Delhi High Court - Orders
Synapse Communications Pvt Ltd vs Mr Shamit Khemka on 24 December, 2025
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~20 to 22
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.O. (COMM.IPD-TM) 289/2025 & I.A. 32850/2025
SYNAPSE COMMUNICATIONS PVT LTD .....Petitioner
Through: Mr. Anurudh Bhatia and Ms. Shreya
Sethi, Advs.
versus
MR SHAMIT KHEMKA .....Respondent
Through: None
21
+ C.O. (COMM.IPD-TM) 290/2025 & I.A. 32851/2025
SYNAPSE COMMUNICATIONS PVT LTD .....Petitioner
Through: Mr. Anurudh Bhatia and Ms. Shreya
Sethi, Advs.
versus
MR SHAMIT KHEMKA .....Respondent
Through: None
22
+ C.O. (COMM.IPD-TM) 291/2025 & I.A. 32852/2025
SYNAPSE COMMUNICATIONS PVT LTD .....Petitioner
Through: Mr. Anurudh Bhatia and Ms. Shreya
Sethi, Advs.
versus
SHAMIT KHEMKA .....Respondent
Through: None
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 24.12.2025 I.A. 32850/2025in C.O. (COMM.IPD-TM) 289/2025 (for exemption) I.A. 32851/2025 in C.O. (COMM.IPD-TM) 290/2025 (for exemption) I.A. 32852/2025 in C.O. (COMM.IPD-TM) 291/2025(for exemption) C.O. (COMM.IPD-TM) 289/2025 and connected matters Page 1 of 2 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 24/12/2025 at 21:02:06
1. Allowed, subject to just exceptions.
2. These applications are disposed of.
C.O. (COMM.IPD-TM) 289/2025 C.O. (COMM.IPD-TM) 290/2025 C.O. (COMM.IPD-TM) 291/2025
3. Issue notice to the Respondent through all modes. In addition, through the counsel representing the Respondent in the NCLT proceedings pending between the parties.
4. Reply be filed within four (4) weeks from receipt of notice. Rejoinder thereto, if any, be filed within four (4) weeks thereafter.
5. List before the learned Joint Registrar (J) on 18.02.2026.
6. List before the Court on 18.05.2026.
MANMEET PRITAM SINGH ARORA, J DECEMBER 24, 2025/msh C.O. (COMM.IPD-TM) 289/2025 and connected matters Page 2 of 2 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 24/12/2025 at 21:02:06