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Delhi High Court - Orders

Ranjib Biswal vs M/S Sachin Jain (Huf) & Ors on 29 October, 2025

Author: Purushaindra Kumar Kaurav

Bench: Purushaindra Kumar Kaurav

                          $~O-38
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +         CS(OS) 564/2025, I.A. 20491/2025, I.A. 23781/2025 and I.A.
                                    26692/2025

                                    RANJIB BISWAL                                                                   .....Plaintiff
                                                                  Through: Ms. Pooja Mehra Saigal, Sr.
                                                                       Advocate, Mr. Tanvir Ahmed Mir, Sr.
                                                                       Advocate with Mr. Laksh, Ms. Diksha and
                                                                       Mr. Imran, Advocates.

                                                                  versus

                                    M/S SACHIN JAIN (HUF) & ORS.                                                    .....Defendants

                                                                  Through:            Mr.Shivam Jangra and Ms.Shreya
                                                                                      Pal, Advocates for D-2.
                                                                                      Mr. Manoj Kumar, Dak Rider, SR (I)
                                                                                      Defence Colony, Lajpat Nagar-III.
                                                                                      Ajeet Singh, MTS SR (V) Mehrauli.

                          CORAM:
                          HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
                                            ORDER

% 29.10.2025

1. Learned counsel appearing on behalf of defendant no.2 fairly submits that he would also make an endeavour to resolve the dispute(s) amicably, as some of the other parties are already attempting for mediation and the mediation proceedings are now stated to be fixed for 04.11.2025.

2. Under the aforesaid circumstances, hearing of this case stands adjourned beyond the date fixed before the mediation centre.

3. List this matter on 05.02.2026.

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 31/10/2025 at 23:24:59

4. The parties shall be at liberty to bring on record their respective application(s)/ reply/ rejoinder, if any, before the next date of hearing.

5. In the meantime, interim order shall remain in force.

6. Liberty is also granted to the parties to make a request for preponement of date of hearing, in case so necessitated.

PURUSHAINDRA KUMAR KAURAV, J OCTOBER 29, 2025 Nc/ sph 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 31/10/2025 at 23:24:59