Delhi High Court - Orders
Amit Agarwal vs Oci Cables India on 15 July, 2025
$~21
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 504/2024, I.A. 31335/2024-Stay
AMIT AGARWAL .....Plaintiff
Through: Mr. Satish Kumar, Mr. Aakash
Bhambru and Ms. Yashodhara
Raina, Advs.
Versus
OCI CABLES INDIA .....Defendant
Through: Mr. Kartik Malhotra, Mr. Anindit
Mandal, Ms. Shivani Choudhary,
Ms. Malika Oberoi and Ms. Shreya
Paliwal, Advs.
CORAM:
HON'BLE MR. JUSTICE SAURABH BANERJEE
ORDER
% 15.07.2025
1. Learned counsel for the defendant has handed over a copy of order dated 09.06.2025 passed by Hon'ble Division Bench of the High Court of Judicature at Madras i.e. CMP nos. 12229, 12232 of 2025 in OA(CAD) nos. 58 and 59 of 2025, whereby the impugned order and judgment dated 24.02.2025 has been stayed, and which is now listed for hearing on 01.08.2025.
2. Additionally, learned counsel for the parties seek, and are granted, a period of four weeks to file their respective written synopsis not exceeding five pages, giving a chronological list of dates and events and relevant documents, if any, alongwith duly highlighted judgments setting out the propositions of law therein, they wish to rely upon.
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 16/07/2025 at 22:56:35
3. Accordingly, in view of the above, renotify on 30.10.2025.
SAURABH BANERJEE, J JULY 15, 2025/Ab 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 16/07/2025 at 22:56:35