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Delhi High Court - Orders

Ecgc Ltd vs M/S Sld Enterprises on 28 March, 2026

                          $~39 & 40
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +         CM(M) 1241/2025, CM APPL. 41738/2025 & CM APPL. 41739/2025
                                    ECGC LTD.                                                           .....Petitioner
                                                                  Through:            Mr. S. B. Upadhyay, Sr. Adv. with Mr.
                                                                                      Sujeet Kumar Keshari, Adv.
                                                                  versus
                                    M/S SLD ENTERPRISES                                                .....Respondent
                                                  Through:                            Mr. R. P. Luthra, Mr. Himanshu
                                                                                      Luthra, Mr. Akshay K. Goswami, Mr.
                                                                                      Sourabh Luthra, Mr. Prashant Giri,
                                                                                      Mr. Vikas Singh, Mr. Advait Singh
                                                                                      Bais and Mr. Ravender Singh, Advs.
                          40.
                          +         CM(M) 1679/2025
                                    SLD ENTERPRISES                                                    .....Petitioner
                                                 Through:                             Mr. R. P. Luthra, Mr. Himanshu
                                                                                      Luthra, Mr. Akshay K. Goswami, Mr.
                                                                                      Sourabh Luthra, Mr. Prashant Giri,
                                                                                      Mr. Vikas Singh, Mr. Advait Singh
                                                                                      Bais and Mr. Ravender Singh, Advs.
                                                                  versus
                                    EXPORT CREDIT GUARANTEE CORPORATION OF INDIA LTD.
                                                                            .....Respondent
                                                 Through: Mr. S. B. Upadhyay, Sr. Adv. with Mr.
                                                          Sujeet Kumar Keshari, Adv.

                                    CORAM:
                                    HON'BLE MR. JUSTICE RAJNEESH KUMAR GUPTA
                                                                  ORDER

% 28.03.2026

1. This hearing has been conducted through hybrid mode.

2. In view of the Notification bearing No. 64/G-4/Gen1.-I/DHC dated 27th 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 28/03/2026 at 20:50:15 February, 2026, the present matter is taken up today, i.e., 28th March, 2026. CM(M) 1241/2025, CM APPL. 41738/2025 & CM APPL. 41739/2025

3. Let a short reply, if any, be filed on behalf of the respondent before the next date of hearing with an advance copy to the opposite side.

4. List on 03rd September, 2026.

5. Interim order (s), if any, to continue till the next date of hearing. CM(M) 1679/2025

6. A counter-affidavit has been filed on behalf of the respondent.

7. Learned Counsel for the petitioner seeks time to file rejoinder.

8. Let the same be filed before the next date of hearing with an advance copy to the opposite side.

9. List on 03rd September, 2026.

10. Interim order (s), if any, to continue till the next date of hearing.

RAJNEESH KUMAR GUPTA, J MARCH 28, 2026/sds/tp 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 28/03/2026 at 20:50:15