Delhi High Court - Orders
Anastasia Mirjana Jojic Oberoi & Ors vs Rajaraman Shankar & Ors on 16 September, 2025
Author: Jyoti Singh
Bench: Jyoti Singh
$~66
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 736/2024
ANASTASIA MIRJANA JOJIC OBEROI & ORS. .....Plaintiffs
Through: Mr. Arun Kathpalia, Senior Advocate
with Mr. Swapnil Gupta, Mr. Aadil Singh Boparai,
Mr. Abhishek Dubey, Mr. Harshit Gupta and Ms.
Nimita Kaul, Ms. Prakruti Jain and Mr. Tarun
Mishra, Advocates.
versus
RAJARAMAN SHANKAR & ORS. .....Defendants
Through: Mr. Shankh Sengupta, Mr. Ribhu
Garg, Mr. Shreyash Sharma and Mr. Tanmay
Patnaik, Advocates for D1&2.
Ms. Amita Katragadda, Ms. Surabhi Khattar, Ms.
Antrika Mathur and Ms. Neharika Chhabra,
Advocates for D-3.
Mr. Narendra M Sharma, Ms. Shubhangi Tiwari,
Mr. Aryan Sharma and Ms. Sahana Sathiya
Narayanan, Advocates for Defendant No. 4 and 9.
Mr. Amit Sibal, Senior Advocate with Mr. Aseem
Chaturvedi, Mr. Aakash Bajaj and Mr. Shivank
Diddi, Ms. Prerna Banerjee and Ms. Sania Abbasi,
Advocates for D5&6.
Mr. Rajiv Nayar and Mr. Raj Shekhar Rao, Senior
Advocates with Mr. Aman Gupta, Advocate for
D7&8.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 16.09.2025 I.A. 23027/2025
1. This application is filed on behalf of the Plaintiffs under Order CS(OS) 736/2024 Page 1 of 3 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 22/09/2025 at 21:47:04 XXXIX Rules 1 and 2 read with Section 151 CPC seeking multiple directions.
2. Issue notice.
3. Counsels, as above, accept notice on behalf of the Defendants.
4. After some hearing, it is jointly submitted by learned Senior Counsel for the Plaintiffs and counsels for the Defendants that with respect of agenda nos.3 to 7 in the AGM of Defendant No.7 and agenda nos.2 to 6 in the AGM of Defendant No.8, pertaining to appointment of the Director, similar directions as passed by the Court on 05.11.2024 can be passed.
5. Accordingly, with the consent of the parties and without prejudice to their respective contentions, Defendant No.1 will attend the AGMs, as aforementioned, scheduled on 26.09.2025 and participate and vote on the reappointment of all Directors for the limited purpose of the said AGMs, on the assurance that all Directors will be reappointed at the AGMs. It is made clear that this order and consent is limited to the AGMs scheduled on 26.09.2025 and will not be treated as a precedent. All contentions of the parties, including interpretation of order dated 12.09.2024 and maintainability of the suit/application are left open.
6. Replies be filed by the Defendants within a period of four weeks from today.
7. List on 18.11.2025, the date already fixed.
I.A. 23026/20258. This application is filed on behalf of the Plaintiffs under Order XXXIX Rules 1 and 2 read with Section 151 CPC seeking certain directions.
9. Issue notice.
10. Counsels, as above, accept notice on behalf of the Defendants.
CS(OS) 736/2024 Page 2 of 3This 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 22/09/2025 at 21:47:04
11. Replies be filed within four weeks.
12. Rejoinders, if any, be filed before the next date of hearing.
13. List on 18.11.2025, the date already fixed.
JYOTI SINGH, J SEPTEMBER 16, 2025 Ch CS(OS) 736/2024 Page 3 of 3 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 22/09/2025 at 21:47:04