Delhi High Court - Orders
M/S Digjam Ltd vs Sh. Kranti Arora (Through Its Lr) on 6 January, 2026
$~41
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 12/2026, CM APPL. 420/2026
M/S DIGJAM LTD. .....Petitioner
Through: Mr. Suchit and Mr. Apoorv Shankar,
Advocates.
versus
SH. KRANTI ARORA (THROUGH ITS LR) .....Respondent
Through: Mr. Siddharth Dutta and Mr. Pratyush
Singh, Advocates.
CORAM:
HON'BLE MR. JUSTICE RAJNEESH KUMAR GUPTA
ORDER
% 06.01.2026
1. This hearing has been conducted through hybrid mode. CM APPL. 421/2026 (for exemption)
2. Allowed, subject to all just exceptions. Application is disposed of. CM(M) 12/2026 & CM APPL. 420/2026 (for stay of impugned order dated 24th November, 2025)
3. This is a petition filed by the petitioner under Article 227 of the Constitution of India to set aside the order dated 24th November, 2025 passed by the ld. Trial court in case bearing 34 RC ARC No. 20/2023 titled as 'Kranti Arora vs M/s Digjam Ltd.'
4. Ld. Counsel for the respondent appeared on advance notice and accepts notice.
5. Ld. Counsel for the petitioner requests for an adjournment on the ground that the arguing counsel is not available today.
6. List on 25th February, 2026.
RAJNEESH KUMAR GUPTA, J JANUARY 6, 2026/nd/tp 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 07/01/2026 at 20:34:54