Delhi High Court - Orders
Apeejay School vs Ved Prakash Lakhera & Anr on 16 March, 2026
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~13
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1929/2017, CM APPL. 8573/2017
APEEJAY SCHOOL .....Petitioner
Through: Mr. H.L. Tiku, Senior Advocate with
Mr. Yashmeet Kaur andMr. Hitesh
Wadhwa, Advocates.
versus
VED PRAKASH LAKHERA & ANR .....Respondents
Through: Mr. Raghav Chopra, Ms. Pridhi
Chopra and Ms. Ashima Sawnney,
Advocates for R-1.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 16.03.2026
1. Mr. H.L. Tiku, Senior Counsel for the Petitioner, states that he would like to file written submissions and seeks an adjournment for this purpose.
2. Counsel for Respondent No. 1 opposes the request and submits that the Petitioner has been taking unnecessary adjournments.
3. Let written submissions be filed by both sides, not exceeding three pages, along with relevant case laws, at least one week before the next date of hearing.
4. List on 21st July, 2026.
SANJEEV NARULA, J MARCH 16, 2026/nk 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 17/03/2026 at 21:46:35