Delhi High Court - Orders
Dr. Aloys Wobben vs Wind World India Ltd on 16 July, 2025
$~33
* IN THE HIGH COURT OF DELHI AT NEW DELHI
CS(COMM) 131/2018
DR. ALOYS WOBBEN .....Plaintiff
Through: Mr. Achyut Tewari and Ms.
Krishna Baweja, Advs.
versus
WIND WORLD INDIA LTD. .....Defendant
Through: Mr. Sunder Khatri, Adv. (Through
VC)
34
CS(COMM) 156/2018, CC 58/2010, I.A. 17437/2023-By D-1 & 2
seeking recall/setting aside of ex parte order dt. 04.08.23.
DR. ALOYS WOBBEN .....Plaintiff
Through: Mr. Achyut Tewari and Ms.
Krishna Baweja, Advs.
versus
SH.YOGESH MEHRA & ORS. ....Defendants
Through: Mr. Sunder Khatri, Adv. (Through
VC)
Ms. Archana Sahadeva and Mr.
Harshit Bhoi, Advs. for D-1 and 2
35
CS(COMM) 161/2018, CC 84/2015
DR. ALOYS WOBBEN .....Plaintiff
Through: Mr. Achyut Tewari and Ms.
Krishna Baweja, Advs.
versus
YOGESH MEHRA & ORS .....Defendants
Through: Mr. Sunder Khatri, Adv. (Through
VC)
Ms. Archana Sahadeva and Mr.
Harshit Bhoi, Advs. for D-1 and 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 17/07/2025 at 22:51:10
36
CS(COMM) 286/2018
ALOYS WOBBEN .....Plaintiff
Through: Mr. Achyut Tewari and Ms.
Krishna Baweja, Advs.
versus
K.S OILS LIMITED & ORS .....Defendants
Through: Mr. Sunder Khatri, Adv. (Through
VC)
37
CS(COMM) 296/2018
ALOYS WOBBEN .....Plaintiff
Through: Mr. Achyut Tewari and Ms.
Krishna Baweja, Advs.
versus
AMTECH ELECTRONICS(INDIA) LIMITED & ORS
.....Defendants
Through: Mr. Sunder Khatri, Adv. (Through
VC)
38
+ CS(COMM) 312/2018, I.A. 17477/2023-By D-2 seeking
recall/setting aside of ex parte order dt. 04.08.23.
ENERCON GMBH .....Plaintiff
Through: Mr. Achyut Tewari and Ms.
Krishna Baweja, Advs.
versus
WIND WORLD INDIA LTD. & ANR ....Defendants
Through: Mr. Sunder Khatri, Adv. (Through
VC)
Ms. Archana Sahadeva and Mr.
Harshit Bhoi, Advs. for D-2
39
CS(COMM) 367/2018
ALOYS WOBBEN .....Plaintiff
Through: Mr. Achyut Tewari and Ms.
Krishna Baweja, Advs.
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 17/07/2025 at 22:51:10
versus
VAAYU(INDIA) POWER CORPORATION PRIVATE LTD &
ORS .....Defendants
Through: Mr. Sunder Khatri, Adv. (Through
VC)
Ms. Archana Sahadeva and Mr.
Harshit Bhoi, Advs. for D-3 and 4
40
CS(COMM) 370/2018
ALOYS WOBBEN .....Plaintiff
Through: Mr. Achyut Tewari and Ms.
Krishna Baweja, Advs.
versus
SAVITA OIL TECHNOLOGIES LIMITED & ORS .....Defendants
Through: Mr. Sunder Khatri, Adv. (Through
VC)
CORAM:
HON'BLE MR. JUSTICE SAURABH BANERJEE
ORDER
% 16.07.2025
1. Learned counsel for the parties seeks an adjournment on account of the farewell reference of Hon'ble Mr. Justice Vibhu Bakhru scheduled today for post lunch.
2. Accordingly, renotify on 17.07.2025 at 03:30 pm, the date already fixed.
3. A copy of this order be kept with the connected matters.
SAURABH BANERJEE, J JULY 16, 2025/Ab 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 17/07/2025 at 22:51:10