Delhi High Court - Orders
Apical (Malaysia) Sdn. Bhd vs Epigral Limited on 12 January, 2026
$~18 & 20
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(EFA)(COMM.) 6/2025
APICAL (MALAYSIA) SDN. BHD .....Decree Holder
Through: Mr. Rajiv Nayyar, Sr.Adv. with Mr.
Anuj Berry, Mr. Ketan Gaur, Mr.
Aayush Mitruka, Mr. Neil Chatterjee,
Ms. Nidhisha Garg and Mr. Utsav
Saxena, Advocates.
versus
EPIGRAL LIMITED .....Judgement Debtor
Through: Mr. Dayan Krishnan, Senior
Advocate with Mr. Rishi Agrawala,
Mr. Pranav Saigal, Mr. Chanan
Parwani, Mr. Shivam Bhagwati, Ms.
Shruti Arora, Ms. Tarini Khurana and
Ms. Prangana Barua, Advocates.
+ O.M.P.(I) (COMM.) 346/2025 & I.A. 26660/2025
APICAL (MALAYSIA) SDN BHD .....Petitioner
Through: Mr. Rajiv Nayyar, Sr. Adv. with Mr.
Anuj Berry, Mr. Ketan Gaur, Mr.
Aayush Mitruka, Mr. Neil Chatterjee,
Ms. Nidhisha Garg and Mr. Utsav
Saxena, Advocates.
versus
EPIGRAL LIMITED .....Respondent
Through: Mr. Dayan Krishnan, Senior
Advocate with Mr. Rishi Agrawala,
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 12/01/2026 at 20:39:06
Mr. Pranav Saigal, Mr. Chanan
Parwani, Mr. Shivam Bhagwati, Ms.
Shruti Arora, Ms. Tarini Khurana and
Ms. Prangana Barua, Advocates.
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 12.01.2026
1. Learned Senior Counsel for the respondent submits that objections under Section 48 of the Arbitration and Conciliation Act, 1996 ("Arbitration Act") have been filed.
2. Let steps be taken to have the same placed on record.
3. This Court is informed that an application for condonation of delay has also been filed, along with the said objections.
4. The said application is not before this Court. However, as and when the said application is listed before this Court, the Court intends to condone the said delay, with the consent of the learned counsel for the petitioner.
5. Learned Senior Counsel for the respondent further submits that an application under Order VII Rule 10 of the Code of Civil Procedure, 1908 ("CPC") has been filed on behalf of the respondent.
6. Learned Senior counsel for the petitioner confirms receipt of the said application.
7. As and when, the said application is listed before this Court, notice shall be issued accordingly, and time for filing reply shall be granted to the petitioner.
8. Respondent is directed to have the said applications listed before this 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 12/01/2026 at 20:39:06 Court, so that appropriate orders can be passed and the matter can be heard on the next date of hearing.
9. List for final hearing on 09th March, 2026.
MINI PUSHKARNA, J JANUARY 12, 2026/au 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 12/01/2026 at 20:39:06