Delhi High Court - Orders
Ircon International Ltd vs Afcons Infrastructure Ltd on 30 January, 2026
Author: Amit Bansal
Bench: Amit Bansal
$~O-1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 279/2019
IRCON INTERNATIONAL LTD. .....Petitioner
Through: Mr. Siddhant Goel, Mr. Mohit Goel
and Ms. Aishna Jain, Advocates
(through VC)
versus
AFCONS INFRASTRUCTURE LTD. .....Respondent
Through: Mr. Sahil Manganani, Ms. Prachi Jain
and Mr. Siddharth Shekhar,
Advocates
CORAM:
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 30.01.2026
1. An adjournment is sought on behalf of counsel for the respondent, who is stated to be unwell.
2. Re-notify on 5th February, 2026 at 02:30 PM.
AMIT BANSAL, J JANUARY 30, 2026 ds 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 02/02/2026 at 20:45:19