$~47
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
+ 	FAO(OS) (COMM) 158/2025, CAV 383/2025, CM APPLs. 62813/2025, 62814/2025, 62815/2025 & 62816/2025 

	HONOR DEVICE CO LTD				.....Appellant
Through:	Mr. Sandeep Sethi, Sr. Adv. with Mr. Peeyoosh Kalra, Mr. Vineet Rohilla, Mr. Ankush Verma, Ms. Gurneet Kaur, Mr. Tanveer Malhotra, Mr. Sumer Dev Seth and Mr. Yashwant S. Baghel, Advs.

				versus

	LARGAN PRECISION CO LTD & ORS.	     .....Respondents
Through:	Mr. Chander M. Lall, Sr. Adv. with Ms. Bitika Sharma, Mr. George Vithayathil, Mr. P.S. Manjunathan, Ms. Nandini Choudhary and Ms. Mrinalini Goyat, Advs.
Mr. Maanav Kumar and Ms. Shivanjali Bhalerao, Advs. for R-5	
Mr. Ankur Sangal and Mr. Ankit Arvind, Advs. for R-6 

	CORAM:
	HON'BLE MR. JUSTICE C. HARI SHANKAR
	HON'BLE MR. JUSTICE OM PRAKASH SHUKLA
				ORDER (ORAL)
%				     08.10.2025

C. HARI SHANKAR, J.

1. With the consent of parties, this appeal is disposed of with a direction to the appellant to file a reply to IA 18846/2025 positively within a period of two weeks from today with an advance copy to the learned Counsel for the respondents – plaintiffs, who may file rejoinder thereto, if any, within ten days thereof. 
  
2. We are told that IA 18846/2025 is listed before the learned Single Judge on 13 November 2025. We request the learned Single Judge to take up the application on the said date for final disposal given the nature of the dispute between the parties. 

3. Learned Counsel for the parties undertake that neither of them would seek adjournment on the said date.  Learned Single Judge would decide the IA 18846/2025 under Order XXXIX Rules 1 and 2 CPC without being influenced by any observation contained in the impugned order.  

4. We make it clear that this order is not to be treated as an expression of opinion on the merits or otherwise of the present appeal or on the correctness or otherwise in the impugned order.  

5. All issues of fact and law shall remain open to be canvassed before the learned Single Judge when the matter is taken up.

6. Needless to say, should either party continue to remain aggrieved, their remedies in law would remain reserve.

7. The appeal is accordingly disposed of.

8. In the meanwhile, the respondents have undertaken not to enforce the orders dated 5 August 2025 and 15 September 2025 which are under challenge. 



C. HARI SHANKAR, J.

OM PRAKASH SHUKLA, J.
	OCTOBER 8, 2025/aky
                                                                                   

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