Delhi High Court - Orders
Radha Devi vs Sharp Business Systems I Private ... on 19 February, 2026
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~21
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA 655/2023, CM APPL. 41735/2023
RADHA DEVI .....Appellant
Through: Mr. A. Karthik, Ms. Smrithi Suresh
and Mr. Sugam Agrawal, Advocates
versus
SHARP BUSINESS SYSTEMS I PRIVATE LIMITED
.....Respondent
Through: Mr. Manish Miglani, Advocate
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 19.02.2026
1. Learned proxy counsel for the appellant seeks adjournment as the main arguing counsel is not available today.
2. Neither was any mentioning made at 10:30 AM nor has any adjournment application been filed. Prior intimation has also not been given to the counsel for the respondent.
3. Written submissions be filed within eight weeks failing which the same shall be taken on record subject to deposit of cost of Rs.25,000/- to be deposited with Delhi High Court Advocates' Welfare Trust.
4. List on 10.12.2026.
NEENA BANSAL KRISHNA, J.
FEBRUARY 19, 2026/rr 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 20/02/2026 at 20:46:47