Delhi High Court - Orders
M/S Adigear International vs Sunita Jain on 17 February, 2026
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA 172/2020 & CM APPL. 8972/2020 (for stay)
M/S ADIGEAR INTERNATIONAL .....Appellant
Through: Mr.Hrishikesh Baruah & Mr.Gaurav
Vig, Advocates.
versus
SUNITA JAIN .....Respondent
Through: Mr.Counsel (appearance not given).
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 17.02.2026
1. Submissions heard.
2. Learned counsels for the parties seek an opportunity to file written submissions.
3. Written submissions be filed within ten days from today, failing which, the same shall not be taken on record.
4. Original Trial Court record be summoned before the next date of hearing.
5. List on 13.03.2026.
NEENA BANSAL KRISHNA, J FEBRUARY 17, 2026/akb 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 18/02/2026 at 20:38:20