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Puneet Kaur vs Harvinder Kaur & Anr on 10 July, 2025

Author: Manmeet Pritam Singh Arora

Bench: Manmeet Pritam Singh Arora

                          $~39
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +         CS(OS) 431/2025 & I.A. 15924-15925/2025
                                    PUNEET KAUR                                                                              .....Plaintiff
                                                                  Through:            Mr. Ravinder Singh, Ms. Raveesha
                                                                                      Gupta and Mr. Ritvik Bhardwaj,
                                                                                      Advocates

                                                                  versus

                                    HARVINDER KAUR & ANR.                                                                  .....Defendants
                                                Through: None

                          CORAM:
                          HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
                                                                  ORDER

% 10.07.2025 I.A. 15925/2025 (for exemption)

1. This is an application under Section 151 of the Code of Civil Procedure, 1908 ['CPC'] filed by the plaintiff seeking exemption from filing original copy of the document i.e., the sale deed dated 07.12.2022, the copy of which have been filed with the suit.

2. The application for exemption is allowed, subject to the plaintiff to file certified copy of the document within four (4) weeks from today.

3. Accordingly, the application stands disposed of. CS(OS) 431/2025

4. The present suit has been filed seeking partition and injunction in respect of first floor of property bearing no. E-300, East of Kailash, New Delhi 110065 ['suit property'].

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 10/07/2025 at 22:10:22

5. Let the plaint be registered as a suit.

6. Summons be issued to the defendants by all permissible modes on filing of process fee. Affidavit of service be filed within two (2) weeks.

7. The summons shall indicate that the written statement(s) must be filed within thirty (30) days from the date of receipt of the summons. The defendants shall also file affidavit(s) of admission/denial of the documents filed by the plaintiff, failing which the written statement(s) shall not be taken on record.

8. The plaintiff is at liberty to file replication(s) thereto within thirty (30) days after filing of the written statements. The replication(s) shall be accompanied by affidavit(s) of admission/denial in respect of the documents filed by the defendants, failing which the replication(s) shall not be taken on record.

9. It is made clear that any unjustified denial of documents may lead to an order of costs against the concerned party.

10. Any party seeking inspection of documents may do so in accordance with the Delhi High Court (Original Side) Rules, 2018.

11. List before the learned Joint Registrar (J) for completion of service and pleadings, marking of exhibits and admission/denial of documents on 11.08.2025.

12. List before the Court on 27.11.2025.

I.A. 15924/2025 (Under Order XXXIX Rule 1 and 2 CPC)

13. This is an application filed by the plaintiff under Order XXXIX Rule 1 and 2 CPC seeking an ad-interim ex-parte injunction order, thereby restraining the defendants from creating third-party rights in the suit property.

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 10/07/2025 at 22:10:22

14. It is stated that the suit property was purchased by the parties herein vide registered sale deed dated 07.12.2022, which records that the plaintiff is the owner of the suit property to the extent of 33% undivided share.

15. It is stated that disputes have arisen between the parties and plaintiff is residing separately from the defendants and there is an apprehension that defendants may dispose of the suit property.

16. In the facts noted above, until the next date of hearing, the defendants are directed to maintain status quo qua the title of the suit property.

17. Issue notice to the defendants though all modes.

18. Reply to the application be filed within four (4) weeks. Rejoinder thereto, if any, be filed within three (3) weeks thereafter.

19. Provisions of Order XXXIX Rule 3 CPC be complied with within one (1) week from today.

20. List before the learned Joint Registrar (J) for completion of service and pleadings on 11.08.2025.

21. List before the Court on 27.11.2025.

22. The digitally signed copy of this order, duly uploaded on the official website of the Delhi High Court, www.delhihighcourt.nic.in, shall be treated as a certified copy of the order for the purpose of ensuring compliance. No physical copy of order shall be insisted by any authority/entity or litigant.

MANMEET PRITAM SINGH ARORA, J JULY 10, 2025/rhc/MG CS(OS) 431/2025 Page 3 of 3 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 10/07/2025 at 22:10:22