Delhi High Court - Orders
Team France 01 S A S vs Spicejet Limited on 17 September, 2025
Author: Purushaindra Kumar Kaurav
Bench: Purushaindra Kumar Kaurav
$~O-8, 9 and 42
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 908/2023 and I.A. 25663/2023, I.A. 41207/2024, I.A.
11374/2025
TEAM FRANCE 01 S A S .....Plaintiff
Through: Mr. Rajshekar Rao, Sr. Adv with Mr.
Anandh Venkataramani, Mr. Saket
Satapathy, Ms. Akshita, Ms. Mansi
Tyagi, Ms. Vishakha Gupta and Mr.
Devvrat Singh, Advs.
versus
SPICEJET LIMITED .....Defendant
Through: Mr. Amit Sibal, Sr. Adv with Mr. K.
R. Sasiprabhu, Ms. Chinmayi
Chatterjee and Ms. Namrata Saraogi,
Advs.
9
+ CS(COMM) 909/2023 and I.A. 25665/2023, I.A. 41476/2024, I.A.
11375/2025
SUNBIRD FRANCE 02 S A S .....Plaintiff
Through: Mr. Rajshekar Rao, Sr. Adv with Mr.
Anandh Venkataramani, Mr. Saket
Satapathy, Ms. Akshita, Ms. Mansi
Tyagi, Ms. Vishakha Gupta and Mr.
Devvrat Singh, Advs.
versus
SPICEJET LIMITED .....Defendant
Through: Mr. Amit Sibal, Sr. Adv with Mr. K.
R. Sasiprabhu, Ms. Chinmayi
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 22/09/2025 at 22:13:30
Chatterjee and Ms. Namrata Saraogi,
Advs.
42
+ EX.P. 83/2024 and EX.APPL.(OS) 1578/2024, EX.APPL.(OS)
1803/2024, EX.APPL.(OS) 1980/2024, EX.APPL.(OS) 57/2025
TEAM FRANCE 01 S.A.S. AND ANR. .....Decree Holders
Through: Mr. Rajshekar Rao, Sr. Adv with Mr.
Anandh Venkataramani, Mr. Saket
Satapathy, Ms. Akshita, Ms. Mansi
Tyagi, Ms. Vishakha Gupta and Mr.
Devvrat Singh, Advs.
versus
SPICEJET LIMITED .....Judgement Debtor
Through: Mr. Amit Sibal, Sr. Adv with Mr. K.
R. Sasiprabhu, Ms. Chinmayi
Chatterjee and Ms. Namrata Saraogi,
Advs.
CORAM:
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
ORDER
% 17.09.2025 I.A. 11374/2025 (BY PLAINTIFF- U/O 23 R1(3) OF CPC- FOR WITHDRAWL OF SUIT WITH LIBERTY TO FILE AFRESH) in CS(COMM) 908/2023; and I.A. 11375/2025 (BY PLAINTIFF- U/O23 R1(3) OF CPC - FOR WITHDRAWL OF SUIT WITH LIBERTY TO FILE AFRESH) in CS(COMM) 909/2023; and
1. At this stage, Mr. Rajshekhar Rao, learned senior counsel for the applicants/ plaintiffs seeks liberty to withdraw the instant applications.
2. Accordingly, the instant applications stand dismissed as withdrawn.
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 22/09/2025 at 22:13:30 CS(COMM) 908/2023 and I.A. 25663/2023, I.A. 41207/2024; CS(COMM) 909/2023 and I.A. 25665/2023, I.A. 41476/2024 EX.P. 83/2024 and EX.APPL.(OS) 1578/2024, EX.APPL.(OS) 1803/2024, EX.APPL.(OS) 1980/2024, EX.APPL.(OS) 57/2025, EX.APPL.(OS) 1341/2025
3. List these matters on 21.01.2026.
PURUSHAINDRA KUMAR KAURAV, J SEPTEMBER 17, 2025 aks/sph 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 22/09/2025 at 22:13:30