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Ms Jay Switches India Pvt. Ltd vs Ms Pca Automobiles India Pvt. Ltd on 24 February, 2026

                          $~8
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +         CS(COMM) 1200/2024, I.A. 49798/2024, I.A. 49799/2024, I.A.
                                    15100/2025 & I.A. 660/2026.
                                    MS JAY SWITCHES INDIA PVT. LTD.
                                                                                        .....Plaintiff
                                                     Through: Mr. Hrishikesh Barnah, Mr. Kumar
                                                                Kshitij, Ms. Pragya Agarwal, Mr.
                                                                Utkarsh Divedi, Ms. Nishtha Sachan
                                                                and Mr. Yashasvy Ghosh, Advs.

                                                                  versus

                                    MS PCA AUTOMOBILES INDIA PVT. LTD.
                                                                                                           .....Defendant
                                                                  Through:            Mr. Kunal Sabharwal, Mr. Arindam
                                                                                      Dey and Ms. Mihika Suryavanshi,
                                                                                      Advs.
                                CORAM:
                                HON'BLE MR. JUSTICE AVNEESH JHINGAN
                                             ORDER

                          %                  24.02.2026
                          I.A. 27814/2025
                          1.        Issue notice.

2. Mr. Hrishikesh Barnah,learned counsel appearing on behalf of the plaintiff accepts notice.

3. Pleadings be completed in the meantime.

4. Put up before the Joint Registrar for the date already fixed.

5. This application is filed by learned counsel for the defendant for filing of additional documents.

6. Learned counsel for the plaintiff has no serious objection if the present application is allowed.

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 27/02/2026 at 20:43:50

7. The application is accordingly allowed, subject to all just exceptions.

8. This application is filed by learned counsel for the plaintiff for condonation of delay of six days in filing the replication.

9. Learned counsel for the defendant has no serious objection if the present application is allowed.

10. The application is accordingly allowed and the delay of six days in filing the replication is condoned.

CS(COMM) 1200/2024

11. Put up before the Joint Registrar for the date already fixed for completion of pleadings.

12. Put up before court after completion of pleadings.

AVNEESH JHINGAN, J FEBRUARY 24, 2026/Pa 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 27/02/2026 at 20:43:50