$~30
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
+ 	FAO(OS) (COMM) 143/2024 & CM APPL. 39327/2024
	GUALA CLOSURES SPA				.....Appellant
Through:	Mr. Gaurav Pachnanda, Sr. Adv. with Mr. Vineet Rohilla, Mr. Rohit Rangi and Ms. Nikita Jaitely, Advs.

				versus

	AGI GREENPAC LIMITED			       .....Respondent
Through:	Mr. Sandeep Sethi Sr. Adv. with Mr. Prashant Gupta, Mr. Abhishek Jan, Mr. Shatadal Ghosh, Mr. Munesh Kumar Sharma, Ms. Shreya Sethi, Mr. Krishna Gambhir and Mr. Kapil Kumar, Advs. 

	CORAM:
	HON'BLE MR. JUSTICE C. HARI SHANKAR
	HON'BLE MR. JUSTICE OM PRAKASH SHUKLA
			      O R D E R (ORAL)
%				 16.03.2026

C. HARI SHANKAR, J.

1. After some hearing, learned Counsel for the appellant seeks leave to withdraw this appeal without prejudice to his rights and contentions in the suit pending before the learned Single Judge and prays that a direction may be issued to the learned Single Judge to expedite trial and decision in the suit.

2. We appreciate this gesture. 

3. Accordingly, without expressing any opinion on the merits of the matter and without prejudice to contentions of both sides, this appeal is disposed of as withdrawn. 

4. The learned Single Judge is, however, requested to expedite trial in the suit and, if possible, decide the suit within eight months from today. 

5. Needless to say, the observations and findings contained in the impugned order would not inhibit the Court while taking a view on the issues involved in the suit. 



C. HARI SHANKAR, J.

OM PRAKASH SHUKLA, J.
	MARCH 16, 2026
     dsn
                                                                                   

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