ITEM NO.18 COURT NO.1 SECTION XIV
S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s).8584/2026
[Arising out of impugned final judgment and order dated 24-12-2025 in EFAOS No.20/2025 passed by the High Court of Delhi at New Delhi]
ASHOK KUMAR GOEL & ORS. Petitioner(s)
VERSUS
BNP PARIBAS SUISSE SA & ORS. Respondent(s)
Date : 23-03-2026 This petition was called on for hearing today.
CORAM : HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE JOYMALYA BAGCHI HON'BLE MR. JUSTICE VIPUL M. PANCHOLI
For Petitioner(s) :Mr. Balbir Singh, Sr. Adv. Mr. Satvik Varma, Sr. Adv. Mr. Deepak Agrawal, AOR Mr. Shantanu Parmar, Adv. For Respondent(s) :Mr. Neeraj Kishan Kaul, Sr. Adv. Mr. Rajendra Barot, Adv. Dr. Dhirajkumar Totala, Adv. Ms. Aditi Bhansali, Adv. Mr. Akilesh Menezes, Adv. Ms. Mrudula Dixit, Adv. Ms. Ira Mahajan, Adv. Ms. Anjali Singariya, Adv. Ms. Sonali Jain, AOR UPON hearing the counsel the Court made the following O R D E R
1. Having heard learned Senior Counsel for the petitioners as
well as learned Senior Counsel for the respondents, who appears on
caveat, at a considerable length, we find no ground to interfere
with the impugned judgment dated 24.12.2025 passed by the High
Court, which is based upon correct statement of law.
2. The Special Leave Petition is, accordingly, dismissed.
3. All pending applications, if any, also stand disposed of.
(ARJUN BISHT) (PREETHI T.C.) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR