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Delhi High Court - Orders

Zomato Local Services Private Limited vs Government Of Nct Of Delhi Through The ... on 24 April, 2026

                          $~41
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +    W.P.(C) 5517/2026
                               ZOMATO LOCAL SERVICES PRIVATE LIMITED
                                                                               .....Petitioner
                                                Through: Mr. Ashish Bhan, Mr. Aayush
                                                         Mitruka, Ms. Bhavya Shukla, Mr. L.
                                                         Shively, Advs.

                                                                  versus

                                    GOVERNMENT OF NCT OF DELHI THROUGH THE OFFICE OF
                                    ADDITIONAL DISTRICT MAGISTRATE COLLECTOR OF
                                    STAMPS HQ & ANR.
                                                                               .....Respondents
                                                 Through: Mr. Dhananjay Mishra and Mr.
                                                          Navneet Dogr, Mr. Bhargav Verma,
                                                          Advs. for R-1
                                                          Mr. Chiranjiv Kumar, Mr. Mukesh
                                                          Sachdeva, Ms. Disha Choudhary, GP
                                                          Advs. for the R-2/UOI

                                    CORAM:
                                    HON'BLE THE CHIEF JUSTICE
                                    HON'BLE MR. JUSTICE TEJAS KARIA
                                                 ORDER

% 24.04.2026 CM APPL.27058/2026

1. Exemption allowed, subject to all just exceptions.

2. The application stands disposed of.

W.P.(C) 5517/2026 & CM APPL. 27057/2026, & CM APPL. 27059/2026

3. Issue notice to the respondents.

4. On behalf of respondent no.1, Mr. Dhananjaya Mishra, learned counsel has put in appearance and accepts notice, whereas, Mr. Chiranjiv 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 08/05/2026 at 21:06:01 Kumar, learned Senior Panel Counsel has put in appearance and accepts notice on behalf of respondent no.2.

5. Let counter-affidavit be filed on behalf of the respondents within 04 weeks. Two weeks thereafter shall be available to the petitioner to file the rejoinder, if any.

6. List along with W.P.(C)4241/2026 on 06.08.2026.

7. Having regard to the order dated 06.04.2026 passed in W.P.(C)4241/2026, we provide that the proceeding pursuant to the show cause notice dated 09.02.2026 shall go on. However, no final decision in respect thereto shall be taken by the next date of listing.

DEVENDRA KUMAR UPADHYAYA, CJ TEJAS KARIA, J APRIL 24, 2026/j 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 08/05/2026 at 21:06:01