Delhi High Court - Orders
Aravali Printers And Publishers Pvt Ltd vs Silverline Graphic Pvt Ltd on 17 April, 2026
$~14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA(COMM) 609/2025
ARAVALI PRINTERS AND PUBLISHERS
PVT LTD .....APPELLANT
Through: Appearance not given
versus
SILVERLINE GRAPHIC PVT LTD .....RESPONDENT
Through: Mr. Samyak Jain, Adv.
CORAM:
HON'BLE MR. JUSTICE NITIN WASUDEO SAMBRE
HON'BLE MR. JUSTICE AJAY DIGPAUL
ORDER
% 17.04.2026 CM APPL. 24923/2026 (delay of 42 days in filing reply)
1. The prayer for condonation of delay of 42 days in filing reply is objected to by the non-applicant on the ground that no bona-fide reasons are cited.
2. We have gone through the prayer and the pleading in support of the condonation of delay. We are convinced that the delay is liable to be condoned.
3. That being so, the present application stands allowed and the delay of 42 days in filing reply stands condoned.
4. If required, the original appellant is permitted to file the reply within a period of three weeks from today.
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 20/04/2026 at 22:12:07 RFA(COMM) 609/2025
5. List on the date already fixed, i.e., 5th May 2026.
NITIN WASUDEO SAMBRE, J AJAY DIGPAUL, J APRIL 17, 2026/ar/av 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 20/04/2026 at 22:12:07