Delhi High Court - Orders
Sotkon Sp Slu vs Western Imaginary Transcon Pvt. Ltd. & ... on 25 March, 2026
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~45
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 484/2021
SOTKON SP SLU .....Plaintiff
Through: Ms. Devyani Nath and Ms. Ruchika
Yadav, Advocates.
versus
WESTERN IMAGINARY TRANSCON PVT. LTD. & ORS.
.....Defendants
Through: Mr. Anshul Goel and Mr. Ranjeev
Kumar, Advocates for D-1 to D-3.
Mr. Pradhuman Gohil, Ms. Ranu
Purohit, Ms. Taniya Bansal, Ms.
Niharika Singh, Mr. Pulkit Khanduja,
Advocates for D-4.
CORAM:
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 25.03.2026 I.A. 7988/2026 (Under Order XIV Rule 5, CPC)
1. This is an application filed on behalf of the defendant nos. 1 to 3 under Order XIV Rule 5 read with Section 151of the Code of Civil Procedure, 1908, seeking the following prayers:
"a) Frame the Additional Issue as set out hereinabove in Para 14 of this application;
b) Amend the Issue No.(d) as set out hereinabove in Para 16 of this application
c) Pass such other or fmiher orders as this Hon'ble Court may deem fit and proper in the facts and circumstances of the present case."
2. Issue notice.
3. Notice is accepted by Ms. Devyani Nath, learned counsel appearing on behalf of the plaintiff, who seeks and is granted four weeks' time to file the 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 30/03/2026 at 21:07:09 reply.
4. Rejoinder thereto, be filed within two weeks thereafter.
5. List on the date already fixed i.e. 03.08.2026.
TUSHAR RAO GEDELA, J MARCH 25, 2026/anj 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 30/03/2026 at 21:07:09