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Delhi High Court - Orders

Poonam Mittal And Anr vs Aditya Mittal And Anr on 8 September, 2025

Author: Purushaindra Kumar Kaurav

Bench: Purushaindra Kumar Kaurav

                          $~O-23
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +         CS(OS) 493/2021
                                    POONAM MITTAL AND ANR                                                           .....Plaintiffs
                                                                  Through:            Mr.Anurag Jain and Mr.Rohit Puri,
                                                                                      Advocates.

                                                                  versus

                                    ADITYA MITTAL AND ANR                                                           .....Defendants

                                                                  Through:            Mr.R.K. Singh, Mr.Pawan Singh
                                                                                      Tanwar and Mr.Varun Thakur,
                                                                                      Advocates for D-1.
                                                                                      Mr.Rajeev Sharma and Mr.Vinayak
                                                                                      Sharma, Advocates for D-2.

                          CORAM:
                          HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
                                            ORDER

% 08.09.2025

1. Having considered the submissions made by learned counsel for the parties and on perusal of the record, the Court finds it appropriate to frame following issues for adjudication:-

(i) Whether the present suit is maintainable in view of the fact that defendant no.2 has filed a complaint under the provisions of DV Act against the plaintiffs and defendant no.1 ? OPD 2
(ii) Whether the present suit is valued properly and adequate Court fee has been affixed ? OPP
(iii) Whether the present suit is without cause of action ? OPD
(iv) Whether the property no.I-39, face-1, Ashoka Vihar, Delhi-110052 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 10/09/2025 at 21:59:00 is a shared house/ matrimonial home of defendant no.2 ? OPD

(v) Whether the plaintiff is entitled to a decree of permanent and prohibitory injunction in respect to the suit premises as prayed in prayer clause (1) of the plaint? OPP

(vi) Whether the parties are entitled for any other relief.

2. Let the matter be listed before the concerned Joint Registrar for taking up necessary further steps in accordance with extant rules on 11.09.2025, the date already fixed.

PURUSHAINDRA KUMAR KAURAV, J SEPTEMBER 8, 2025 Nc/sph 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 10/09/2025 at 21:59:00