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Delhi High Court - Orders

C.S. Properties Pvt Ltd & Ors vs Ruchi Agarwal & Ors on 23 December, 2025

Author: Amit Bansal

Bench: Amit Bansal

                          $~22
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    EX.APPL.(OS) 1902/2025
                                    IN
                          +         EX.P. 194/2012
                                    C.S. PROPERTIES PVT LTD & ORS             .....Decree Holders
                                                   Through: Mr. Raman Kapur and Mr. Anurag
                                                             Ahluwalia, Sr. Advocates, Mr.
                                                             Abhishek Yadav, Mr. Sanjay Abbot
                                                             and Mr. Divyansh Singh, Advocates.



                                                                  versus

                                    RUCHI AGARWAL & ORS                                            .....Judgement Debtors
                                                Through:                              Mr. Gautam Narayan, Sr. Advocate
                                                                                      with Mr. Animesh Sinha and Mr.
                                                                                      Shivam Chauhan, Advocates for Hotel
                                                                                      Banjara Ltd.

                                    CORAM:
                                    HON'BLE MR. JUSTICE AMIT BANSAL
                                                                  ORDER

% 23.12.2025 EX.APPL.(OS) 1902/2025 (for setting aside sale deed dated 31.10.2025)

1. This application has been filed on behalf of the decree holder/applicant seeking following reliefs :

EX.P. 194/2012 Page 1 of 3
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 24/12/2025 at 20:50:01

2. Issue Notice.

3. Notice is accepted by counsel appearing on behalf of the non- applicants/judgment debtors.

4. Reply(ies) be filed within three (3) weeks.

5. Rejoinder(s), thereto, if any, be filed two (2) weeks thereafter.

6. In the meanwhile, the non-applicants/judgment debtors are directed to maintain full accounts in respect of the amounts that have been received pursuant to the sale of Hotel Banjara, situated at Banjara Hills, Hyderabad.

EX.P. 194/2012 Page 2 of 3

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 24/12/2025 at 20:50:01

7. List on 24th February, 2026, i.e. the date already fixed.

AMIT BANSAL, J DECEMBER 23, 2025 Vivek/-

EX.P. 194/2012 Page 3 of 3

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 24/12/2025 at 20:50:01