UTKARSH ENTERPRISES Vs. UNION OF INDIA

JUDGEMENT

(1.) Leave granted.

(2.) These Civil Appeals arise out of the final order and judgment dtd. 29/4/2026 passed by the High Court of Delhi in W.P.(C) No. 4487 of 2026, whereby the Writ Petition assailing certain clauses/conditions of the tender(s) issued by the Directorate of Education, Government of the National Capital Territory of Delhi ( 'DoE '), for procurement of sports goods and outdoor gymnasium equipment for government schools and sports centres, came to be dismissed.

(3.) The lead Appeal [SLP (C) No.16792/2026] has been preferred by three of the four Writ Petitioners, whereas the connected Appeal [SLP (C) No.18491/2026], is filed by M/s. Philips International ( 'Philips '). Notably, Philips had moved an application to be arrayed as a party to the Writ Petition filed by the Appellants in SLP (C) No. 16792/2026, which has also been disposed of vide impugned judgment. This Court vide order dtd. 18/5/2026 also permitted Philips to file the Special Leave Petition, and it was ordered to be tagged with the lead Appeal.