Delhi High Court - Orders
Bilcare Limited vs Council Of Scientific And Industrial ... on 20 March, 2026
$~6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB. A. (COMM.) 2/2019
BILCARE LIMITED .....Appellant
Through: Mr. Nishant Rai Goel, Adv.
Mob: 9891041372
Email: [email protected]
versus
COUNCIL OF SCIENTIFIC AND INDUSTRIAL RESEARCH
.....Respondent
Through: Mr. Bhuvnesh Satija and Mr. Aniket
Khanduri, Advs.
Mob: 8810362499
Email:
[email protected]
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 20.03.2026
1. Learned counsel appearing for the appellant has handed over to this Court the Notification dated 22nd December, 2025 issued by the Industries Energy, Labour and Mining Department, Government of Maharashtra, which is taken on record.
2. The same is reproduced as under:
Page 1 of 2This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 23/03/2026 at 22:05:29
3. Accordingly, in view of the aforesaid Notification, the parties are directed to address the Court with respect to the pendency of the present appeal on the next date of hearing.
4. At request, re-notify on 30th September, 2026.
MINI PUSHKARNA, J MARCH 20, 2026/ak Page 2 of 2 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 23/03/2026 at 22:05:29