Delhi High Court - Orders
Ms. Asha Aurora vs Smt. Kamlesh Kumari Alagh & Ors on 22 January, 2026
$~6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 951/2024 & I.A. 46724/2024, I.A. 16507/2025
MS. ASHA AURORA .....Plaintiff
Through: Ms. Kanika Baweja, Advocate.
versus
SMT. KAMLESH KUMARI ALAGH & ORS. .....Defendants
Through: Mr. S.C. Singhal and Mr. Parth
Mahajan, Advocates.
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 22.01.2026
1. The present suit has been filed for a decree of declaration, partition, possession, and recovery of mesne profits. The plaintiff seeks declaration as owner of 1/4th share in the suit property, i.e., property bearing No. C-2/162, Janakpuri, New Delhi-110058.
2. Learned counsel appearing for the plaintiff submits that the parties are agreeable to settle the matter and that the matter be referred for mediation.
3. Learned counsel for the defendants submits that he has no objection, if the matter is referred for mediation.
4. Accordingly with the consent of the parties, the matter is referred to the Delhi High Court Mediation and Conciliation Centre, to be listed before the Mediator on 2nd February, 2026.
5. List before the Court on 02nd April, 2026.
6. A copy of this order shall be sent to the Delhi High Court Mediation 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 20:37:27 and Conciliation Centre, forthwith.
MINI PUSHKARNA, J JANUARY 22, 2026/JYH 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 20:37:27