Delhi High Court - Orders
Dtdc Express Limited vs M/S Cine Aryan & Ors on 29 January, 2026
$~71
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA(COMM) 499/2024 and CM APPL. 67955/2024
DTDC EXPRESS LIMITED .....APPELLANT
Through: Mr. Aniruddha Choudhury, Mr.
Rohit and Mr. Pranav
Deshmukh, Advs.
versus
M/S CINE ARYAN & ORS. .....RESPONDENTS
Through: Mr. Abhishek Kishore, Adv.
CORAM:
HON'BLE MR. JUSTICE ANIL KSHETARPAL
HON'BLE MR. JUSTICE AMIT MAHAJAN
ORDER
% 29.01.2026
1. On 12.01.2026, the following order was passed:
"1. This is a Regular First Appeal filed by the Appellant [Defendant No.1 in CS(COMM) 104/2019] against the judgment dated 16.08.2024 [hereinafter referred to as „Impugned Judgment‟] passed by the Court of First Instance in CS(COMM) 104/2019 captioned M/s Cine Aryan vs. DTDC Express Limited and Others.
2. As per the report of the Registry, service of Notice upon the Respondent Nos.2 to 4 is still awaited.
3. From a perusal of the Impugned Judgment, it becomes evident that the Respondent Nos.2 to 4 were co-Defendants, in CS(COMM) 104/2019, with the Appellant.
4. The Court of First Instance has passed a decree for recovery of Rs.10,57,364/- along with interest @ 6% p.a. from the date of filing of the suit till realization, against the Appellant [Defendant No.1 in CS(COMM) 104/2019].
5. Hence, when the learned counsel representing the Appellant was called upon to explain how relief has been sought from the Respondent Nos.2 to 4, he prays for some time to examine the matter.
6. Accordingly, list on 29.01.2026 in the Supplementary List."
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 02/02/2026 at 20:37:55
2. Learned counsel representing the Appellant admits that the Appellant does not allege that Respondent Nos.2 to 4 are liable to pay the amount. Hence, the requirement of serving notice upon Respondent Nos.2 to 4 is dispensed with.
3. The matter requires detailed consideration.
4. Admit.
5. The entire decretal amount has been deposited by the Appellant and shall be released to the Respondent No.1 (Plaintiff) upon furnishing security in respect of immovable property.
ANIL KSHETARPAL, J.
AMIT MAHAJAN, J.
JANUARY 29, 2026/JYH/sh/ad 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 02/02/2026 at 20:37:55