Delhi High Court - Orders
Mr Uday Das vs Mr Mukesh Bhardwaj & Anr on 4 February, 2026
$~94
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.REV.P.(NI) 28/2026
MR UDAY DAS .....Petitioner
Through: Mr. Rajbeer, Advocate.
versus
MR MUKESH BHARDWAJ & ANR. .....Respondents
Through: None.
CORAM:
HON'BLE MR. JUSTICE SAURABH BANERJEE
ORDER
% 04.02.2026
1. By virtue of the present petition under Sections 438 and Section 442 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS) read with Section 138 of the Negotiable Instruments Act, 1881, the petitioner seeks setting aside of the order dated 27.11.2025, passed by learned ASJ, Family Court, District South, Saket Court, Delhi in Criminal Appeal No.106/2024 entitled 'Uday Das Vs. Mukesh Bhardwaj'.
2. Considering the order dated 27.11.2025, whereby the petitioner had compromised the matter and the appeal per se was disposed of, learned counsel for the petitioner seeks, and is granted, a period of four weeks for addressing arguments on the issue of maintainability.
3. Renotify on 02.04.2026.
SAURABH BANERJEE, J FEBRUARY 4, 2026/NA 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 05/02/2026 at 20:40:17