Delhi High Court - Orders
Jindal (India) Limited vs Jt Ndal Nextgen Pvt Ltd & Anr on 5 December, 2025
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~28
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 976/2025, I.A. 22618/2025 & I.A. 23956/2025
JINDAL (INDIA) LIMITED .....Plaintiff
Through: Mr. Sahil Gupta, Adv.
versus
JT NDAL NEXTGEN PVT LTD & ANR. .....Defendants
Through: Mr. Vikramjeet Singh and Ms.
Radhika Arora, Advs.
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 05.12.2025
1. An adjournment slip has been circulated by the plaintiff with the consent of the defendant. It is stated that the arguing counsel of the plaintiff is unavailable. He requests for a hearing on the injunction application in March 2026.
2. Learned counsel for the defendant states that it has filed reply to I.A. 22618/2025 though there has been some delay and he makes oral prayer to condone the delay.
3. The delay is hereby condoned. The reply is directed to be taken on record.
4. Learned counsel for the plaintiff seeks and is granted four (4) weeks time to file a rejoinder.
5. List before the learned Joint Registrar (J) for completion of pleadings in the suit as well as the injunction application and admission/denial of documents on 27.01.2026.
6. List before the Court on 20.03.2026.
MANMEET PRITAM SINGH ARORA, J DECEMBER 5, 2025/msh This is a digitally signed order.
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