Delhi High Court - Orders
Pooja Dhoundiyal Sharma vs Kamal Kishore & Anr on 4 February, 2026
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~18
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA 144/2024, CM APPL. 11496-11497/2024
POOJA DHOUNDIYAL SHARMA .....Appellant
Through: Mr. Raghavendra Mohan Bajaj and
Mr. Kanav Agarwal, Advocates
versus
KAMAL KISHORE & ANR. .....Respondents
Through: Mr. Sushil Kumar Pandey and
Mr. Shivam Singh, Advocates for R-1
Mr. Neeraj Kumar, DHCLSC for R-2
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 04.02.2026
1. Witten Submissions were directed to be filed vide Order dated 30.07.2024, but the same has not been filed. Though, Written Submissions filed by Resopndent No. 2 has returned under objection.
2. One final opportunity is given to all the parties to file Written Submissions alongwith any missing document as claimed by the Appellant, within 08 weeks, failing which the same shall be accepted, subject to cost of Rs.25,000/- to be deposited with the Delhi High Court Advocates' Welfare Trust.
3. List for 02.09.2026.
NEENA BANSAL KRISHNA, J FEBRUARY 4, 2026 N 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 05/02/2026 at 20:39:33