Delhi High Court - Orders
Ab Skf vs M/S Arihant Agency & Ors on 23 July, 2025
Author: Jyoti Singh
Bench: Jyoti Singh
$~24
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 1021/2024
AB SKF .....Plaintiff
Through: Mr. Saif Khan and Mr. Prajjwal
Kushwaha, Advocates.
versus
M/S ARIHANT AGENCY & ORS. .....Defendants
Through: Mr. Arnav Goyal, Advocate for
Defendant Nos. 1-9 & 11-17.
Mr. Rahul Berwar, Mr. Deepesh Bhardwaj, Mr.
Apoorv Bansal and Ms. Nidhi Jain, Advocates for
D-2, D-4 and D-5 and D-26, 27 and 28.
Ms. Sonia Behera, Advocate for D-18/Kotak
Mahindra Bank.
Mr. Samarendra Kumar Advocate for UBI.
Mr. Akshay Gola, Advocate for D-21.
Mr. Kush Sharma, Ms. Nishchaya Nigam, Ms.
Vagmi Singh and Ms. Komal Narula, Advocates
for Bank of Baroda
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 23.07.2025 I.A. 5922/2025
1. Learned counsel appearing on behalf of Defendants No. 2, 4 and 5 seeks and is granted a further period of three weeks to file reply as last opportunity. If reply is not filed within three weeks, the same shall not be taken on record.
2. List before Court on 01.09.2025.
CS(COMM) 1021/2024 & I.A. 45196/2024, 5923-24/2025
3. Learned counsel for Defendant No. 18 submits that vide order dated CS(COMM) 1021/2024 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 28/07/2025 at 21:59:22 18.11.2024, said Defendant was directed to freeze various bank accounts, details of which have been given in paragraph 35.3 of the order as also to disclose all details, records and particulars relating to opening and operating of the said bank accounts, including KYC details of the account holder and complete account statement from opening till date and the directions have been duly complied with. In this backdrop, counsel seeks deletion of Defendant No. 18 from the array of parties. Likewise, counsel for Defendant No. 21 also submits that directions in paragraph 35.6 have been complied with and seeks deletion of the said Defendant.
4. Mr. Khan, learned counsel for the Plaintiff acknowledges that Defendant No. 18 has complied with the directions in paragraphs 35.4 of order dated 18.11.2024 and has no objection to its deletion. Insofar as Defendant No. 21 is concerned, he seeks time to revert back with instructions.
5. In light of the admitted fact that Defendant No. 18 has complied with the order passed by this Court, it is deleted from the array of parties.
6. Amended Memo of Parties be filed within three weeks from today.
7. List before the learned Joint Registrar on 01.08.2025.
JYOTI SINGH, J JULY 23, 2025/shivam CS(COMM) 1021/2024 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 28/07/2025 at 21:59:22