M/S. Paramount Bearing And Industrial ... vs Ab Skf & Ors on 11 November, 2025

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Delhi High Court

M/S. Paramount Bearing And Industrial ... vs Ab Skf & Ors on 11 November, 2025

Bench: C. Hari Shankar

                  $~37
                  *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                  +      FAO(OS) (COMM) 181/2025, CM APPLs. 70032/2025,
                         70033/2025 & 70034/2025

                         M/S. PARAMOUNT BEARING AND
                         INDUSTRIAL PRODUCTS & ORS.                         .....Appellants
                                               Through: Mr. Uttam Datt, Sr. Adv. with
                                               Mr. Abhishek Mishra, Ms. Sonakshi Singh
                                               and Mr. Kumar Bhaskar, Advs.

                                               versus

                         AB SKF & ORS.                                   .....Respondents
                                               Through:   Mr. Saif Khan, Adv.

                         CORAM:
                         HON'BLE MR. JUSTICE C. HARI SHANKAR
                         HON'BLE MR. JUSTICE OM PRAKASH SHUKLA
                                               ORDER (ORAL)

                  %                              11.11.2025

                  C. HARI SHANKAR, J.

1. Mr. Uttam Datt, learned Senior Counsel appearing for the appellants restricted his challenge in this appeal to the orders dated 10 September 2025, 10 October 2025 and 16 October 2025 passed by the learned Single Judge to the extent they have directed freezing of his bank accounts.

2. He submits that the direction for freezing of bank accounts is in the nature of an order under Order XXXVIII Rule 5 of the CPC which is not supported with the requisite reasoning.

Signature Not Verified

FAO(OS) (COMM) 181/2025 Digitally Signed By:AJIT Page 1 of 2 KUMAR Signing Date:11.11.2025 19:07:44

3. Having heard learned Counsel for both sides, with consent of parties, we dispose of this appeal by setting aside the impugned orders dated 10 September 2025, 10 October 2025 and 16 October 2025 to the extent they direct freezing of the appellants' bank accounts.

4. However, as Mr. Khan, learned Counsel for the respondents, apprehends that the appellants may divert their moneys if their accounts are defreezed, and it may become impossible to recover anything from them, we direct the parties to appear before the learned Single Judge on 19 November 2025. We request the learned Single Judge to pass a fresh order on the prayer for freezing of the bank accounts.

5. We make it clear that we have not expressed any opinion one way or the other on the merits of the said prayer and it would be open to the learned Single Judge to take an appropriate view in that regard. We have not examined any other aspect of the matter and this order is passed without prejudice to all other contentions available to the parties.

6. The appeal is disposed of in the aforesaid terms.

7. Dasti.

C. HARI SHANKAR, J.

OM PRAKASH SHUKLA, J.

NOVEMBER 11, 2025/aky Signature Not Verified FAO(OS) (COMM) 181/2025 Digitally Signed By:AJIT Page 2 of 2 KUMAR Signing Date:11.11.2025 19:07:44

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