Delhi High Court - Orders
Astral Ltd vs Pratap Singh & Ors on 3 February, 2026
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~27 and 28
* IN THE HIGH COURT OF DELHI AT NEW DELHI
(27)
+ CS(COMM) 1055/2025 & I.A. 24564/2025
ASTRAL LTD. .....Plaintiff
Through: Mr. Rohit Pradhan and Mr. Sachin
Gupta, Advocates. (Through VC)
versus
PRATAP SINGH & ORS. .....Defendant
Through: Mr. Manish Sharma, Advocate for D-4.
(28)
+ CS(COMM) 1061/2025 & I.A. 24660/2025
THE SUPREME INDUSTRIES LTD .....Plaintiff
Through: Mr. Rohit Pradhan and Mr. Sachin
Gupta, Advocates. (Through VC)
versus
PRATAP SINGH & ORS. .....Defendants
Through: Mr. Manish Sharma, Advocate for D-4.
CORAM:
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 03.02.2026
1. In the order dated 28.11.2025, it has been noted that defendant no.3 has been served through speed post on 13.11.2025, while the other remaining defendants had not been served. For the purpose of effecting service upon defendant nos.1, 2 and 4, an application bearing no. I.A. 29769/2025, seeking service by way of substituted mode under Order V Rule 20 of the Code of Civil Procedure, 1908 was filed, and allowed.
2. The deemed service upon defendant nos. 1, 2 and 4 was noted in the order dated 22.01.2026, wherein the publication in the newspaper "The Statesman" on 10.12.2025, was also noted.
3. On account of the fact that the time period for filing the written statement 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 05/02/2026 at 20:35:59 had not expired, the matter was posted further on 23.04.2026.
4. Mr. Manish Sharma, learned counsel enters appearance on behalf of defendant no.4 and seeks permission to file the written statement.
5. The written statement, in accordance with Rules, be filed by defendant no.4. Advance copy whereof be furnished to the learned counsel for the plaintiff who may file the replication in accordance with the Rules.
6. The reply to I.A. 24564/2025 in CS(COMM) 1055/2025 shall also be filed within four weeks.
7. Mr. Rohit Pradhan, learned counsel for plaintiff undertakes to furnish a complete set of plaint and documents alognwith the application under Order XXXIX Rule 1 and 2 during the course of the day to the learned counsel for defendant no.4, without prejudice to the rights and contentions of the plaintiff.
8. Mr. Pradhan, learned counsel appearing for the plaintiff submits that since defendant nos.1, 2 and 3 have already been served, the ex parte ad- interim order dated 06.10.2025, be confirmed.
9. Since, the time period for filing the written statement has not yet expired, the aforesaid prayer shall be considered on the next date of hearing.
10. List before the Joint Register on the date already fixed i.e. 23.04.2026 for further proceedings.
11. List on 03.08.2026 before the Court.
12. Interim order to continue till the next date of hearing.
TUSHAR RAO GEDELA, J FEBRUARY 3, 2026 Sumit 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 05/02/2026 at 20:35:59