Delhi High Court - Orders
Sh. Goverdhan Lal & Anr vs Sh. Satbeer Kumar & Ors on 18 July, 2025
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RC.REV. 315/2024
SH. GOVERDHAN LAL & ANR. .....Petitioners
Through: Mr. Sameer Abhyankar, Mr. Aryan
Srivastava & Ms. Yashika Sharma,
Advocates.
versus
SH. SATBEER KUMAR & ORS. .....Respondents
Through: Mr. Ramesh Kumar, Mr. Alankar
Tiwari & Mr. Rishabh Jain,
Advocates.
CORAM:
HON'BLE MR. JUSTICE TEJAS KARIA
ORDER
% 18.07.2025 CM APPL. 37389/2025, REVIEW PET. 367/2025 & CM APPL. 40325/2025 in RC.REV.315/2024
1. The Respondents have filed the present Applications for review of order dated 16.06.2025 ("Order") and stay of operation and implementation of the Order.
2. These Applications were listed on 11.07.2025 and the following order was passed:
"3. The Respondent has filed these applications for review of the order dated 16.06.2025 passed in CM APPL. 36693/2025 and stay of the said order till the disposal of the review application or, in the alternative, till such time the Respondent is able to file the Special Leave Petition [SLP] before the Supreme Court against the order dated 16.06.2025.
4. Mr. Ramesh Kumar, learned counsel appearing for the 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 22/07/2025 at 22:01:29 Respondent has submitted that the Respondent is in process of filing the SLP and till such time, the operation and implementation of the order dated 16.06.2025 be stayed.
5. The learned counsel appearing for the Appellant has submitted that the Appellant has already filed the Contempt Petition being CONT.CAS(C) 967/2025 and vide order dated 09.07.2025, notice was issued in the said Contempt Petition, which is listed on 28.07.2025 along with RC.REV. 315/2024.
6. In view of the above submissions and considering that the Respondent is yet to avail its remedy of filing the SLP before the Supreme Court, list these applications on 18.07.2025."
3. The learned Counsel for the Respondents submits that the Respondents have preferred a Special Leave Petition ("SLP") before the Supreme Court on 12.07.2025 with Diary No.37037/2025, in which the objections raised by the Registry of the Supreme Court are being removed. Subject to removal of objections, the SLP is likely to be listed before the Supreme Court.
4. In view of the same, the learned Counsel for the Respondents, on instructions, submits that the Respondents do not wish to press the Review Petition No.367/2025 and CM APPL.40325/2025 for stay of the Order during the pendency of the Review Petition.
5. Accordingly, the Review Petition No.367/2025 and CM APPL.40325/2025 are dismissed as withdrawn.
6. As regards to the Application being CM APPL.37389/2025, the Respondents have prayed for the following reliefs:
"a. stay the operation of impugned dated 16.06.2025 till disposal of the revision petition;
b. or in the alternative, stay the operation for 90 days to enable the respondent to file an SLP before Hon'ble Supreme Court against order dated 16.06.2025"
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 22/07/2025 at 22:01:29
7. Considering the statement made by the learned Counsel for the Respondents that the SLP had already been filed as on 12.07.2025, the prayer with respect to the stay of operation of the Order to enable the Respondents to file SLP before the Supreme Court does not survive. The prayer to stay the operation of the Order till the disposal of the Revision Petition also cannot be granted as it would not be appropriate for this Court to grant the stay of the Order during the pendency of the SLP before the Supreme Court, especially when the Contempt Petition being CONT.CAS(C) 967/2025 for contempt of the Order has already been filed by the Petitioners and vide order dated 09.07.2025, notice has been issued in the said Contempt Petition, which is listed on 28.07.2025 along with the Revision Petition.
8. No prejudice would be caused to the Respondents as they have already availed the remedy of challenging the Order before the Supreme Court by way of the SLP. Accordingly, CM APPL.37389/2025 is dismissed.
TEJAS KARIA, J JULY 18, 2025 ap Click here to check corrigendum, if any 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 22/07/2025 at 22:01:29