Delhi High Court - Orders
M/S Designco vs Rays Power Experts Private Limited And ... on 9 February, 2026
$~36 & 37
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 565/2025 & I.A. 32983/2025 (For Stay)
M/S DESIGNCO .....Petitioner
Through: Mr. Anirudh Sharma, Mr.
Sanjeev K. Sharma and Mr.
Rajiv Dalal, Advocates.
versus
RAYS POWER EXPERTS PRIVATE LIMITED AND ORS.
.....Respondents
Through: Mr. Parinay Deep Shah, Mr.
Kartik Sharma and Mr. Harsh
Dev Singh, Advocates.
37
+ O.M.P. (COMM) 566/2025 and I.A. 32985/2025 (For Stay)
LOHIA GRAMIN VIKAS PRIVATE LIMITED .....Petitioner
Through: Mr. Anirudh Sharma, Mr.
Sanjeev K. Sharma and Mr.
Rajiv Dalal, Advocates.
versus
RAYS POWER EXPERTS PRIVATE LIMITED & ORS.
.....Respondents
Through: Mr. Parinay Deep Shah, Mr.
Kartik Sharma and Mr. Harsh
Dev Singh, Advocates.
CORAM:
HON'BLE MR. JUSTICE HARISH VAIDYANATHAN
SHANKAR
ORDER
% 09.02.2026 I.A. 32984/2025 (For Exemption) in O.M.P. (COMM) 565/2025
1. Allowed, subject to all just exceptions.
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 12/02/2026 at 21:17:55
2. The application stands disposed of.
I.A. 2845/2026 (For Modification of order dt. 24.12.2025) in O.M.P. (COMM) 565/2025) I.A. 2844/2026 (For Modification of order dt. 24.12.2025) in O.M.P. (COMM) 566/2025)
3. Learned counsel appearing for the Petitioner, at the outset, submits that certain errors have crept into the present Applications and accordingly seeks liberty of this Court to withdraw the same.
4. Learned counsel for the Petitioner further requests that liberty be granted to file a fresh application after carrying out the necessary corrections.
5. In view of the above, the present Applications are dismissed as withdrawn, with liberty to the Petitioner to take such measures as may be permissible under law.
O.M.P. (COMM) 565/2025 and I.A. 32983/2025 (For Stay) O.M.P. (COMM) 566/2025 and I.A. 32985/2025 (For Stay)
6. List on 20.04.2026.
7. A photocopy of the Order passed today be kept in the connected matter.
HARISH VAIDYANATHAN SHANKAR, J.
FEBRUARY 09, 2026/nd/her 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 12/02/2026 at 21:17:55