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Delhi High Court - Orders

Fcs Software Solutions Ltd vs A. P. Associates on 19 May, 2026

                          $~79
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +         RFA(COMM) 339/2026, CM APPL. 34083/2026, CM APPL.
                                    34084/2026 & CM APPL. 34086/2026
                                    FCS SOFTWARE SOLUTIONS LTD.                                                       .....APPELLANT
                                                                  Through:            Mr. Vivek Sharma and Mr. Deepak
                                                                                      Sinha, Advs.

                                                                  versus

                                    A. P. ASSOCIATES                                                  .....RESPONDENT
                                                   Through:                           Mr. S.S. Dhir, Mr. Amit Khemka and
                                                                                      Ms. Pragya Yadav, Advs.

                                    CORAM:
                                    HON'BLE MR. JUSTICE NITIN WASUDEO SAMBRE
                                    HON'BLE MR. JUSTICE AJAY DIGPAUL
                                                                  ORDER

% 19.05.2026 CM APPL. 34085/2026 (Exemption)

1. Exemption allowed, subject to all just exceptions.

2. The application stands disposed of.

RFA(COMM) 339/2026

3. It appears that after the decree was passed, two sets of appeals were preferred. One, the present appeal, which is listed before this Court and another, wherein the counter-claim of the appellant was dismissed against which an appeal is pending before a Co-ordinate Bench.

4. Before the Co-ordinate Bench, the matter is listed today wherein a request is made for clubbing of both these appeals.

5. In our opinion, such request can be entertained by the Hon'ble the 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 20/05/2026 at 21:31:31 Chief Justice on the administrative side for which the appellant must take out proceedings to that effect.

6. List for further consideration on 28th July, 2026.

NITIN WASUDEO SAMBRE, J AJAY DIGPAUL, J MAY 19, 2026/AS/yr 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 20/05/2026 at 21:31:31