Delhi High Court - Orders
Nord Lock Ab & Anr vs Gala Precision Engineering Private ... on 8 December, 2025
$~25 to 28
* IN THE HIGH COURT OF DELHI AT NEW DELHI
(25)
+ CS(COMM) 895/2023 & I.A. 25411/2023
NORD LOCK AB & ANR. .....Plaintiffs
Through: Mr. Anirudh Bakhru, Ms. Vaishali
Mittal & Mr. Gursimran Singh Narula,
Advocates.
versus
GALA PRECISION ENGINEERING PRIVATE
LIMITED .....Defendant
Through: Mr. Bikash Ghorai, Mr. N.K.
Bhardwaj, Mr. Neeraj Bhardwaj & Mr.
Salil Oberoi, Advocates.
(26)
+ CS(COMM) 792/2024, I.A. 39514/2024, I.A. 39515/2024, I.A.
39516/2024 & I.A. 39517/2024
GALA PRECISION ENGINEERING LIMITED .....Plaintiff
Through: Mr. Bikash Ghorai, Mr. N.K.
Bhardwaj, Mr. Neeraj Bhardwaj & Mr.
Salil Oberoi, Advocates.
versus
NORD LOCK AB .....Defendant
Through: Mr. Anirudh Bakhru, Ms. Vaishali
Mittal & Mr. Gursimran Singh Narula,
Advocates.
(27)
+ CS(COMM) 793/2024, I.A. 39518/2024, I.A. 39519/2024, I.A.
39520/2024 & I.A. 39521/2024
GALA PRECISION ENGINEERING LIMITED .....Plaintiff
Through: Mr. Bikash Ghorai, Mr. N.K.
Bhardwaj, Mr. Neeraj Bhardwaj & Mr.
Salil Oberoi, Advocates.
versus
CS(COMM) 895/2023 & Connected Matters Page 1 of 3
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 10/12/2025 at 20:44:48
NORD LOCK AB .....Defendant
Through: Mr. Anirudh Bakhru, Ms. Vaishali
Mittal & Mr. Gursimran Singh Narula,
Advocates.
(28)
+ CS(COMM) 794/2024, I.A. 39522/2024, I.A. 39523/2024, I.A.
39524/2024 & I.A. 39525/2024
GALA PRECISION ENGINEERING LIMITED .....Plaintiff
Through: Mr. Bikash Ghorai, Mr. N.K.
Bhardwaj, Mr. Neeraj Bhardwaj & Mr.
Salil Oberoi, Advocates.
versus
NORD LOCK AB .....Defendant
Through: Mr. Anirudh Bakhru, Ms. Vaishali
Mittal & Mr. Gursimran Singh Narula,
Advocates.
CORAM:
HON'BLE MR. JUSTICE TEJAS KARIA
ORDER
% 08.12.2025 I.A. 30561/2025 in CS(COMM)-895/2023
1. This is an Application filed by Counter Claimant under Order XI Rule 1(5) of the Commercial Courts Act, 2015 read with Section 151 of the Code of Civil Procedure, 1908 seeking leave to place on record the additional documents.
2. Issue Notice. The learned Counsel for Gala Precision Engineering Limited accepts Notice.
3. Let the Reply be filed within a period of four weeks. Rejoinder thereto may be filed within a period of four weeks thereafter.
CS(COMM) 895/2023 & Connected Matters Page 2 of 3This 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 10/12/2025 at 20:44:48 CS(COMM) 895/2023, CS(COMM) 792/2024, CS(COMM) 793/2024 & CS(COMM) 794/2024
4. The learned Counsel for the Defendant / Counter Claimant seeks to withdraw I.A. 25600/2025 in CS(COMM) 895/2023 in view of filing of I.A. 30561/2025.
5. Accordingly, I.A. 25600/2025 is dismissed as withdrawn.
6. The learned Counsel has handed over a Note of Submissions on behalf of NORD LOCK AB, which shall be e-filed within a period of one week.
7. The learned Counsel on behalf of Gala Precision Engineering Limited requests for time to file a Note of Submissions. Let the same be filed within a period of four weeks.
8. List for hearing on 02.02.2026.
TEJAS KARIA, J DECEMBER 8, 2025/ 'A' CS(COMM) 895/2023 & Connected Matters Page 3 of 3 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 10/12/2025 at 20:44:48