Delhi High Court - Orders
Pradeep Bajaj vs Smt. Jasvinder Kaur & Anr on 16 January, 2026
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~43
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RSA 55/2024, CM APPL. 14862-14863/2024
CM APPL. 14866 & 14868/2024, CM APPL. 53490/2025
PRADEEP BAJAJ
.....Appellant
Through: Mr. Kamran Malik, Advocate with
Appellant in person.
versus
SMT. JASVINDER KAUR & ANR.
.....Respondent
Through: Mr. Rahul Mehta, Advocate.
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 16.01.2026 CM APPL. 14867/2024 (under Section 151 CPC on behalf of the Appellant for Condonation of Delay)
1. An Application has been filed on behalf of the Appellant seeking Condonation of Delay of 534 days in re-filing the Appeal.
2. It is submitted that the Appeal was preferred on 12.07.2022, but thereafter because of the objections it was not taken on record. The Appellant has multiple litigations ongoing and he was financially and mentally strained to satisfy the documentary requirements of his new Lawyer in the second Appeal. There were innumerable documents which he could not arrange in time. Hence, in order to ensure that no documents are missing, he took some time to arrange the same and thereafter the second Appeal got filed in 2024 resulting in delay by 534 days.
3. Though, the Respondent had appeared, but no formal Reply has been 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 19/01/2026 at 20:46:05 filed.
4. Considering the reasons stated in the Application, the delay of 534 days in re-filing the Appeal is condoned.
5. The Application is allowed and stands disposed of accordingly. CM APPL. 14869/2024 (under Section 149 CPC on behalf of the Appellant for Extension of Time to Deposit Deficit Court Fee)
6. An Application has been filed on behalf of the Appellant seeking extension of time to deposit the deficit Court Fee of Rs.9665/-.
7. Considering that it is an Application filed in January, 2024, seven days time is given to the Appellant to make good the deficit Court Fee, failing which the Appeal shall be dismissed.
8. The Application is allowed and stands disposed of accordingly.
RSA 55/20249. List for arguments on 16.07.2026.
NEENA BANSAL KRISHNA, J JANUARY 16, 2026/va 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 19/01/2026 at 20:46:05