Delhi High Court - Orders
M/S Shirdi Industries Ltd & Ors vs Manoj Vij on 14 January, 2026
Author: V. Kameswar Rao
Bench: V. Kameswar Rao, Manmeet Pritam Singh Arora
$~4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA(COMM) 44/2022
M/S SHIRDI INDUSTRIES LTD & ORS.
.....APPELLANT
Through: Mr. Amit Kumar Srivastava, Mr.
Subhasish Mohanty, Mr. Neel Kumar
Sharma, Advs.
versus
MANOJ VIJ
.....RESPONDENT
Through:
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 14.01.2026 CM APPL. 76938/2025(for releasing the decretal amount)
1. This is an application filed with the following prayers:
"(i) Allow the present application and direct the release of the decretal amount, including interest to the appellant at the earliest, in the interest of justice;
(ii) Direct the Registrar General of this Hon'ble Court to release the deposited decretal amount to the applicant through cheque/RTGS."
2. The report of the registry in terms of the order dated 05.12.2025 reads as under:-
"Report for 14.01.2026 As per Cash Branch report FDR no. 15530311447474 as on 13.01.2026 is Rs. 6,74,269/-."
3. Suffice to state the appeal was disposed of on 06.08.2025 by setting 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 19/01/2026 at 20:32:36 aside the impugned judgment decree dated 15.12.2021 passed in CS. COMM 61/2019 by the Trial Court.
4. This Court vide order dated 03.06.2020 had directed the appellants to deposit decretal amount including up to date interest with the registry of this Court. It is pursuant thereto that the appellants have deposited the amount in the registry.
5. In view of the fact that the appellants have succeeded in the appeal, the amount as deposited of Rs. 5,51,213/- vide draft dated 27.06.2022 which amount has swelled to Rs. 6,74,269/-; the said amount shall be released to the appellants through its representative in the presence of the counsel for the appellants.
6. The application is disposed of.
V. KAMESWAR RAO, J MANMEET PRITAM SINGH ARORA, J JANUARY 14, 2026 rt 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 19/01/2026 at 20:32:36