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Delhi High Court - Orders

Ab Skf & Anr vs M/S Osaka International Inc. & Ors on 17 April, 2026

Author: Jyoti Singh

Bench: Jyoti Singh

                          $~26
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +         CS(COMM) 197/2024 and I.As. 5268/2024, 10648/2024,
                                    10993/2024, 11034/2024, 34452/2024, 10540/2025, 14507/2025,
                                    14508/2025
                                    AB SKF & ANR.                                                                            .....Plaintiffs
                                                                  Through: Mr. Saif Khan, Mr. Prajjwal
                                                                  Kushwaha and Ms. Shayal Anand, Advocates.

                                                                  versus

                                    M/S OSAKA INTERNATIONAL INC. & ORS.                                                    .....Defendants
                                                                  Through: Mr. Kumar Shashank, Advocate for
                                                                  D-1 to D-6.
                                                                  Ms. Kirti Garg and Mr. Sharique Hussain,
                                                                  Advocates for D-8.
                                                                  Mr. Mrinal Ojha, Mr. Debarshi Dutta, Mr. Arjun
                                                                  Mookerjee and Mr. Aditya Dash, Advocates for
                                                                  D-12.
                                                                  Mr. Chander M. Lall, Senior Advocate with Mr.
                                                                  Nirupam Lodha, Mr. Kshitij Parashar and Mr.
                                                                  Abhineet Kalia, Advocates for D-13.
                                                                  Mr. Shivam Singh Tomar, Advocate for D-14.
                                                                  Ms. Shagufa Salim, Advocate for D-15.
                                                                  Mr. Rishabh Kapoor, Advocate for D-16.
                                    CORAM:
                                    HON'BLE MS. JUSTICE JYOTI SINGH
                                                  ORDER

% 17.04.2026 I.A. 3029/2026 (u/O XIIIA CPC r/w Order XVA of Delhi High Court (Original Side) Rules, 2018)

1. Learned counsels for Defendants No. 14 and 15 submit that replies have been filed. The same are, however, lying under objections. Let replies CS(COMM) 197/2024 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 20/04/2026 at 22:24:09 be brought on record before the next date.

2. Rejoinders, if any, be filed within two weeks from today.

3. Learned counsel for Defendant No. 16 seeks and is granted last opportunity of two weeks to file reply to the application, failing which it will be taken on record subject to payment of costs of Rs.10,000/- to the Plaintiffs.

4. List on 30.07.2026.

JYOTI SINGH, J APRIL 17, 2026/RW CS(COMM) 197/2024 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 20/04/2026 at 22:24:09