Delhi High Court - Orders
National Insurance Co Ltd vs Sharp Menthol Ltd on 19 May, 2025
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~7 and 8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO(OS) (COMM) 227/2018
NATIONAL INSURANCE CO LTD .....Appellant
Through: Mr Sudhir Nandrajog, Sr. Advocate
with Mr Yogesh Malhotra, Mr
Sushant Kishore and Ms Ankita
Singh, Advocates.
versus
SHARP MENTHOL LTD .....Respondent
Through: Mr Vikram Nankani, Sr. Advocate
and Mr Saurabh Kirpal, Sr. Advocate
with Mr Karan Bharihoke, Ms Bhakti
Pasricha and Mr Sarthak Sachdev,
Advocates.
+ FAO(OS) (COMM) 301/2018
SHARP MINT LTD .....Appellant
Through: Mr Vikram Nankani, Sr. Advocate
and Mr Saurabh Kirpal, Sr. Advocate
with Mr Karan Bharihoke, Ms Bhakti
Pasricha and Mr Sarthak Sachdev,
Advocates.
versus
NATIONAL INSURANCE CO LTD .....Respondent
Through: Mr Sudhir Nandrajog, Sr. Advocate
with Mr Yogesh Malhotra, Mr
Sushant Kishore and Ms Ankita
Singh, Advocates.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
HON'BLE MR. JUSTICE TEJAS KARIA
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 29/06/2025 at 19:19:03
ORDER
% 19.05.2025
1. A pass-over is requested by the learned counsel for the appellant. The same is not convenient to the learned counsel for the respondent.
2. At request, list on 19.11.2025.
3. In the meanwhile, the parties are once again granted liberty to file the written submissions.
VIBHU BAKHRU, J TEJAS KARIA, J MAY 19, 2025/tr Click here to check corrigendum, if any 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 29/06/2025 at 19:19:03