*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI

	Judgment Reserved on: 11.03.2026
%	      	  Judgment Delivered on: 20.03.2026

+ 	LPA 115/2026, CM APPL. 14785/2026 & CM APPL. 14786/2026
	CR CATERING CO.					.....Appellant
Versus 
	UNION OF INDIA & ORS.				.....Respondents

     Advocates who appeared in this case

For the Appellant	:	Mr. Jitender Mehta, Mr. Lalit Kumar, 	Mr. Abhinav Kumar, Mr. Shivam 	Pahal, Mr. Avneesh Singh and Mr. 	Ambuj Singh, Advocates. 
For the Respondents	:	Ms. Radhika Bishwajit Dubey, Mr. 
     Farman Ali & Ms. Usha Jamnal, 	Advocates.
CORAM:
HON'BLE THE CHIEF JUSTICE 
HON'BLE MR. JUSTICE TEJAS KARIA

JUDGMENT
TEJAS KARIA, J
1. This intra-court Appeal is filed being aggrieved by the Order dated 27.02.2026 (“Impugned Order”) passed by the learned Single Judge in W.P.(C) No. 2751/2026 (“Writ Petition”) seeking extension of the license period to operate the catering license awarded by the Respondents in favour of the Appellant.
2. Vide the Impugned Order the learned Single Judge has dismissed the Writ Petition relying upon the common Judgment and Order dated 26.02.2026 passed in W.P.(C)18000/2025 titled as ‘Vandana Mishra v. Union of India & Ors.’ (“Vandana Mishra”) and other connected matters on the basis that the facts of the Writ Petition were pari materia with the facts in the writ petitions in Vandana Mishra batch of writ petitions. 
3. The Judgment and Order dated 26.02.2026 passed in Vandana Mishra batch of writ petitions was challenged in the batch of appeals being LPA Nos. 112/2026, 116/2026 and 122/2026 before this Court and vide common Judgment dated 20.03.2026, the said appeals have been dismissed. 
4. As per the facts of the present Appeal, the Appellant entered into a License Agreement with the Respondents on 02.03.2023 much after the COVID-19 pandemic was over, therefore, the Appellant is not entitled to claim parity with other cases relied upon by the Appellant.
5. Accordingly, this Appeal is squarely covered by the Judgement passed in Vandana Mishra batch of appeals. Since the Impugned Order is based on the Judgment and Order dated 26.02.2026 issued in the Vandana Mishra writ petitions, which has been affirmed in the Judgment in the Vandana Mishra batch of appeals, the current Appeal is also liable to be dismissed keeping in view the said Judgment.
6. In view of the above, the present Appeal and the pending Applications stand dismissed. There shall be no order as to costs. 

TEJAS KARIA, J


DEVENDRA KUMAR UPADHYAYA, CJ
MARCH 20, 2026
ap
                            	


	
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