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Tata Consultancy Services Limited vs Spicejet Limited on 26 September, 2025

Author: Jyoti Singh

Bench: Jyoti Singh

                          $~84
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +         CS(COMM) 1036/2025
                                    TATA CONSULTANCY SERVICES LIMITED .....Plaintiff
                                                                  Through: Mr. Asav Rajan, Mr. Akash Saxena,
                                                                  Mr. Kashish Chadha, Mr. Devang Shrotriya, Mr.
                                                                  Aditya Shah and Mr. Raghav Bansal, Advocates.

                                                                  versus

                                    SPICEJET LIMITED                             .....Defendant
                                                   Through: Mr. K. Sasiprabhu, Mr. Sanjeevi
                                                   Seshadri and Mr. Yasharth Misra, Advocates.

                                    CORAM:
                                    HON'BLE MS. JUSTICE JYOTI SINGH
                                                                  ORDER

% 26.09.2025 I.A. 24291/2025 (Exemption)

1. Allowed, subject to all just exceptions.

2. Application stands disposed of.

CS(COMM) 1036/2025

3. Let plaint be registered as a suit.

4. Issue summons.

5. Mr. K. Sasiprabhu, learned counsel accepts summons on behalf of Defendant.

6. Written statement shall be filed by Defendant within 30 days from today along with affidavit of admission/denial of the documents filed by the Plaintiff.

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 29/09/2025 at 23:36:33

7. It is open to the Plaintiff to file replication within 30 days from receipt of the written statement along with affidavit of admission/denial of documents filed by Defendant.

8. List on 28.11.2025 before the learned Joint Registrar.

9. If any of the parties wish to seek inspection of any documents, the same be done in accordance with Delhi High Court (Original Side) Rules, 2018.

10. Learned Joint Registrar shall carry out admission/denial of documents and marking of exhibits.

11. This application is filed by the Plaintiff under Order XXXVIII Rule 5 and Section 94(B) and 94 (E) CPC seeking attachment of property of Defendant.

12. Issue notice.

13. Mr. K. Sasiprabhu, learned counsel accepts notice on behalf of the Defendant and seeks four weeks to file reply.

14. Let reply be filed within four weeks from today.

15. Rejoinder, if any, be filed before the next date of hearing.

16. List before Court on 14.11.2025.

JYOTI SINGH, J SEPTEMBER 26, 2025/RW CS(COMM) 1036/2025 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 29/09/2025 at 23:36:33