Delhi High Court - Orders
Mr. Jagdish Tytler vs Aamazone Exports Llp And Ors on 17 November, 2025
Author: Amit Bansal
Bench: Amit Bansal
$~55
* IN THE HIGH COURT OF DELHI AT NEW DELHI
I.A. 28542/2025
IN
+ CS(OS) 795/2025
MR. JAGDISH TYTLER .....Plaintiff
Through: Mr. Peeyush Kalra, Mr. Ilesh Shukla,
Advs.
versus
AAMAZONE EXPORTS LLP AND ORS. .....Defendants
Through: Abhilash Vashisht, Mr. Neeraj Vats,
Mr. Sagar Chikkara, Advs. for D-1 to
D-4
CORAM:
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 17.11.2025 I.A. 28542/2025
1. This application has been filed under Order XXXIX Rules 1 and 2 of the Code of Civil Procedure, 1908 on behalf of the plaintiff.
2. Issue notice.
3. Counsel for the defendants no.1 to 4 accepts notice.
4. Notice be issued to the defendant No.5, through counsel.
5. Reply be filed within four (4) weeks.
6. Rejoinder thereto, if any, be filed within two (2) weeks thereafter.
7. List on 29th January, 2026 date already fixed.
AMIT BANSAL, J NOVEMBER 17, 2025/Pallavi 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 18/11/2025 at 21:42:21