Delhi High Court - Orders
Ranjib Biswal vs M/S Sachin Jain (Huf) & Ors on 22 August, 2025
Author: Purushaindra Kumar Kaurav
Bench: Purushaindra Kumar Kaurav
$~O-20
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 564/2025
RANJIB BISWAL .....Plaintiff
Through: Ms. Pooja Saigel and Mr. Tanveer
Ahmed Mir, Sr. Advs. with Mr.
Laksh Khanna, Mr. Md. Imran
Ahmad and Ms. Diksha Suri, Advs.
versus
M/S SACHIN JAIN (HUF) & ORS. .....Defendants
Through: None.
CORAM:
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
ORDER
% 22.08.2025
CS(OS) 564/2025
1. The plaint be registered as a suit. Summons be issued to the defendants by all permissible modes on filing of process fee. Affidavit of service be filed within two weeks.
2. The summons shall indicate that the written statements must be filed within thirty days from the date of receipt of the summons. The defendants shall also file affidavits of admission/denial of the documents filed by the plaintiff, failing which the written statements shall not be taken on record.
3. The plaintiff is at liberty to file replications thereto within thirty days after filing of the written statements. The replications shall be accompanied by affidavits of admission/denial in respect of the documents filed by 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 23/08/2025 at 00:03:28 defendants, failing which the replications shall not be taken on record.
4. It is made clear that any unjustified denial of documents may lead to an order of costs against the concerned party.
5. Any party seeking inspection of documents may do so in accordance with the Delhi High Court (Original Side) Rules, 2018.
6. List before the concerned Joint Registrar for marking of exhibits on 27.10.2025.
I.A. 20491/2025 (filed on behalf of the plaintiff seeking ex parte ad interim directions)
1. Heard.
2. On the plaintiff taking necessary steps, let notice be issued to the defendants through all permissible modes, returnable on 23.09.2025.
3. Additionally, service through dasti is also permitted.
4. Let the requisites be filed during the course of the day.
5. Notice be handed over within two working days thereafter.
PURUSHAINDRA KUMAR KAURAV, J AUGUST 22, 2025/P/SP 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 23/08/2025 at 00:03:28