Delhi High Court - Orders
Article 215 Of The Constitution Of India ... vs Edcil (India) Ltd on 16 January, 2026
$~42
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ OMP (ENF.) (COMM.) 63/2025, CCP(O) 67/2025 (Under
Article 215 of the Constitution of India R/W Sections 11 & 12
of the Contempt of Courts Act), EX.APPL.(OS) 434/2025 (For
filing lengthy synopsis and list of dates), EX.APPL.(OS)
814/2025 (Dir.), EX.APPL.(OS) 999/2025 (Ex. From filing the
certified copies) & EX.APPL.(OS) 1144/2025 (For bringing on
record certified copy of order dt. 03.07.2025)
C-NET INFOTECH PVT. LTD. .....Decree Holder
Through: Mr. Gauhar Mirza, Mr. Aditya
Bharat Manubarwala, Ms.
Tanishka Grover & Mr.
Kaveesh Nair, Advs.
versus
EDCIL (INDIA) LTD. .....Judgement Debtor
Through: Mr. Saurabh Mishra, Mr.
Abhinav Pandey, Mr. Shrimay
Mishra and Mr. Kapil Kaushik,
Advs.
CORAM:
HON'BLE MR. JUSTICE HARISH VAIDYANATHAN
SHANKAR
ORDER
% 16.01.2026
1. Learned counsel appearing for the Decree Holder submits that he seeks some time to obtain instructions from his client.
2. Accordingly, list on 19.01.2025 in the category of "Supplementary List" matters.
HARISH VAIDYANATHAN SHANKAR, J.
JANUARY 16, 2026/v/her/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 21/01/2026 at 20:33:14