Delhi High Court - Orders
Aamazone Export Llp vs Jagdish Tytler And Anr on 17 July, 2025
Author: Anup Jairam Bhambhani
Bench: Anup Jairam Bhambhani
$~9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ TR.P.(C.) 118/2025 and CM APPL. 40648/2025
AAMAZONE EXPORT LLP .....Petitioner
Through: Mr. Parvinder Chauhan, Sr. Advocate
with Mr. Abhilash Vashisht,
Advocate.
versus
JAGDISH TYTLER AND ANR .....Respondents
Through: Mr. Peeyush Kalra, Mr. Iksh Shukla,
Mr. Chetan Sharma and Mr. Samarth
Tyagi, Advocates.
CORAM:
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 17.07.2025 CM APPL. 40649/2025 (exemption) Exemption granted, subject to just exceptions. Let requisite compliances be made within 01 week. The application stands disposed of.
TR.P.(C.) 118/2025 By way of the present petition filed under section 24(1)(b)(i) read with section 151 of the Code of Civil Procedure 1908, the petitioners seek transfer of civil suit bearing CS No. 525/2025 titled Jagdish Tytler vs. M/s. Aamazone Exports LLP & Ors. from the court of the learned District Judge, South-West District, New Delhi to this court.
2. Issue notice.
TR.P.(C.) 118/2025 Page 1 of 2This 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 01/08/2025 at 22:00:47
3. Mr. Peeyush Kalra, learned counsel appears on behalf of the respondents on advance copy; accepts notice; and seeks time to file reply.
4. Let reply to the petition be filed within 03 weeks; rejoinder thereto, if any, be filed within 02 weeks thereafter; with copy to the opposing counsel.
5. Re-notify on 27th August 2025.
ANUP JAIRAM BHAMBHANI, J JULY 17, 2025 V.Rawat TR.P.(C.) 118/2025 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 01/08/2025 at 22:00:47