Delhi High Court - Orders
M/S Bhayana Builders Pvt Ltd vs M/S Chintels India Ltd on 19 January, 2026
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~8 to 11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO(OS) (COMM) 271/2022
M/S BHAYANA BUILDERS PVT LTD .....Appellant
Through:
versus
M/S CHINTELS INDIA LTD .....Respondent
Through: Mr. Rajshekhar Rao, Senior
Adv., Mr. Kotla Harshavardhan, Ms. Gayatri
Gupta, Mr. Harshil Wason, Mr. Wamic
Wasim, Mr. Ritikesh and Mr. Rishabh
Warrier, Advs.
+ FAO(OS) (COMM) 275/2022
M/S BHAYANA BUILDERS PVT LTD .....Appellant
Through: None.
versus
M/S CHINTELS INDIA LTD .....Respondent
Through: Mr. Rajshekhar Rao, Senior
Adv., Mr. Kotla Harshavardhan, Ms. Gayatri
Gupta, Mr. Harshil Wason, Mr. Wamic
Wasim, Mr. Ritikesh and Mr. Rishabh
Warrier, Advs.
+ FAO(OS) (COMM) 98/2023, CM APPL. 22563/2025 & CM
APPL. 60096/2025
CHINTELS INDIA LTD. .....Appellant
Through: Mr. Rajshekhar Rao, Senior
Adv., Mr. Kotla Harshavardhan, Ms. Gayatri
Gupta, Mr. Harshil Wason, Mr. Wamic
Wasim, Mr. Ritikesh and Mr. Rishabh
Warrier, Advs.
Versus
BHAYANA BUILDERS LTD. & ANR. .....Respondents
Through:
FAO(OS) (COMM) 271/2022 and other connected matters Page 1 of 2
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 21/01/2026 at 20:34:36
+ FAO(OS) (COMM) 272/2024, CM APPL. 68381/2024, CM
APPL. 68382/2024, CM APPL. 22564/2025
CHINTELS INDIA PVT LTD .....Appellant
Through: Mr. Rajshekhar Rao, Senior
Adv., Mr. Kotla Harshavardhan, Ms. Gayatri
Gupta, Mr. Harshil Wason, Mr. Wamic
Wasim, Mr. Ritikesh and Mr. Rishabh
Warrier, Advs.
versus
BHAYANA BUILDERS PVT LTD .....Respondent
Through:
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
HON'BLE MR. JUSTICE OM PRAKASH SHUKLA
ORDER
% 19.01.2026
1. None appears for the appellants in FAO(OS) (COMM) 271/2022 and FAO(OS) (COMM) 275/2022 and respondent in FAO(OS) (COMM) 98/2023 and FAO(OS) (COMM) 272/2024.
2. Re-notify for disposal on 26 February 2026 in the supplementary list.
3. In the meanwhile, the appellants are directed to place on record written submissions not exceeding four pages each after providing a copy to learned Counsel for the respondents at least a week in advance of the next date of hearing.
C. HARI SHANKAR, J.
OM PRAKASH SHUKLA, J.
JANUARY 19, 2026/ss FAO(OS) (COMM) 271/2022 and other connected matters Page 2 of 2 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 21/01/2026 at 20:34:36