$~52
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
+ 	W.P.(C) 4278/2026
	IJ TILWALIA & ORS.				      .....Petitioners
Through	Mr. Vinayak Goel and Mr Alexander Mathai Paikaday, Advs. 
				versus

	UNION OF INDIA & ORS.		 	   .....Respondents
Through:	Mr. Jitesh Vikram Srivastava. SPC. Mr Prajesh Vikram Srivastava, Adv. for R-1 and 2 
Mr. Anubhav Mehrotra, Adv. for Dr Kedar Nath Tripathy, Adv. for R-4 to R-15
	CORAM:
	HON'BLE MR. JUSTICE C. HARI SHANKAR
	HON'BLE MR. JUSTICE OM PRAKASH SHUKLA
			       ORDER (ORAL)
%				02.04.2026

C. HARI SHANKAR, J.

1. This writ petition, at the instance of certain parties who were impleaded in OA 2192/2015, challenge an order passed by the Tribunal as far back as on 16 June 2015.

2. The only explanation provided in the writ petition for moving this petition at such a belated stage is that the petitioners were impleaded as parties in the OA only in 2026.

3. Mr. Vinayak Goel, learned Counsel for the petitioners, acknowledges the fact that the petitioners have moved MA 77/2026 before the Tribunal, seeking vacation of the order dated 16 June 2015. We are informed that the said application is listed before the Tribunal on 20 April 2026.

4. We direct the respondents positively to file a reply to the said application within one week from today with advance copy to learned Counsel for the petitioners who may file rejoinder thereto before the Tribunal within a week thereof. 

5. No extension of time for filing of reply would be granted. 

6. We request the learned Tribunal to take up MA 77/2026 for hearing and disposal on 20 April 2026 when the application is listed before the Tribunal.

7. In that view of the matter, no further directions are required to be passed in this writ petition which is accordingly disposed of. 

8. Needless to say, should the petitioners continue to remain aggrieved by any order passed by the Tribunal in MA 77/2026, their rights to take appropriate remedies in law shall remain reserved. 

9. Neither side shall be entitled to seek any adjournment on the next date before the Tribunal. 


C. HARI SHANKAR, J.

OM PRAKASH SHUKLA, J.
	APRIL 2, 2026/dsn
                                                                                     

W.P.(C) 4278/2026 		Page 1 of 2