Delhi High Court - Orders
Nord Lock Ab & Anr vs Gala Precision Engineering Private ... on 13 August, 2025
$~22 to 25
* IN THE HIGH COURT OF DELHI AT NEW DELHI
(22)
+ CS(COMM) 895/2023, I.A. 25411/2023, I.A. 25412/2023, I.A.
25414/2023, CC(COMM) 20/2024, I.A. 30710/2024
NORD LOCK AB & ANR. .....Plaintiffs
Through: Mr. Pravin Anand, Ms. Vaishali
Mittal, Mr. Siddhant Chamola & Mr.
Gursimran Singh Narula, Advocates.
versus
GALA PRECISION ENGINEERING PRIVATE
LIMITED .....Defendant
Through: Mr. J. Sai Deepak, Senior Advocate
with Mr. Bikash Ghorai and Mr.
Neeraj Bhardwaj, Advocates.
(23)
+ 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. J. Sai Deepak, Senior Advocate
with Mr. Bikash Ghorai and Mr.
Neeraj Bhardwaj, Advocates.
versus
NORD LOCK AB .....Defendant
Through: Mr. Pravin Anand, Ms. Vaishali
Mittal, Mr. Siddhant Chamola & Mr.
Gursimran Singh Narula, Advocates.
(24)
+ 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. J. Sai Deepak, Senior Advocate
with Mr. Bikash Ghorai and Mr.
Neeraj Bhardwaj, Advocates.
versus
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 14/08/2025 at 23:39:54
NORD LOCK AB .....Defendant
Through: Mr. Pravin Anand, Ms. Vaishali
Mittal, Mr. Siddhant Chamola & Mr.
Gursimran Singh Narula, Advocates.
(25)
+ 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. J. Sai Deepak, Senior Advocate
with Mr. Bikash Ghorai and Mr.
Neeraj Bhardwaj, Advocates.
versus
NORD LOCK AB .....Defendant
Through: Mr. Pravin Anand, Ms. Vaishali
Mittal, Mr. Siddhant Chamola & Mr.
Gursimran Singh Narula, Advocates.
CORAM:
HON'BLE MR. JUSTICE TEJAS KARIA
ORDER
% 13.08.2025 I.A. 19709/2025 in CS(COMM) 895/2023
1. This is an Application filed under Section 151 of the Code of Civil Procedure, 1908 ("CPC"), seeking condonation of delay of 44 days in filing the Compliance Affidavit.
2. The learned Counsel for the Plaintiff does not have any objection for condoning the delay.
3. For the reasons mentioned in the Application, the same is allowed. The delay of 44 days in filing the Compliance Affidavit is condoned. As the delay in filing the Compliance Affidavit is condoned, the same is taken on 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 14/08/2025 at 23:39:54 record.
4. The Application stands disposed of. I.A. 14425/2025 in CS(COMM) 895/2023
5. This is an Application filed by the Defendant under Order VI Rule 17 read with Section 151 of the CPC seeking amendment of the Written Statement.
6. The learned Counsel for the Defendant shall file a Note with a Table containing the nature and purpose of the amendments sought to be made in the Written Statement, within a period of four weeks and serve an advance copy of the same upon the learned Counsel for the Plaintiffs. The Plaintiffs will be at liberty to file a Note in response to the aforesaid Note to be filed by the Defendant
7. It is clarified that I.A. 25411/2023 shall also be considered along with the present Application on the next date of hearing.
8. List on 14.10.2025.
CS(COMM) 895/2023 CS(COMM) 792/2024 CS(COMM) 793/2024 CS(COMM) 794/2024
9. Renotify on 14.10.2025.
TEJAS KARIA, J AUGUST 13, 2025 ap 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 14/08/2025 at 23:39:54