Smt. Sheela Dabas & Ors vs Shri Ajay Kumar & Ors on 16 March, 2026

[Cites 1, Cited by 0]

Delhi High Court - Orders

Smt. Sheela Dabas & Ors vs Shri Ajay Kumar & Ors on 16 March, 2026

Bench: Amit Sharma

                          $~74
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +         EX.F.A. 21/2026 & CM APPL. 15948-15949/2026
                                    SMT. SHEELA DABAS & ORS.                                                        .....Appellants
                                                                  Through:            Mr. Anand Yadav, Adv.

                                                                  versus

                                    SHRI AJAY KUMAR & ORS.                                                          .....Respondents
                                                 Through:

                                    CORAM:
                                    HON'BLE MR. JUSTICE AMIT SHARMA
                                                       ORDER

% 16.03.2026

1. This hearing has been done through hybrid mode. CM APPL. 15948/2026 & CM APPL. 15949/2026

2. Allowed, subject to all just exceptions. The applications are disposed of accordingly.

3. In the meantime, let digitized copy of the records be requisitioned by the Registry before the next date of hearing.

EX.F.A. 21/2026

4. The present appeal under Section 96 of the CPC seeks the following prayers:-

"a) accept the appeal and quash and set aside order dated 14.11.2025 passed by Shri Rakesh Kumar Singh, PO, MACT-01, Dwarka Courts, New Delhi (Erstwhile DJ-02 (N/W), Rohini Court, Delhi) in Ex Petition No.90/2025 filed in CS No.78945/2016 qua the Appellants and in respect of Industrial Plot Khasra No.143/679, measuring 6 Biswa simple, situated in the extended laldora of Village Kanjhawala, Delhi;

b) dismiss the Ex Petition No.90/2025 filed in CS No.78945/2016 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 18/03/2026 at 21:16:07 filed by Respondent No.1 to 3 against the Appellants.

c) cost be awarded in favour of the Appellants and against the Respondents;

d) pass any other and further order that this Hon'ble Court may deem fit and proper in the circumstances of the case be also passed in favour of the Appellants and against the Respondents."

5. On the appellants taking necessary steps, issue notice to the respondents, through all permissible modes, returnable before the Joint Registrar on 10.07.2026.

AMIT SHARMA, J MARCH 16, 2026/nk 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 18/03/2026 at 21:16:07

Unlock Advanced Research with PRISMAI

Delhi High Court - Orders