Delhi High Court - Orders
Shri Romi Garg vs Bdr Builders & Developers Pvt. Ltd. & Ors on 22 January, 2026
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 14/2018 & I.A. 650/2018, I.A. 651/2018, I.A. 3532/2018,
I.A. 3533/2018
SHRI ROMI GARG .....Plaintiff
Through: Ms. Nandni Sahni, Adv.
versus
BDR BUILDERS & DEVELOPERS PVT. LTD. & ORS.
.....Defendants
Through: None.
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 22.01.2026
1. Ms. Nandni Sahni, learned counsel appearing for the plaintiff, has drawn the attention of this Court to the judgment dated 09th January, 2026, passed by the Division Bench in F.A.O.(OS) 116/2018, titled as "Romi Garg Versus BDR Builders & Developers Pvt. Ltd. & Ors."
2. She submits that the Division Bench has set aside the earlier orders dated 16th January, 2018 and 14th March, 2018 passed by the Predecessor Bench of this Court and has revived the present suit, to be decided on merits.
3. Let the plaint be registered as suit.
4. Issue summons to the defendants, through all permissible modes.
5. The summons shall state that the written statement(s) shall be filed by the defendants, within thirty (30) days from the date of receipt of summons. Along with the written statement(s), the defendants shall also file affidavit(s) This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 23/01/2026 at 20:46:27 of admission/denial of the documents of the plaintiff, without which, the written statement(s) shall not be taken on record.
6. Liberty is given to the plaintiff to file replication(s), if any, within thirty (30) days from the receipt of the written statement(s). Along with the replication(s) filed by the plaintiff, the affidavit of admission/denial of the documents of defendant(s), be filed by the plaintiff, without which replication(s) shall not be taken on record.
7. It is made clear that any unjustified denial of documents may lead to an order of costs against the concerned party.
8. If any of the parties wish to seek inspection of the documents, the same shall be sought and given within the timelines.
9. Issue notice in I.A. 650/2018.
10. Let reply be filed within a period of four weeks. Rejoinder thereto, if any, be filed within a period of two weeks, thereafter.
11. List before the Joint Registrar (Judicial) on 18th March, 2026.
12. List before the Court on 06th May, 2026.
MINI PUSHKARNA, J JANUARY 22, 2026/jyh This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 23/01/2026 at 20:46:27