Delhi High Court - Orders
Almond Infrabuild Pvt Ltd And Anr vs Gagandeep Singh Puri on 21 March, 2025
Author: Navin Chawla
Bench: Navin Chawla
$~2 to 4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
(2) EFA(OS) (COMM) 21/2024
(3)+ EFA(OS) (COMM) 22/2024
(4) EFA(OS) (COMM) 24/2024
ALMOND INFRABUILD PVT LTD AND ANR .....Appellants
Through: Mr.Kartik Nayar, Mr. Krish
Kalra, Advs.
versus
GAGANDEEP SINGH PURI .....Respondent
ANAND GUPTA AND ANR .....Respondents
NAVDEEP SHERGILL .....Respondent
Through: Mr.Saif Khan, Mr.Rohil Bansal,
Advs.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
HON'BLE MS. JUSTICE RENU BHATNAGAR
ORDER
% 21.03.2025 CM APPL. 70312/2024 (Exemption) in EFA(OS) (COMM) 21/2024 CM APPL. 70317/2024 (Exemption) in EFA(OS) (COMM) 22/2024 CM APPL. 70322/2024 (Exemption) in EFA(OS) (COMM) 24/2024
1. Allowed, subject to all just exceptions.
CM APPL. 70313/2024 in EFA(OS) (COMM) 21/2024 CM APPL. 70323/2024 in EFA(OS) (COMM) 24/2024
2. The appellants are permitted to file the lengthy list of dates within a period of four 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 11/04/2025 at 22:49:00
3. The applications are disposed of.
EFA(OS) (COMM) 21/2024 & CM APPL. 70311/2024 EFA(OS) (COMM) 22/2024 & CM APPL. 70318/2024 EFA(OS) (COMM) 24/2024 & CM APPL. 70321/2024
4. Though the learned counsel for the appellants submits that the appellants are making endeavour to have the matters amicably settled with the respondents. The learned counsel for the respondents submits that he has instructions to state that there is no possibility of arriving at an amicable settlement.
5. The learned counsel for the appellants requests for an adjournment.
6. At his request, re-list on 17th July, 2025.
7. We make it clear that we have not granted any interim relief to the appellants.
NAVIN CHAWLA, J RENU BHATNAGAR, J MARCH 21, 2025/Arya/IK Click here to check corrigendum, if any 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 11/04/2025 at 22:49:00