Delhi High Court - Orders
Iifl Securities Ltd vs Ghcl Employee Stock Option Trust on 24 March, 2026
$~6 to 8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 326/2016
IIFL SECURITIES LTD. .....Petitioner
Through: Mr. Ratan Kumar Singh, Senior
Advocate along with Mr.
Rajeev Gurung, Mr. Ashwani
Kumar and Mr. Anand Murthi
Rao, Advocates.
versus
GHCL EMPLOYEE STOCK OPTION TRUST .....Respondent
Through: Mr. Anil K. Airi, Senior
Advocate along with Ms.
Bindiya Logawney Airi, Mr.
Ravi Krishan Chandna, Mr.
Vishal Tyagi, Ms. Jasmin
Sokhi, Ms. Sadhna Sharma and
Mr. Harsh Gautam, Advocates.
7
+ O.M.P. (COMM) 521/2016
GHCL EMPLOYEES STOCK OPTION TRUST .....Petitioner
Through: Mr. Anil K. Airi, Senior
Advocate along with Ms.
Bindiya Logawney Airi, Mr.
Ravi Krishan Chandna, Mr.
Vishal Tyagi, Ms. Jasmin
Sokhi, Ms. Sadhna Sharma and
Mr. Harsh Gautam, Advocates.
versus
INDIA INFOLINE LTD & ANR .....Respondents
Through: Mr. Ratan Kumar Singh, Senior
Advocate along with Mr.
Rajeev Gurung, Mr. Ashwani
Kumar and Mr. Anand Murthi
Rao, Advocates.
8
+ O.M.P. (COMM) 540/2016
IIFL SECURITIES LTD. .....Petitioner
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 27/03/2026 at 21:55:58
Through: Mr. Ratan Kumar Singh, Senior
Advocate along with Mr.
Rajeev Gurung, Mr. Ashwani
Kumar and Mr. Anand Murthi
Rao, Advocates.
versus
GHCL EMPLOYEE STOCK OPTION TRUST .....Respondent
Through: Mr. Anil K. Airi, Senior
Advocate along with Ms.
Bindiya Logawney Airi, Mr.
Ravi Krishan Chandna, Mr.
Vishal Tyagi, Ms. Jasmin
Sokhi, Ms. Sadhna Sharma and
Mr. Harsh Gautam, Advocates.
CORAM:
HON'BLE MR. JUSTICE HARISH VAIDYANATHAN
SHANKAR
ORDER
% 24.03.2026
1. It is already 05:45 P.M.
2. Learned Senior Counsel appearing on behalf of IIFL Securities Ltd. has commenced his arguments, but the same remains inconclusive. He submits that he will not take more than 15 minutes to conclude his arguments.
3. Learned Senior Counsel appearing on behalf of the GHCL Employee Stock Option Trust submits that he will confine his arguments to 20 minutes.
4. Since learned Senior Counsel appearing on behalf of IIFL Securities Ltd. submits that he has a flight to catch and therefore will be unable to conclude his arguments today, the matter is stood over.
5. Accordingly, list on 15.04.2026.
HARISH VAIDYANATHAN SHANKAR, J.
MARCH 24, 2026/tk/dj 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 27/03/2026 at 21:55:58