Delhi High Court - Orders
Raj Vidya Kender (Rvk) & Anr vs Satya Prakash Ravidas & Ors on 15 July, 2025
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~1 (Original Side)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 470/2019
RAJ VIDYA KENDER (RVK) & ANR. .....Plaintiffs
Through: Mr. Anil Dutt, Mr. Paras Choduhary
and Ms. Lavi Agarwal, Advocates.
versus
SATYA PRAKASH RAVIDAS & ORS. .....Defendants
Through: Defendant No.1 in person.
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 15.07.2025
I.A. 16490/2025
1. Application under Section 151 of the Code of Civil Procedure, 1908 ("CPC") has been filed by Defendant No.1 Satya Prakash Ravidas for reconsideration of the costs imposed on him vide orders dated 05.03.2024 and 06.05.2024 passed by this Court.
2. Issue Notice.
3. Learned counsel for the Plaintiffs appear on advance Notice and accepts Notice.
4. It is submitted that he is a retired man with modest pension and after all deductions gets Rs.13,000/- per month, which barely covers his essential living expenses. He has three unmarried daughters aged about 27, 30 and 34 years, whom he is supporting. It is submitted that impugned Orders he had challenged before the Hon'ble Division Bench as well as Hon'ble Supreme Court though unsuccessfully. By way of present Petition, he has sought waiver of the costs imposed upon him on the ground that he is financially 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 17/07/2025 at 22:09:30 distressed retired person and is unable to comply with the Orders and pay the costs, is not willful but stems from sheer economic incapacity and hardship. Applicant/Defendant No.1 submits that he belongs to Scheduled Caste community and is entitled to the protection of his rights as contemplated under the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.
5. Learned counsel for the Plaintiffs submits that the Applicant/ Defendant No.1 has been repeatedly filing the various Petitions and has been challenging the same right up to Supreme Court. Every second day, he travels from Hyderabad to Delhi to challenge various Order, which belies his contention that he is surviving only on meager pension or has financially constraints.
6. It is further submitted that this is proxy litigation supported by some individuals, who have joined through VC even today, though they do not come in the for. It is further submitted that even as led vide Order dated 25.03.2025, the Co-ordinate Bench of this Court has observed that the Court will take a very serious view of misconduct of the Applicant/ Defendant No.1 and has warned him not to file such frivolous application. Similar observations have been made by the other Co-ordinate Bench of this Court vide Order dated 19.03.2025, wherein, it was noted that he has miscoding the orders of this Court. It is therefore submitted that this Application is gross abuse of the process of Court and the same be dismissed with costs as being without merit.
7. Submissions heard and record perused.
8. Pertinently, vide first Order dated 06.05.2024, it was noted that the allegations essentially were against the counsels against whom various 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 17/07/2025 at 22:09:30 allegations were made. While dismissing that Application, the costs of Rs.25,000/- and Rs. 50,000/- were imposed vide Orders dated 05.03.2024 and 06.05.2025 respectively. The Applicant has challenged these Orders up to the Supreme Court unsuccessfully. Even though, no ground has been made by him for waiving of the costs.
9. It is further submitted that before the learned Joint Registrar on 03.07.2025, Applicant had taken two weeks' time to pay the costs imposed upon him. However, present Application has been malafidely filed by him.
10. There are no grounds for waiver of costs imposed upon the Applicant/ Defendant No.1 and the Application is accordingly dismissed.
11. This Order be put up before the Hon'ble Registrar General of this Court for recovery of the costs imposed upon the Applicant/ Defendant No.1 vide Orders dated 05.03.2024 and 06.05.2025.
NEENA BANSAL KRISHNA, J.
JULY 15, 2025/R 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 17/07/2025 at 22:09:30