Delhi High Court - Orders
Nord Lock Ab & Anr vs Gala Precision Engineering Private ... on 23 December, 2025
$~34
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 895/2023
NORD LOCK AB & ANR. .....Plaintiffs
Through: Mr. Gursimran Singh Narula,
Advocate.
versus
GALA PRECISION ENGINEERING PRIVATE
LIMITED .....Defendant
Through: Mr. Neeraj Bhardwaj, Mr. Bikash
Ghorai and Mr. Salil Oberoi,
Advocates.
CORAM:
HON'BLE MR. JUSTICE TEJAS KARIA
ORDER
% 23.12.2025 I.A. 32636/2025
1. This is an Application under Section 152 read with Section 151 of the Code of Civil Procedure, 1908 seeking correction / modification of the order dated 08.12.2025.
2. The learned Counsel for the Defendant submits an inadvertent typographical error seems to have crept into the order dated 08.12.2025, wherein, in Paragraph No. 2 of the said order, it is recorded that 'The learned Counsel for Gala Precision Engineering Limited accepts Notice.', whereas the Notice was to be accepted by the learned Counsel appearing for Nord Lock AB, which is the Plaintiff.
3. Accordingly, considering the submissions made before this Court and in view of the averments made in this Application, the same is allowed.
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 26/12/2025 at 20:39:49
4. Paragraph No. 2 of the order dated 08.12.2025 is modified and be now read as under:
'2. Issue Notice. The learned Counsel for Nord Lock AB accepts Notice.'
5. The Application stands disposed of.
TEJAS KARIA, J DECEMBER 23, 2025 ap 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 26/12/2025 at 20:39:49