Swiggy Ltd. (Formerly Known As Bundl ... vs Aman Aggarwal & Anr on 5 December, 2025

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Delhi High Court - Orders

Swiggy Ltd. (Formerly Known As Bundl ... vs Aman Aggarwal & Anr on 5 December, 2025

Bench: Anup Jairam Bhambhani

                          $~50
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +    RFA 1112/2025
                               SWIGGY LTD. (FORMERLY KNOWN AS BUNDL
                               TECHNOLOGIES PVT. LTD.)                      .....Appellant
                                             Through: Mr. Avi Kalra, Mr. Prateek Lakra,
                                                       Ms. Shashanki and Mr. Ayush Singh,
                                                       Advocates.
                                             versus
                               AMAN AGGARWAL & ANR.                      .....Respondents
                                             Through: Mr. Hitesh Kumar and Mr. Jassimran
                                                       Deep, Advocates.

                                    CORAM:
                                    HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
                                                 ORDER

% 05.12.2025 CM APPL. 76795/2025 & CM APPL. 76799/2025 Exemptions granted, subject to just exceptions. Let requisite compliances be made within 01 week. The applications stand disposed-of.

CM APPL. 76798/2025 (exemption) By way of the present application filed under section 151 of the Code of Civil Procedure 1908 ('CPC'), the appellant seeks exemption from filing the entire Trial Court Record.

2. For the reasons stated in the application, which is duly supported by an affidavit, the application is allowed.

3. Let trial court record be requisitioned in electronic form; and copy of TCR be supplied to counsel on request.

4. The application stands disposed-of.

RFA 1112/2025 Page 1 of 3

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 10/12/2025 at 20:36:34 CM APPL. 76797/2025 (extension of time for filing court-fee)

5. By way of the present application filed under section 149 and section 151 read with Order XLI Rule 1(3) of the CPC, the appellant seeks extension of time for filing court fee.

6. For the reasons stated in the application, which is duly supported by affidavit, the application is allowed.

7. The appellant is granted 04 weeks to file to file requisite court-fee. RFA 1112/2025, CM APPL. 76794/2025 (stay) & CM APPL. 76796/2025 (condonation of 320 days' delay in filing)

8. By way of the present regular first appeal filed under section 96 read with Order XLI Rule 1 CPC, the appellant impugns judgment and decree dated 15.10.2024 passed by the learned District Judge-08, Central District, Tis Hazari Courts, Delhi in suit bearing CS DJ No.196/2021.

9. Issue notice.

10. Mr. Hitesh Kumar, learned counsel appears on behalf of respondents on advance copy; accepts notice; and seeks time to file replies to the applications.

11. Let replies to CM APPL. No. 76794/2025 and CM APPL. No. 76796/2025 be filed within 06 weeks; rejoinder(s) thereto, if any, be filed within 04 weeks thereafter; with copies to the opposing counsel.

12. No reply is required in the appeal.

13. Re-notify on 26th February 2026 before the learned Joint-Registrar for completion of service; and for completion of pleadings in CM APPL. No. 76794/2025 and CM APPL. No. 76796/2025.

RFA 1112/2025 Page 2 of 3

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 10/12/2025 at 20:36:34

14. In the meantime, subject to the appellant depositing the principal decretal amount of Rs. 21 lacs with the Registrar General of this court within 06 weeks from today, the effect and operation of the impugned judgment and decree dated 15.10.2024 shall remain stayed, till the next date of hearing before this court.

15. The Registrar General is directed to retain the amount deposited in the form of a fixed deposit in a nationalised bank, initially for a period of 01 year; to be renewed for the same period from time-to-time, without awaiting any further directions from this court in that behalf, unless otherwise directed by the court.

16. The Registry is directed to bring to the notice of this court any non-

compliance with the directions issued above.

17. Learned counsel appearing for the parties submit, that they wish to explore the possibility of an amicable settlement of their inter-se disputes through mediation.

18. Accordingly, parties are referred to mediation before the Delhi High Court Mediation & Conciliation Centre, with a request to the learned Organizing Secretary to appoint an appropriate mediator in the matter.

19. Let the parties approach the Mediation Centre on 11th December 2025 at 02:30 p.m. for the above purpose.

20. A copy of this order be sent to the learned Organizing Secretary of the Mediation Centre, for information and compliance.

21. Awaiting the outcome of mediation, list on 30th January 2026.

ANUP JAIRAM BHAMBHANI, J DECEMBER 5, 2025/ss RFA 1112/2025 Page 3 of 3 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 10/12/2025 at 20:36:34

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Delhi High Court - Orders