Delhi High Court - Orders
Indian Newspaper Society vs Union Of India & Anr on 8 September, 2025
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~13 to 17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2208/2021, CM APPL. 6438/2021 & CM APPL. 10932/2021
INDIAN NEWSPAPER SOCIETY .....Petitioner
Through: Mr.Pawan Kumar Bansal and
Mr.Ahsan Ul Haq, Advs.
versus
UNION OF INDIA & ANR. .....Respondents
Through: Mr.Sandeep Kumar Mahapatra,
CGSV with Ms.Mrinmayee Sahu and
Mr.Tribhuvan, Advs for UoI.
Mr.T.Singhdev, Ms.Yamini Singh,
Mr.Bhanu Gulati, Ms.Amum Hussain
and Mr.Vedant Sood, Advs for PCI.
Mr.Manish Mohan, CGSC with
Mr.Jatin Teotia and Mr.Varenyum,
Advs for UoI.
14
+ W.P.(C) 8052/2021 & CM APPL. 25038/2021
ASHOK KUMAR NAVRATAN .....Petitioner
Through:
versus
UNION OF INDIA & ORS. .....Respondents
Through: Mr.Bhagwan Swarup Shukla, CGSC
with Mr.Yash B., Adv for UoI.
Mr.T.Singhdev, Ms.Yamini Singh,
Mr.Bhanu Gulati, Ms.Amum Hussain
and Mr.Vedant Sood, Advs for PCI.
15
+ W.P.(C) 8497/2021 & CM APPL. 26303/2021
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 10/09/2025 at 21:46:14
WORKING NEWS CAMERMAMAN ASSOCIATION.....Petitioner
Through: Mr.Aseem Mehrotra and Ms.Deeksha
Mehrotra, Advs.
versus
UNION OF INDIA & ORS. .....Respondents
Through: Mr.Subhash Tanwar. CGSC,
Mr.Naveen, Mr.Sandeep Mishra and
Mr.Harshit Deshwal, Advs for UoI.
Mr.T.Singhdev, Ms.Yamini Singh,
Mr.Bhanu Gulati, Ms.Amum Hussain
and Mr.Vedant Sood, Advs for PCI.
16
+ W.P.(C) 8605/2021 & CM APPL. 26634/2021
THE INDIAN NEWSPAPER SOCIETY .....Petitioner
Through:
versus
PRESS COUNCIL OF INDIA & ANR. .....Respondents
Through: Mr.T.Singhdev, Ms.Yamini Singh,
Mr.Bhanu Gulati, Ms.Amum Hussain
and Mr.Vedant Sood, Advs for PCI.
17
+ W.P.(C) 8791/2021 & CM APPL. 27367/2021
INDIAN JOURNALISTS UNION .....Petitioner
Through: Mr.Aseem Mehrotra and Ms.Deeksha
Mehrotra, Advs.
versus
UNION OF INDIA & ORS. .....Respondents
Through: Mr.T.Singhdev, Ms.Yamini Singh,
Mr.Bhanu Gulati, Ms.Amum Hussain
and Mr.Vedant Sood, Advs for PCI.
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 10/09/2025 at 21:46:14
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 08.09.2025
1. Heard learned counsel for the parties.
2. Learned counsel for the petitioners states that by influx of time, the writ petitions are rendered infructuous.
3. Accordingly, the instant writ petitions are hereby dismissed as having been rendered infructuous. However, the points of law are kept open to be considered at some other appropriate case.
DEVENDRA KUMAR UPADHYAYA, CJ TUSHAR RAO GEDELA, J SEPTEMBER 08, 2025/MJ 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 10/09/2025 at 21:46:14