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Delhi High Court - Orders

Ramanlal Kishandas Kothari & Anr vs Aska Equipments Pvt.Ltd. And Ors on 3 November, 2025

                          $~20
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +    CS(COMM) 468/2023, CC (COMM) 14/2023, CC(COMM) 5/2024,
                               I.A. 13568/2023, I.A. 13571/2023, I.A. 13572/2023
                               RAMANLAL KISHANDAS KOTHARI & ANR .....Plaintiffs
                                                  Through: Mr. Animesh Rastogi, Ms. Sandhya
                                                             Maniar & Mr. Shashank Pandey,
                                                             Advocates.
                                                          Versus
                               ASKA EQUIPMENTS PVT.LTD. AND ORS.                .....Defendants
                                                  Through: Ms. Priyam Lizmary Cherian & Mr.
                                                             Ayush Saxena, Advocates.
                               CORAM:
                               HON'BLE MR. JUSTICE TEJAS KARIA
                                                  ORDER

% 03.11.2025 IA No.27015/2025

1. The Defendant No. 1 has filed the present Application seeking expedited trial of the present suit. The learned Counsel appearing for the Plaintiffs is also agreeable to the same.

2. Accordingly, in view of the averments made in the present Application, the same is allowed and the trial of this Suit is directed to be expedited.

3. The Application stand disposed of.

CS(COMM) 468/2023

4. List before the learned Joint Registrar for completion of admission / denial of documents on 16.12.2025.

5. The Parties are also directed to exchange their proposed draft Issues with each other and file the proposed Joint Issues before the next date of hearing. If the Parties are not able to agree on any of the Issues, they shall be listed separately below the Joint Issues, with an indication of which Party 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 05/11/2025 at 21:42:53 has proposed the said Issue.

6. List for framing of Issues on 12.03.2026.

7. The Parties shall also exchange the joint schedule of trial before the next date of hearing.

TEJAS KARIA, J NOVEMBER 3, 2025 'gsr' 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 05/11/2025 at 21:42:53