Delhi High Court - Orders
Astral Ltd vs Duke Pipes P. Ltd on 12 January, 2026
$~28
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 668/2024 & I.A. 37101/2024
ASTRAL LTD. .....Plaintiff
Through: Mr. Sachin Gupta, Ms. Prashansa
Singh, Ms. Mahua Chanchalani,
Advocates (M:9811180270)
versus
DUKE PIPES P. LTD. .....Defendant
Through: Mr. N. Mahabir, Mr. P.C. Arya, Mr.
Udit Gupta, Ms .Noopur Biswas,
Advocates
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 12.01.2026 CS(OS) 668/2024 & I.A. 37101/2024 (Stay)
1. Let the plaint be registered as a suit.
2. Issue summons. Summons is accepted by learned counsel appearing for the defendant.
3. Let written statement shall be filed by the defendant, within thirty (30) days from the date of receipt of summons. Along with the written statement, the defendant shall also file an affidavit of admission/denial of the documents of the plaintiff, without which, the written statement shall not be taken on record.
4. Liberty is given to the plaintiff to file replication, if any, within thirty (30) days from the receipt of the written statement. Along with the replication, filed by the plaintiff, the affidavit of admission/denial of the documents of defendant, be filed by the plaintiff.
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 12/01/2026 at 20:39:04
5. It is made clear that any unjustified denial of documents may lead to an order of costs against the concerned party.
6. If any of the parties wish to seek inspection of the documents, the same shall be sought and given within the timelines.
7. Issue notice in I.A. 37101/2024 to the defendant.
8. Notice is accepted by learned counsel for the defendant.
9. Let reply be filed, within a period of four weeks from today.
10. Response thereto, if any, be filed within a period of two weeks, thereafter.
11. List before the Joint Registrar on 12th March, 2026.
12. List before the Court on 24th April, 2026.
MINI PUSHKARNA, J JANUARY 12, 2026/au 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 12/01/2026 at 20:39:04