Delhi High Court - Orders
Krishna Nagpal And Ors vs Sanjay Nagpal And Ors on 28 July, 2025
Author: Amit Bansal
Bench: Amit Bansal
$~9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 13/2018 & I.A. 629/2018, I.A. 12615/2019, I.A.
5294-5295/2023, I.A. 6948-6953/2025
KRISHNA NAGPAL AND ORS .....Plaintiffs
Through: Mr. Rajender Agarwal, Advocate for
Plaintiffs No.2, 4-A and 4-B.
Mr. Vivek Vidyarthi, Mr. Suvigya
Vidharthi, Mr. Savagya Vidharthi, Mr.
Nischay Chaudhary and Ms. Apoorva
Singh, Advocates for Plaintiffs No.3
& 5.
versus
SANJAY NAGPAL AND ORS .....Defendants
Through: Mr Pramod Dayal and Mr. Rakesh
Kumar, Advocates for D-1.
Ms. Shivani Mehta, Advocate for D-8
and D-9.
CORAM:
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 28.07.2025 I.A. 12615/2019 (seeking condonation of delay in filing written statement)
1. This application has been filed on behalf of the defendant no.1 seeking condonation of 68 days' delay in filing written statement.
2. The application is not opposed by counsel for the plaintiffs.
3. For the reasons stated in the application, the delay in filing written statement is condoned and the same is permitted to be taken on record.
4. Application stands disposed of.
I.A. 6949/2025 (for condonation of delay in re-filing the application) CS(OS) 13/2018 Page 1 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 30/07/2025 at 22:07:16
5. This application has been filed on behalf of the plaintiffs no.3 and 5 seeking condonation of delay of 27 days in re-filing the application (I.A. 6948/2025) under Order XI Rule 1 of the Code of Civil Procedure, 1908.
6. For the reasons stated in the application, the delay in re-filing the aforesaid application is condoned and the same is permitted to be taken on record.
7. Application stands disposed of.
I.A. 6951/2025 (for condonation of delay in re-filing the application)
8. This application has been filed on behalf of the plaintiffs no.3 and 5 seeking condonation of 27 days' delay in re-filing the application (I.A. 6950/2025) under Order XI Rule 14 and Order XII Rule 8 of the Code of Civil Procedure, 1908.
9. For the reasons stated in the application, the delay in re-filing the aforesaid application is condoned and the same is permitted to be taken on record.
10. Application stands disposed of.
I.A. 6953/2025 (for condonation of delay in re-filing the application)
11. This application has been filed on behalf of the plaintiffs no.3 and 5 seeking condonation of 27 days' delay re-filing the application (I.A. 6952/2025) under Order I Rule 10 of the Code of Civil Procedure, 1908.
12. For the reasons stated in the application, the delay in re-filing the aforesaid application is condoned and the same is permitted to be taken on record.
13. Application stands disposed of.
I.A. 6952/2025 (u/O I Rule 10 of CPC, 1908)
14. Counsel for the applicant/plaintiffs no.3 and 5 does not press this CS(OS) 13/2018 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 30/07/2025 at 22:07:16 application.
15. Accordingly, the application is dismissed as not pressed. I.A. 6948/2025 (u/O XI Rule 1 of CPC, 1908)
16. This application has been filed under Order XI Rule 1 of the Code of Civil Procedure, 1908 seeking leave of the Court to serve an interrogatory upon the defendant no.1.
17. Leave is sought for answering the following interrogatory:-
"Whether the document dated 28.03.2011 placed at page nos.441 to 444 on the record of this civil suit before this Hon'ble Court is authored by the Defendant No.1, the copy whereof is filed bearing Diary No.E-816406/2025, along with this Application?"
18. I have heard the counsel for the parties.
19. In my view, the aforesaid interrogatory is necessary for the proper adjudication of the present suit. In view thereof, the defendant no.1 shall answer the aforesaid interrogatory in the prescribed format within three (3) weeks from today.
20. The application stands disposed of.
CS(OS) 13/2018
21. The record of the suit bears out that the defendants no.4 and 6 are yet to be served.
22. Counsel for the plaintiff shall take steps for effecting service upon the aforesaid defendants.
23. List before the Joint Registrar on 18th August, 2025.
24. List before the Court on 25th November, 2025.
AMIT BANSAL, J JULY 28, 2025/Vivek/-
CS(OS) 13/2018 Page 3 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 30/07/2025 at 22:07:16