Delhi High Court - Orders
Lohia Gramin Vikas Private Limited vs Rays Power Experts Private Limited & Ors on 18 March, 2026
Author: Jasmeet Singh
Bench: Jasmeet Singh
$~4(Original Side)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 566/2025
LOHIA GRAMIN VIKAS PRIVATE LIMITED
.....Petitioner
Through: Mr. Sanjeev Kumar Sharma, Adv.
versus
RAYS POWER EXPERTS PRIVATE LIMITED & ORS.
.....Respondents
Through: Adv. Kartik Sharma and Adv. Harsh
Dev Singh for R1
CORAM:
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 18.03.2026 I.A. 6821/2026
1. This is an application filed on behalf of the petitioner under Section 151 of CPC,1908 seeking permission to deposit the amount as directed in terms of the order dated 24.12.2025.
2. For the reasons states in the application, issue notice.
3. Mr. Singh, learned counsel accepts notice on behalf of the respondent No. 1.
4. Since the application is procedural in nature, the application is allowed and the petitioner shall deposit the amount with the Registrar General, Delhi High Court within 3 working days from the date of uploading of this order.
5. The application is disposed of in the aforesaid terms. O.M.P. (COMM) 566/2025
6. List on 20.04.2026, the date already fixed.
JASMEET SINGH, J MARCH 18, 2026 / (MS) 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 23/03/2026 at 21:08:59