Delhi High Court - Orders
Ab Skf vs M/S Arihant Agency & Ors on 20 March, 2026
Author: Jyoti Singh
Bench: Jyoti Singh
$~63
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 1021/2024
AB SKF .....Plaintiff
Through: Mr. Prajjwal Kushwaha, Advocate.
versus
M/S ARIHANT AGENCY & ORS. .....Defendants
Through: Mr. Rahul Beruar, Ms. Nidhi Jain,
Mr. Deepesh Bhardwaj, Ms. Mainin Sidhu and Mr.
Apoorv Bansal, Advocates.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 20.03.2026 I.A. 7437/2026
1. This application is filed on behalf of Defendants No. 6 and 9 under Section 152 read with Section 151 CPC for modification of order dated 09.02.2026 to include the relief of direction to Defendants No. 21 and 22 to remove the lien marked on the bank account of Defendants No. 9 and 6 in consonance with the direction passed by the said order.
2. Issue notice.
3. Mr. Prajjwal Kushwaha, learned counsel accepts notice on behalf of the Plaintiff and fairly, on instructions, submits that Plaintiff has no objection to the application being allowed.
4. Accordingly, for the reasons stated in the application, the same is allowed and in furtherance of order dated 09.02.2026, it is directed that CS(COMM) 1021/2024 Page 1 of 2 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 23/03/2026 at 21:57:04 Defendants No. 21 and 22 shall remove the lien marked on the bank accounts of Defendants No. 9 and 6 respectively.
5. Application stands disposed of. Order dated 09.02.2026 is accordingly modified.
JYOTI SINGH, J MARCH 20, 2026 S.Sharma CS(COMM) 1021/2024 Page 2 of 2 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 23/03/2026 at 21:57:04