Delhi High Court - Orders
Gasl Ireland Leasing A1 Limited vs Spicejet Limited on 18 February, 2026
$~38 & 39
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ EX.P. 19/2024
GASL IRELAND LEASING A1 LIMITED .....Decree Holder
Through: Mr. Vasu Gupta, Adv.
versus
SPICEJET LIMITED .....Judgement Debtor
Through: Mr. K.R. Sasiprabhu and Ms.
Chinmayi Chatterjee, Advs.
39.
+ EX.P. 20/2024 & EX.APPL.(OS) 448/2024
GASL IRELAND LEASING A 1 LIMITED .....Decree Holder
Through: Mr. Vasu Gupta, Adv.
versus
SPICEJET LIMITED .....Judgement Debtor
Through: Mr. K.R. Sasiprabhu and Ms.
Chinmayi Chatterjee, Advs.
CORAM:
HON'BLE MR. JUSTICE VIKAS MAHAJAN
ORDER
% 18.02.2026
1. The learned counsels appearing on behalf of the parties apprise the Court that the parties have arrived at settlement, a copy of which has been placed on record.
2. It is submitted that the parties are awaiting the compliance of their 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 19/02/2026 at 20:39:21 respective obligations.
3. Accordingly, prayer is made to adjourn the matter.
4. At request, re-notify on 22.07.2026.
VIKAS MAHAJAN, J FEBRUARY 18, 2026 N.S. ASWAL 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 19/02/2026 at 20:39:21