Delhi High Court - Orders
Sanvik Engineers India Pvt Ltd vs Novateur Electrical Digital System Pvt ... on 24 February, 2026
$~71
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA(COMM) 118/2026
SANVIK ENGINEERS INDIA PVT LTD .....APPELLANT
Through: Mr. Jai Sahai Endlaw with
Ms. Sagarika Kaul, Advs.
versus
NOVATEUR ELECTRICAL DIGITAL SYSTEM PVT
LTD .....RESPONDENT
Through:
CORAM:
HON'BLE MR. JUSTICE NITIN WASUDEO SAMBRE
HON'BLE MR. JUSTICE AJAY DIGPAUL
ORDER
% 24.02.2026 CM APPL. 12541/2026 (Exemption)
1. Exemption allowed, subject to all just exceptions.
2. The application stands disposed of.
CM APPL. 12543/2026 (Enlargement of time filing court fee)
3. In case if the Court fee is not filed within a period of one week from today, the registration of the appeal shall stand rejected without further reference to the Court.
4. The application, accordingly, stands disposed of. CM APPL. 12542/2026 (Condonation of delay of 30 days)
5. Heard.
6. On petitioner taking necessary steps, issue notice to the respondent through all permissible modes, returnable on 06th July 2026. RFA(COMM) 118/2026 & CM APPL. 12540/2026 (stay)
7. We have heard the learned counsel appearing for the appellant, the 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 25/02/2026 at 20:36:14 original defendant.
8. It is not in dispute that the goods were supplied pursuant to the work order placed by the appellant/defendant, as the aforesaid can be inferred from the finding recorded by the learned Commercial Court.
9. The only issue which, in our opinion, warrants consideration is whether for the pre-suit period the interest could have been levied at the rate of 24%.
10. Issue notice to the respondent through all permissible modes, returnable on 06th July 2026.
11. In response to the Court's query, the learned counsel appearing for the appellant states that as on today, the liability will be over and above Rs. 20,00,000/- including the interest part.
12. Subject to deposit of Rs.18,00,000/- within a period of four weeks from today, there shall be no coercive action.
13. In case if the amount is not deposited, the interim relief shall cease to operate without further reference to the Court.
14. List on 06th July 2026.
15. We further direct the parties to appear before the Delhi High Court Mediation & Conciliation Centre on 06th April 2026.
16. We direct the appellant to communicate this order to the respondent.
NITIN WASUDEO SAMBRE, J AJAY DIGPAUL, J FEBRUARY 24, 2026/AS/sg 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 25/02/2026 at 20:36:14