Delhi High Court - Orders
Vii Rule 14) Bdr Builders & Developers ... vs Shri Lalit Modi on 9 February, 2026
$~7 & 8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ EX.P. 69/2017, EX.APPL.(OS) 169/2018 (U/O 21 Rule 58, 98,
101 & 104), EX.APPL.(OS) 173/2018 (Stay), EX.APPL.(OS)
796/2020 (U/O 39 Rule 2A) & EX.APPL.(OS) 76/2025 (U/O
VII Rule 14)
BDR BUILDERS & DEVELOPERS PVT. LTD.
.....Decree Holder
Through: Mr. Prashant Mehta, Ms. Prachi
Kohli, Ms. Niharika Tiwari &
Mr. Nitin Bajaj, Advs.
versus
SHRI LALIT MODI .....Judgement Debtor
Through: Mr. Inder Bir Alag, Sr. Adv.
with Mr. Vatsal Kumar, Mr.
Tushar Parashar, Ms. Aayushee
Priya, Mr. Rahul Sharma & Ms.
Shikha Singh, Advs.
Mr. Rahul Sharma, Mr. Mani
Kant Sharma, Ms. Shikha Singh
& Mr. Rohit Rana, Advs.
Ms. Nandni Sahni & Ms. Trisha
Laroiya, Advs. for Objector-
Romi Garg.
8
+ O.M.P. 7/2017, I.A. 5008/2017 (Stay), I.A. 1190/2025 (U/O
XIII Rule 3), I.A. 1191/2025 (U/O VIII Rule 1A(3) & I.A.
16256/2025 (Dir.)
LALIT MODI .....Petitioner
Through: Mr. Inder Bir Alag, Sr. Adv.
with Mr. Vatsal Kumar, Mr.
Tushar Parashar, Ms. Aayushee
Priya, Mr. Rahul Sharma & Ms.
Shikha Singh, Advs.
Mr. Rahul Sharma, Mr. Mani
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 12/02/2026 at 21:17:10
Kant Sharma, Ms. Shikha Singh
& Mr. Rohit Rana, Advs.
versus
BDR BUILDERS AND DEVELOPERS PRIVATE LIMITED
.....Respondent
Through: Mr. Prashant Mehta, Ms. Prachi
Kohli, Ms. Niharika Tiwari &
Mr. Nitin Bajaj, Advs.
CORAM:
HON'BLE MR. JUSTICE HARISH VAIDYANATHAN
SHANKAR
ORDER
% 09.02.2026
1. Learned counsel appearing on behalf of the BDR Builders & Developers Pvt. Ltd. ["BDR Builders"] draws the attention of this Court to the judgment dated 09.01.2026, whereby certain orders passed by the learned Single Judge in Civil Suit No. CS(OS) 14/2018, titled Romi Garg v. BDR Builders & Developers Pvt. Ltd. & Ors., came to be considered and adjudicated upon by the Division Bench of this Court in FAO(OS) 116/2018.
2. He, in particular, draws the attention of this Court to paragraphs 25 and 26 of the said judgment, wherein a prima facie view has been taken by the Division Bench of this Court.
3. It is further submitted that the BDR Builders is in the process of filing an appeal against the said judgment.
4. In view of the aforesaid circumstances, and keeping in mind that a prima facie view has already been taken by the Division Bench of this Court with respect to the award, this Court is of the opinion that it may not be appropriate to proceed with the matter at this stage.
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 12/02/2026 at 21:17:10
5. Accordingly, list on 14.05.2026.
6. A photocopy of the order passed today be placed on record in the connected matter.
HARISH VAIDYANATHAN SHANKAR, J.
FEBRUARY 09, 2026/v/kr/sg 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 12/02/2026 at 21:17:10