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Delhi High Court - Orders

Tecnimont S.P.A. & Anr vs Toyo Engineering India Pvt. Ltd & Anr on 22 May, 2025

Author: Jyoti Singh

Bench: Jyoti Singh

                          $~93
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +         CS(COMM) 73/2024 & I.As. 30162/2024, 36730/2024, 36731/2024,
                                    42280/2024, 12884/2025, 12885/2025
                                    TECNIMONT S.P.A. & ANR.                          .....Plaintiffs
                                                                  Through: Mr. Rajshekar Rao, Senior Advocate
                                                                  with Mr. Rishi Agarwal, Mr. Karan Luthra, Mr.
                                                                  Tejasvi Chaudhry, Mr. Daskh Arora, Mr. Akshay
                                                                  Vashistha and Ms. Meherunissa Jaitely,
                                                                  Advocates.

                                                                  versus

                                    TOYO ENGINEERING INDIA PVT. LTD & ANR. .....Defendants
                                                 Through: Mr.       Dayan   Krishnan,  Senior
                                                 Advocate with Mr. Susmit Pushkar, Mr. Anchit
                                                 Oswal, Ms. Niharika Bahl and Mr. Gaurav
                                                 Sharma, Advocates for D-1.
                                                 Mr. S.Sirish Kumar and Mr. V.N. Koura,
                                                 Advocates for D-2.

                                    CORAM:
                                    HON'BLE MS. JUSTICE JYOTI SINGH
                                                                  ORDER

% 22.05.2025

1. Mr. Rajshekar Rao, learned Senior Counsel for the Plaintiffs, on instructions, seeks to withdraw the suit with liberty to take recourse to appropriate proceedings, including a suit challenging the de-scoping and all consequences that flow therefrom.

2. Suit along with pending applications is disposed of as withdrawn with liberty as prayed for, in accordance with law.

3. It is made clear that this Court has neither entered into nor expressed CS(COMM) 73/2024 Page 1 of 2 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 30/06/2025 at 17:27:43 any opinion on the merits of the case and all rights and contentions of the parties are left open to be adjudicated before the appropriate forum.

JYOTI SINGH, J MAY 22, 2025 S.Sharma CS(COMM) 73/2024 Page 2 of 2 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 30/06/2025 at 17:27:43