Delhi High Court - Orders
Dharambir Singh & Ors vs Chintels Exports Pvt Ltd on 6 February, 2026
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~34 & 35
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RSA 163/2022 & CM APPL. 55080/2022
DHARAMBIR SINGH & ORS. .....Appellants
Through: Mr. Rajat Aneja and Mr. Anant
Chaitanya, Advocates
versus
CHINTELS EXPORTS PVT LTD .....Respondent
Through: Mr. Shubhman S. Dayma,
Ms. Harshita Tyagi, Advocates
35
RSA 164/2022 & CM APPL. 55122/2022
RAMPHAL .....Appellant
Through: Mr. Rajat Aneja and Mr. Anant
Chaitanya, Advocates
versus
CHINTELS EXPORTS PVT LTD .....Respondent
Through: Mr. Shubhman S. Dayma,
Ms. Harshita Tyagi, Advocates
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 06.02.2026
1. Learned Counsel for the Appellant is stated to be busy in another Court.
2. The adjournment is granted, subject to cost of Rs.10,000/- to be deposited with the Delhi High Court Advocates' Welfare Trust.
3. List on 09.09.2026.
NEENA BANSAL KRISHNA, J FEBRUARY 6, 2026 N 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 09/02/2026 at 20:43:01