Delhi High Court - Orders
Twc Aviation Capital Limited vs Spicejet Limited on 22 May, 2025
Author: Jyoti Singh
Bench: Jyoti Singh
$~75
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 285/2024
TWC AVIATION CAPITAL LIMITED .....Plaintiff
Through: Mr. Ankur Mahindro, Mr. Ravi Nath,
Mr. Rohan Taneja, Mr. Aditya Kapur, Mr.
Abhijeet Mittal, Mr. Siddhant Vyas, Mr. Raghav
Kalra, Mr. Ashutosh Agarwal and Ms. Yashika
Arora, Advocates.
versus
SPICEJET LIMITED .....Defendant
Through: Mr. K.R. Sasiprabhu, Ms. Chinmayi
Chatterjee and Ms. Namrata Saroaji, Advocates.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 22.05.2025 I.A. 13046/2025 (u/S 151 r/w Order XX Rule 6A of CPC, 1908)
1. This application is filed on behalf of the Plaintiff for a direction to Registry to draw up the decree in terms of Judgment and Decree dated 30.08.2024.
2. In my view, it would be appropriate to list this application before the Bench which had passed the Judgment and Decree dated 30.08.2024.
3. Accordingly, list this application before Hon'ble Mr. Justice Navin Chawla on 30.05.2025, subject to orders of Hon'ble the Chief Justice.
JYOTI SINGH, J MAY 22, 2025 S.Sharma 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 17:27:26