Delhi High Court - Orders
Team France 01 S A S vs Spicejet Limited on 21 January, 2026
Author: Subramonium Prasad
Bench: Subramonium Prasad
$~9 to 11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 908/2023 & I.A. 25663/2023, I.A. 41207/2024
TEAM FRANCE 01 S A S .....Plaintiff
Through: Mr Rajshekhar Rao, Senior Advocate
along with Mr. Anandh
Venkataramani, Mr. Saket Satapathy,
Mr. Anubhav Dutta, Ms. Akshita
Totla, Ms. Mansi Tyagi, Ms.
Vishakha Gupta, Mr. Devvrat Singh,
Ms. Anjali Agrawal and Ms.
Thajaswini C.B, Advocates
versus
SPICEJET LIMITED ....Defendant
Through: Appearance not given.
+ CS(COMM) 909/2023 & I.A. 25665/2023, I.A. 41476/2024
SUNBIRD FRANCE 02 S A S .....Plaintiff
Through: Mr Rajshekhar Rao, Senior Advocate
along with Mr. Anandh
Venkataramani, Mr. Saket Satapathy,
Mr. Anubhav Dutta, Ms. Akshita
Totla, Ms. Mansi Tyagi, Ms.
Vishakha Gupta, Mr. Devvrat Singh,
Ms. Anjali Agrawal and Ms.
Thajaswini C.B, Advocates
versus
SPICEJET LIMITED .....Defendant
Through: Appearance not given.
+ EX.P. 83/2024 & EX.APPL.(OS) 1578/2024, EX.APPL.(OS)
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 22/01/2026 at 20:38:09
1803/2024, EX.APPL.(OS) 1980/2024, EX.APPL.(OS) 57/2025
TEAM FRANCE 01 S.A.S. AND ANR ......Decree Holders
Through: Mr Rajshekhar Rao, Senior Advocate
along with Mr. Anandh
Venkataramani, Mr. Saket Satapathy,
Mr. Anubhav Dutta, Ms. Akshita
Totla, Ms. Mansi Tyagi, Ms.
Vishakha Gupta, Mr. Devvrat Singh,
Ms. Anjali Agrawal and Ms.
Thajaswini C.B, Advocates
versus
SPICEJET LIMITED .....Judgement Debtor
Through: Appearance not given.
CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 21.01.2026
1. Adjournment has been sought on behalf of the Defendant on the ground that Mr. Amit Sibal, learned Senior Counsel appearing for Defendant, is not available today.
2. Learned Senior Counsel appearing for the Plaintiff states that this has now become a practice on the part of the Defendant in not pursuing the matters and repeated adjournments are being taken on behalf of the Defendant.
3. Be that as it may, since adjournment is being sought on the ground that the learned Senior Counsel for Defendant, is not available today to assist the Court, list on 18.03.2026 in the top five items of the Advance List.
4. It is expected that the matters will be heard on the next date of hearing 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 22/01/2026 at 20:38:09 and no adjournment will be sought on behalf of the Defendant.
SUBRAMONIUM PRASAD, J JANUARY 21, 2026 S. Zakir 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 22/01/2026 at 20:38:09