Delhi High Court - Orders
Primus Health Care Ltd vs Dr Jagmal on 21 July, 2025
$~74
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ C.R.P. 203/2025 & CM APPL. 43105-43107/2025
PRIMUS HEALTH CARE LTD .....Petitioner
Through: Mr. Rajat Bhalla, Advocate.
versus
DR JAGMAL .....Respondent
Through:
CORAM:
HON'BLE MS. JUSTICE TARA VITASTA GANJU
ORDER
% 21.07.2025 CM APPL. 43107/2025 [Condonation of delay in re-filing]
1. This is an Application filed on behalf of the Petitioner seeking condonation of delay of 42 days in re-filing the present Petition.
2. For the reasons as stated in the Application, the delay is condoned.
3. The Application stands disposed of.
CM APPL. 43106/2025 [Exemption from filing certified/legible/original copies]
4. Allowed, subject to the Petitioner filing certified/legible/original copies of the annexures within a period of three weeks.
5. The Application stands disposed of.
C.R.P. 203/2025 & CM APPL. 43105/2025 [Stay]
6. The present Petition has been filed on behalf of the Petitioner under Section 115 of the Code of Civil Procedure, 1908 [hereinafter referred to as 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 23/07/2025 at 21:54:33 "CPC"] against the order dated 21.03.2025 passed by learned District Judge- 04, Patiala House Courts, New Delhi [hereinafter referred to as "Impugned Order"]. By the Impugned Order, the Application under Order VII Rule 11 of the CPC filed by the Petitioner has been dismissed by the learned Trial Court.
7. The record reflects that service has not been effected by the Petitioner in terms of Rules and Practice Directions of the High Court in Civil Revision Petitions issued by this Court vide Notification No. 69/Rules/DHC/2019 dated 05.12.2019.
8. Learned Counsel for the Petitioner requests for some time to effect service in accordance with the Practice Directions of the High Court.
9. At his request, list on 23.09.2025.
10. In the meantime, the Registry is directed to place on record the digital copy of the Trial Court Record duly paginated and bookmarked in accordance with the rules of the High Court.
11. The parties shall act based on the digitally signed copy of the Order.
TARA VITASTA GANJU, J JULY 21, 2025/ ha 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 23/07/2025 at 21:54:33