$~4
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
+ 	FAO (COMM) 64/2025 & CM APPL. 12728/2025
	IVY ENTERTAINMENT PRIVATE LIMITED	.....Appellant
Through:	Mr. Puneet Singh Bindra, Mr. Sanampreet Singh, Ms. Shivani Sharma, Mr. Suraj Dhawan, Mr. Dhiraj Mhetre, Advs. 

				versus

	KAJALBEN( KINJALBEN) NAGINBHAI MAHERIYA 
     & ANR.						     .....Respondents
Through:	Ms. Shelly Khanna, Adv. for R-2	

	CORAM:
	HON'BLE MR. JUSTICE C. HARI SHANKAR
	HON'BLE MR. JUSTICE OM PRAKASH SHUKLA

			     ORDER (ORAL)
%				22.01.2026

C. HARI SHANKAR, J.

1. Learned Counsel for the parties are ad idem that as CS(Comm) 447/2024 is listed for final hearing before the learned Commercial Court, instead of this Court endeavouring to enter into the correctness of the impugned order, the suit itself may be directed to be decided uninfluenced by any observations contained in the impugned order.

2. It is directed accordingly.

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

4. We make it clear that we have not expressed any opinion on the merits of the matter. 


C. HARI SHANKAR, J.


OM PRAKASH SHUKLA, J.
	JANUARY 22, 2026
	dsn



                                                                                      

FAO (COMM) 64/2025                                                                                                                Page 1 of 3