Delhi High Court - Orders
Astral Ltd vs Ms Pal Enterprise on 6 February, 2026
Author: Jyoti Singh
Bench: Jyoti Singh
$~20
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 139/2025
ASTRAL LTD .....Plaintiff
Through: Mr. Sachin Gupta, Ms. Mahima
Chanchalani, Ms. Prashansa Singh, Mr. Rohit
Pradhan and Mr. Ajay, Advocates.
versus
MS PAL ENTERPRISE .....Defendant
Through: Mr. Anshuman Upadhyay, Mr.
Naseem Sheikh, Mr. Rahul Singh and Ms.
Shubhangi Shashwat, Advocates.
CORAM:
HON'BLE MS. JUSTICE JYOTI SINGH
ORDER
% 06.02.2026
CS(COMM) 139/2025
1. Let plaint be registered as a suit.
2. Issue summons.
3. Mr. Anshuman Upadhyay, learned counsel accepts summons on behalf of the Defendant.
4. Written statement shall be filed by the Defendant within 30 days from today along with affidavit of admission/denial of the documents filed by the Plaintiff.
5. It will be open to the Plaintiff to file replication within 30 days from the date of receipt of written statement along with affidavit of admission/denial of documents filed by the Defendant.
6. If any of the parties wish to seek inspection of any documents, the CS(COMM) 139/2025 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 09/02/2026 at 20:41:14 same be sought and given the timeline prescribed in Delhi High Court (Original Side) Rules, 2018.
7. List before the learned Joint Registrar on 09.03.2026, who shall carry out admission/denial of documents and marking of exhibits. I.A. 4199/2025 (u/O XXXIX Rules 1 and 2 r/w Section 151 CPC)
8. This application is filed on behalf of the Plaintiff under Order XXXIX Rules 1 and 2 read with Section 151 of CPC for grant of ex-parte ad interim injunction.
9. Issue notice.
10. Mr. Anshuman Upadhyay, learned counsel accepts notice on behalf of the Defendant.
11. Reply be filed within a period of four weeks from today.
12. Rejoinder, if any, be filed before the next date of hearing.
13. List before Court on 02.04.2026.
JYOTI SINGH, J FEBRUARY 6, 2026/YA CS(COMM) 139/2025 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 09/02/2026 at 20:41:14