Delhi High Court - Orders
Siddhitech Homes Pvt. Ltd & Ors vs Religare Finvest Ltd on 26 February, 2026
$~65
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 192/2019, I.A. 7103/2019, I.A. 9018/2019 & I.A.
1730/2020
SIDDHITECH HOMES PVT. LTD & ORS. .....Petitioners
Through: None.
Versus
RELIGARE FINVEST LTD. .....Respondent
Through: Ms. Ishika Chauhan, Adv. (Through
VC)
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 26.02.2026
1. None appears for the petitioners when the matter is called out.
2. Learned counsel appearing for the respondent draws the attention of this Court to the order dated 15th January, 2020, wherein, it has been directed as follows:
"xxx xxx xxx
5. All the petitioners are directed to file the affidavit of their assets on the date of cause of action, date of award as well as on the date of affidavit in Form 16A, Appendix E under Order XXI Rule 41(2) of the Code of Civil Procedure within two weeks. xxx xxxx xxx"
3. Similar direction was reiterated in order dated 07th February, 2020, which reads as under:
Page 1 of 3This 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 02/03/2026 at 20:38:02 "xxx xxx xxx
1. Vide order dated 15th January, 2020, this Court issued the following directions to the petitioners:-
"5. All the petitioners are directed to file the affidavit of their assets on the date of cause of action, date of award as well as on the date of affidavit in Form 16A, Appendix E under Order XXI Rule 41(2) of the Code of Civil Procedure within two weeks.
6. The petitioner Nos.1 and 4 are directed to file additional affidavit in the format attached as Annexure-B to the judgment dated 05th December, 2019 in Ex.P.No.275/2012 titled Bhandari Engineers and Builders Pvt. Ltd. v. Maharia Raj Joint Venture along with documents mentioned therein within two weeks.
7. The petitioner Nos.2 and 3 are directed to file additional affidavit in the format attached as Annexure-A to the judgment dated 05th December, 2019 in Ex.P.No.275/2012 titled Bhandari Engineers and Builders Pvt. Ltd. v. Maharia Raj Joint Venture along with documents mentioned therein within two weeks.
8. The Managing Directors of petitioner Nos.1 and 4 shall remain present in Court on the next date of hearing along with original books of accounts in which their liability towards the respondent is reflected."
2. The Managing Director of petitioner No.1 is present in Court along with his counsel and submits that he is duly authorized to appear on behalf of petitioner No.4.
3. In the interest of justice, further 10 days time is granted to the petitioners to comply with paras 5 to 8 of the order dated 15th January, 2020.
xxx xxxx xxx"
4. Learned counsel appearing for the respondent submits that the order dated 15th January, 2020 was challenged by the petitioners before the Supreme Court. However, the Special Leave Petition ("SLP") filed on behalf of the petitioners was dismissed by the Supreme Court vide order dated 04th March, 2022.
5. Accordingly, the petitioners are directed to file affidavit in terms of Page 2 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 02/03/2026 at 20:38:02 the order dated 15th January, 2020, within a period of six (06) weeks, from today.
6. List for hearing on 27th July, 2026.
MINI PUSHKARNA, J FEBRUARY 26, 2026/SK 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 02/03/2026 at 20:38:02