Delhi High Court - Orders
Pavan Sachdeva vs Reema Mittal And Ors on 16 January, 2026
$~71 to 73
* IN THE HIGH COURT OF DELHI AT NEW DELHI
CRL.M.C. 5542/2022, CRL.M.A. 22009/2022
PAVAN SACHDEVA .....Petitioner
Through: Mr. Anirudh Sharma, Ms. Harshita
Gulati, Ms. Priya Sharma, Advs.
versus
REEMA MITTAL AND ORS .....Respondents
Through: Mr. Shashank S. Mangal, Adv. for
R-1 (through VC)
72
CRL.M.C. 5562/2022, CRL.M.A. 22049/2022
PAVAN SACHDEVA .....Petitioner
Through: Mr. Anirudh Sharma, Ms. Harshita
Gulati, Ms. Priya Sharma, Advs.
versus
M/S V K MITTAL AND SONS (HUF) AND ORS
.....Respondents
Through: Mr. Shashank S. Mangal, Adv. for
R-1 (through VC)
73
+ CRL.M.C. 5753/2022, CRL.M.A. 22657/2022
PAVAN SACHDEVA .....Petitioner
Through: Mr. Anirudh Sharma, Ms. Harshita
Gulati, Ms. Priya Sharma, Advs.
versus
VINOD KUMAR MITTAL AND ORS .....Respondents
Through: Mr. Shashank S. Mangal, Adv. for
R-1 (through VC)
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 19/01/2026 at 20:46:39
CORAM:
HON'BLE MR. JUSTICE SAURABH BANERJEE
ORDER
% 16.01.2026
1. Although as per office report, respondent no.2 to 4 are unserved, however, learned counsel for the petitioner submits that an affidavit of service has recently been filed on 14.01.2026 qua the said respondents reflecting their service.
2. In any event, learned counsel for respondent no.1 submits that since the respondent no.3 has already expired, the present petition qua him has already been abated, and is already infructuous.
3. Renotify on 19.05.2026.
4. At this stage, learned counsel for the petitioner seeks, and is granted, a period of four weeks for filing his written synopsis not exceeding five pages, giving a chronological list of dates and events and relevant documents, if any, alongwith duly highlighted judgments setting out the propositions of law therein, they wish to rely upon.
5. A copy of the present order be kept in all the connected matters.
SAURABH BANERJEE, J JANUARY 16, 2026/bh 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 19/01/2026 at 20:46:39