Delhi High Court - Orders
Unknown vs M/S Maharia Raj Joint Venture & Ors on 12 January, 2026
$~12 & 13
* IN THE HIGH COURT OF DELHI AT NEW DELHI
EX.P. 275/2012, EX.APPL.(OS) 193/2020 (U/O 21 Rule 41(3),
EX.APPL.(OS) 2084/2024 (Filed on behalf of the LRs of
Judgment Debtor NO.2 for Directions) & EX.APPL.(OS)
1826/2025 (Filed on behalf of the LRs of JD No.2 for
cancellation of bailable warrants)
M/S BHANDARI ENGINEERS & BUILDERS PVT LTD
.....Decree Holder
Through: Mr. S.S. Jauhar, Advocate.
Versus
M/S MAHARIA RAJ JOINT VENTURE & ORS
.....Judgement Debtor
Through: Mr. Deepak Vohra and Mr.
Yuvv Wadhwa, Advocates for
JD No. 4.
13
+ EX.P. 276/2012
M/S BHANDARI ENGINEERS & BUILDERS PVT LTD
.....Decree Holder
Through: Mr. S.S. Jauhar, Advocate.
versus
M/S YOU ONE MAHARIA(JV) DELHI & ORS
.....Judgement Debtors
Through: Mr. Deepak Vohra and Mr.
Yuvv Wadhwa, Advocates for
JD No. 4.
CORAM:
HON'BLE MR. JUSTICE HARISH VAIDYANATHAN
SHANKAR
ORDER
% 12.01.2026
1. Learned counsel for the Petitioner states that he is yet to take 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 14/01/2026 at 20:35:44 steps in accordance with Paragraph 5 of the Order dated 24.11.2025 and seeks a period of one (1) week to comply with the said directions.
2. Accordingly, re-list on 10.03.2026.
3. A photocopy of the Order passed today be kept in the connected matter.
HARISH VAIDYANATHAN SHANKAR, J.
JANUARY 12, 2026/tk/va 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 14/01/2026 at 20:35:44