Delhi High Court - Orders
Naveen Kumar & Anr vs Sanjeev Narula & Anr on 23 January, 2026
$~57
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 443/2025
NAVEEN KUMAR & ANR. .....Plaintiffs
Through: Mr. Swapan Pradhan, Adv.
versus
SANJEEV NARULA & ANR. .....Defendants
Through: Mr. Bhavishya Mehra, Ms. Pratishta
Mehra, Ms. Priyanka Sharma Aneja,
Advs. for D-1.
CORAM:
HON'BLE MR. JUSTICE VIKAS MAHAJAN
ORDER
% 23.01.2026 I.A. 2001/2026 (by defendant no.1 under Order VII Rule 11 read with Section 151 CPC)
1. Issue notice to the non-applicants/plaintiffs.
2. Mr. Swapan Pradhan, learned counsel appearing on behalf of the plaintiffs accepts notice.
3. Let reply to the application be filed within four weeks from today.
4. Rejoinder thereto, if any, be filed before the next date.
5. List before the learned Joint Registrar on 27.02.2026 for completion of pleadings.
6. List before the Court after completion of pleadings.
VIKAS MAHAJAN, J JANUARY 23, 2026 aj 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 26/01/2026 at 20:40:21