Delhi High Court - Orders
57/202 Team France 01 S.A.S. And Anr vs Spicejet Limited on 6 May, 2025
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~6 to 8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ EX.P. 83/2024 & EX.APPLs.(OS) 1578/2024, 1803/2024, 1980/2024,
57/202
TEAM FRANCE 01 S.A.S. AND ANR. .....Decree Holders
Through: Mr. Raj Shekhar Rao, Sr. Advocate
with Mr. Anandh Venkatramani, Mr.
Saket Sathpathy, Mr. Anubhav Dutta,
Ms. Vishakha Gupta, Ms. Rini Mehra,
Ms. M. Tyagi and Ms. Niharika,
Advocates
versus
SPICEJET LIMITED .....Judgement Debtor
Through: Mr. Amit Sibal, Sr. Advocate with
Mr. K. R. Sasiprabhu, Ms. Sanjeevi
and Mr. Chinmay Chatterjee,
Advocates
+ CS(COMM) 908/2023
TEAM FRANCE 01 S A S .....Plaintiff
Through: Mr. Raj Shekhar Rao, Sr. Advocate
with Mr. Anandh Venkatramani, Mr.
Saket Sathpathy, Mr. Anubhav Dutta,
Ms. Vishakha Gupta, Ms. Rini Mehra,
Ms. M. Tyagi and Ms. Niharika,
Advocates
versus
SPICEJET LIMITED .....Defendant
Through: Mr. Amit Sibal, Sr. Advocate with
Mr. K. R. Sasiprabhu, Ms. Sanjeevi
and Mr. Chinmay Chatterjee,
Advocates
EX.P. 83/2024 & connected 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 29/06/2025 at 20:03:03
+ CS(COMM) 909/2023
SUNBIRD FRANCE 02 S A S .....Plaintiff
Through: Mr. Raj Shekhar Rao, Sr. Advocate
with Mr. Anandh Venkatramani, Mr.
Saket Sathpathy, Mr. Anubhav Dutta,
Ms. Vishakha Gupta, Ms. Rini Mehra,
Ms. M. Tyagi and Ms. Niharika,
Advocates
versus
SPICEJET LIMITED .....Defendant
Through: Mr. Amit Sibal, Sr. Advocate with
Mr. K. R. Sasiprabhu, Ms. Sanjeevi
and Mr. Chinmay Chatterjee,
Advocates
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 06.05.2025 I.A. No. 11374/2025 (Under Order XXIII Rule 1(3) CPC on behalf of Plaintiff) in CS(COMM) 908/2023 I.A. No. 11375/2025 (Under Order XXIII Rule 1(3) CPC on behalf of the plaintiff) in CS(COMM) 909/2023
1. These applications have been filed by the plaintiff under Order XXIII Rule 1(3) of Code of Civil Procedure, 1908 seeking liberty to withdraw the suit with liberty.
2. Issue notice. Learned senior counsel appearing for the defendant states that defendant would like to reply to the said application.
3. Let the reply be filed within four (4) weeks.
4. Rejoinder thereto, if any, be filed within a period of four (4) weeks EX.P. 83/2024 & connected 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 29/06/2025 at 20:03:03 thereafter.
CS(COMM) 908/2023 & CS(COMM) 909/2023
5. I.A. No. 11374/2025 and I.A. No. 25663/2023 in CS(COMM) 908/2023 and I.A. No. 11375/2025 and I.A. No. 25665/2023 in CS(COMM) 909/2023 will be taken up and decided on the next date of hearing.
6. Prima facie, this Court is of the opinion that all these applications are liable to be allowed; however, learned senior counsel for the defendant requests that the applications be taken up on the next date of hearing.
7. List before Court on 10.07.2025.
EX.P. 83/20248. Learned senior counsel for the Judgment debtor states that he seeks an adjournment in this execution petition as he is engaged in another part heard.
9. List before Court on 10.07.2025 at 04:00 PM.
MANMEET PRITAM SINGH ARORA, J MAY 6, 2025/rhc Click here to check corrigendum, if any EX.P. 83/2024 & connected 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 29/06/2025 at 20:03:03