Delhi High Court - Orders
M/S Bhayana Builders Pvt Ltd vs M/S Chintels India Ltd on 10 September, 2025
Author: Navin Chawla
Bench: Navin Chawla
$~8 to 10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
(8) FAO(OS) (COMM) 271/2022
M/S BHAYANA BUILDERS PVT LTD .....Appellant
Through: Mr. Ashish Batra, Adv.
versus
M/S CHINTELS INDIA LTD .....Respondent
Through: Mr. Harshvardhan Kotla and Mr.
Rishabh Warrier, Advs.
(9) FAO(OS) (COMM) 98/2023
CHINTELS INDIA LTD. .....Appellant
Through: Mr. Harshvardhan Kotla and Mr.
Rishabh Warrier, Advs.
versus
BHAYANA BUILDERS LTD. & ANR. .....Respondents
Through: Mr. Ashish Batra, Adv.
(10)+ FAO(OS) (COMM) 272/2024
CHINTELS INDIA PVT LTD .....Appellant
Through: Mr. Harshvardhan Kotla and Mr.
Rishabh Warrier, Advs.
versus
BHAYANA BUILDERS PVT LTD .....Respondent
Through: Mr. Ashish Batra, Adv.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
HON'BLE MS. JUSTICE MADHU JAIN
ORDER
% 10.09.2025 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 17/09/2025 at 21:30:14 CM APPL. 22563/2025 (on behalf of Appellant for addl. Documents) in FAO(OS) (COMM) 98/2023 CM APPL 22564/2025 (on behalf of appellant for addl documents) in FAO (OS)(COMM) 272/2024
1. Issue notice.
2. Notice is accepted by the respective counsels mentioned hereinabove on behalf of the respondents.
3. Let reply be filed within a period of four weeks from today. Rejoinder thereto, if any, be filed within a period of three weeks thereafter.
4. List on 19th January, 2026.
CM APPL. ______ (To be numbered) (on behalf of Appellant for addl documents) in FAO(OS) (COMM) 98/2023
5. The Registry is directed to number this application.
6. Issue notice.
7. Notice is accepted by the respective counsels mentioned hereinabove on behalf of the respondents
8. Let reply be filed within a period of four weeks from today. Rejoinder thereto, if any, be filed within a period of three weeks thereafter.
9. List on 19th January, 2026.
FAO(OS) (COMM) 271/2022 FAO(OS) (COMM) 98/2023 FAO(OS) (COMM) 272/2024 & CM APPL 68381/2024(addl documents), CM APPL 68382/2024(delay of 784 days in filing appeal)
10. The learned counsel for the respondents in FAO (OS) (COMM) 272/2024 requests for an adjournment.
11. At his request, list on 19th January, 2026.
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 17/09/2025 at 21:30:14
12. It is made clear that on the next date of hearing, if the delay is condoned in FAO (OS) (COMM) 272/2024, these appeals as well as the applications will be taken up for hearing.
13. On the next date of hearing, FAO(OS) (COMM) 275/2022 shall also be listed with this batch of appeals.
NAVIN CHAWLA, J MADHU JAIN, J SEPTEMBER 10, 2025/ys/p/ik 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 17/09/2025 at 21:30:14