Delhi High Court - Orders
Everest Educational Services Inc & Ors vs Sanjay Jolly & Ors on 30 March, 2026
$~43
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 265/2026
EVEREST EDUCATIONAL SERVICES INC & ORS......Plaintiffs
Through: Mr. Bharat Chugh, Mr. Pushp Sharma
and Mr. Sarthak Mittal, Advs.
versus
SANJAY JOLLY & ORS. .....Defendants
Through:
CORAM:
HON'BLE MR. JUSTICE VIKAS MAHAJAN
ORDER
% 30.03.2026 I.A. 8512/2026 (under Section 151 CPC seeking exemption from filing certified copies of documents filed with suit)
1. Allowed, subject to all just exceptions.
2. Application stands disposed of.
I.A. 8514/2026 (under Section 151 CPC seeking exemption from filing apostilled affidavits)
3. This is an application seeking exemption from filing apostilled affidavits. Apostilled affidavits shall be produced/filed, if sought, strictly as per the provisions of DHC (Original Side) Rules, 2018.
4. Allowed, subject to all just exceptions.
5. The application is disposed of CS(OS) 265/2026
6. The plaint be registered as suit.
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 01/04/2026 at 21:23:09
7. On filing of process fee, summons be issued to the defendants by all permissible modes.
8. The summons shall indicate that written statement must be filed within thirty days from the date of receipt of summons. The defendants shall also file an affidavit of admission/denial of the documents filed by the plaintiff, failing which the written statement shall not be taken on record.
9. The plaintiff is at liberty to file replication thereto within thirty days after filing of the written statement. The replication shall be accompanied by affidavit of admission/denial in respect of the documents filed by the defendants, failing which the replication shall not be taken on record.
10. It is made clear that any unjustified denial of documents may lead to an order of costs against the concerned party.
11. Any party seeking inspection of documents may do so in accordance with the Delhi High Court (Original Side) Rules, 2018.
12. List before the learned Joint Registrar for completion of service, pleadings, admission/denial of documents and marking of exhibits on 21.07.2026.
13. List before Court for framing of issues on the date to be assigned by learned Joint Registrar.
I.A. 8513/2026 (under Order XXXIX Rules 1 & 2 read with Section 151 CPC by plaintiff no.1)
14. Issue notice. Notice be served upon the defendants by all permissible modes.
15. The defendants may file reply to the application within a period of two weeks. Rejoinder thereto, if any, be filed before the next date.
16. The prayer for interim relief will be considered on the next date after 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 01/04/2026 at 21:23:09 completion of service.
17. Re-notify on 20.04.2026.
I.A. 8515/2026 (under Section 151 CPC seeking exemption from advance service by plaintiffs)
18. Since summons have been issued in the suit and it has been observed that prayer for an interim relief will be considered after completion of service, this application has been rendered infructuous and is disposed of as such.
VIKAS MAHAJAN, J MARCH 30, 2026 N.S. ASWAL 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 01/04/2026 at 21:23:09