Delhi High Court - Orders
Shyam Spectra Private Limited vs Hdfc Bank Limited on 11 May, 2026
$~43
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 1836/2025
SHYAM SPECTRA PRIVATE LIMITED .....Petitioner
Through: Mr. Surendra Kumar, Advocate.
versus
HDFC BANK LIMITED .....Respondent
Through: Ms. Kirti Garg, Advocate.
CORAM:
HON'BLE MR. JUSTICE TEJAS KARIA
ORDER
% 11.05.2026
CM APPL. 31318/2026
1. This is an Application filed on behalf of the Petitioner under Section 151 of the Code of Civil Procedure, 1908 seeking directions regarding continuation of the interim stay.
2. The learned Counsel for the Petitioner submits that vide order dated 18.09.2025, this Court was pleased to issue notice to the Respondent and stay the further proceedings before the learned Trial Court till the next date.
3. The relevant portion of the order dated 18.09.2025 is as under:-
"3. Broadly speaking, the learned trial court set aside the ex parte decree going by the argument of the respondent/defendant bank that on account of miscommunication by employee of the respondent/defendant bank to the panel counsel, the bank should not be allowed to suffer. There is nothing on record to suggest as to what action, if any, was taken by the respondent/defendant bank against the allegedly erring employee. I find substance in the submission of learned counsel for petitioner that the respondent/defendant is not an individual litigant, but a bank of high repute, so cannot be extended so much of indulgence by making the petitioner undergo the entire proceedings again.
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 12/05/2026 at 21:43:35
4. Considering the above circumstances, the proceedings before the trial court are stayed till next date."
4. The learned Counsel for the Petitioner submits that the present Petition was listed before the Joint Registrar (Judicial) on 22.12.2025. On that date, the Respondent entered an appearance through its Counsel and undertook to file vakalatnama and reply on its behalf. Accordingly, the matter was placed before the Court on 04.02.2026. However, on 04.02.2026, as the Bench was not available, the matter was simply re-notified to 23.07.2026.
5. In view of the above, the present Application has been filed praying that the interim stay granted vide order dated 18.09.2025 be extended till the next date of hearing in the main Petition.
6. The learned Counsel for the Respondent does not have any objection to the said request.
7. Accordingly, the present Application is allowed.
8. It is directed that further proceedings before the learned Trial Court in CS(COMM) 628/2024 titled as 'Shyam Spectra Pvt. Ltd. v. HDFC Bank Ltd.' shall remain stayed till the next date of hearing in this Petition.
9. The Application stands disposed of.
TEJAS KARIA, J MAY 11, 2026/ 'A' 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 12/05/2026 at 21:43:35