Delhi High Court - Orders
G.S.Raghav vs Joginder Singh Sethi & Anr on 8 December, 2025
Author: Purushaindra Kumar Kaurav
Bench: Purushaindra Kumar Kaurav
$~O-10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 44/2021
G.S.RAGHAV .....Plaintiff
Through: The plaintiff in person.
versus
JOGINDER SINGH SETHI & ANR .....Defendants
Through: Mr. Attul Bhuchar, Adv.
CORAM:
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
ORDER
% 08.12.2025 I.A. 13745/2025 (BY PLAINTIFF- FOR MODIFICATION OF ORDER DT. 04.03.2025);
I.A. 22075/2025 (BY PLAINTIFF UNDER ORDER VI, RULE 14A(5) OF CPC- SEEKING STRIKING OUT DEFENCE OF DEFENDANTS)
1. Mr. Attul Bhuchar, learned counsel for the defendants submits that he has received the apostilled affidavit of the defendants and would be filing the same on record during the course of the day. He is directed to do so, with an advance copy to Mr. G.S. Raghav i.e., the plaintiff, who appears in person.
2. Mr. Raghav shall be at liberty to file affidavit in response thereto.
3. In view of the aforesaid, list on 16.02.2026.
PURUSHAINDRA KUMAR KAURAV, J DECEMBER 8, 2025 aks/mj This is a digitally signed order.
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