Full Judgment Text
$~126 * IN THE HIGH COURT OF DELHI AT NEW DELHI + FAO(OS) (COMM) 119/2025, CM APPL. 43970/2025 & CM APPL. 43971/2025 ACE TECHNOLOGIES CORP .....Appellant Through: Ms. Suruchi Aggarwal, Sr. Adv. with Mr. Suraj Singh, Mr. Bharat Singh, Mr. Abhay Singh, Mr. Akshay Singh, Mr. Vishwajeet Dubey, and Mr. Gurmeet Singh, Advs. versus COMMUNICATION COMPONENTS ANTENNA INC. .....Respondent Through: Mr. J. Sai Deepak, Sr. Adv, with Mr. Sidhant Goel, Mr. Mohit Goel, Mr. Deepankar Mishra, Mr. Aditya Goel, Mr. Karmanya Dev Sharma, and Mr. Avinash Sharma, Advs. CORAM: HON'BLE MR. JUSTICE C. HARI SHANKAR HON'BLE MR. JUSTICE OM PRAKASH SHUKLA ORDER (ORAL) % 23.07.2025 1. Mr. J. Sai Deepak, learned Senior Counsel for the respondent points out that this appeal cannot be maintainable under Section 13 of the Commercial Courts Act, 2015 read with Order XLIII of the CPC. C. HARI SHANKAR, J. 2. Ms. Suruchi Aggarwal, learned Senior Counsel for the appellant on instructions seeks leave to withdraw the appeal, in order to avail appropriate remedies available in law. 3. Leave and liberty as aforesaid is granted. 4. The appeal is disposed of as withdrawn. C. HARI SHANKAR, J. OM PRAKASH SHUKLA, J. JULY 23, 2025/ gunn