*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI

%		      	         		   Judgment reserved on: 20.02.2026
                                 	       Judgment pronounced on: 26.02.2026 

+	O.M.P. (COMM) 503/2024, I.A. 46341/2024 & I.A. 46343/2024
	TITAGARH RAIL SYSTEMS LIMITED	          .....Petitioner
Through:	Ms. Priya Kumar, Sr. Adv. with Mr. Rishi Agrawala, Ms. Aanchal Mullick, Ms. Shubhi Agarwal, Mr. Manan Bansal and Mr. Daksh Arora, Advs. 
				versus

RAILWAYS BOARD, MINISTRY OF RAILWAYS, GOVERNMENT OF INDIA			      .....Respondent
Through:	Mr. Shashank Garg, Sr. Adv. with Mr. Husain Taqvi, Ms. Nishtah Jain, Ms. Aradhya Chaturvedi and Ms. Vidhi Gupta, Advs.
     CORAM:
     HON'BLE MR. JUSTICE AVNEESH JHINGAN
J U D G M E N T

                                    
1.    In view of the judgment pronounced today in O.M.P. (COMM) 475/2024, since the impugned award has been set aside, no further orders are called for. 
2. The petition is accordingly disposed of. Pending applications stand disposed of.


AVNEESH JHINGAN, J.
FEBRUARY 26, 2026/Pa
      

O.M.P. (COMM) 503/2024