Delhi High Court - Orders
Manya Vijh vs Ankit Kapoor on 19 May, 2025
Author: Navin Chawla
Bench: Navin Chawla
$~82
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ MAT.APP.(F.C.) 185/2025
MANYA VIJH .....Appellant
Through: Mr.Tanmay Mehta, Mr.Manish
Aggarwal, Ms.Sagun
Chaturvedi, Ms.Sakshi
Kharbanda, Advs.
versus
ANKIT KAPOOR .....Respondent
Through: Mr. Ravinder Singh,
Ms.Raveesha Gupta & Mr.
Ritvik Bhardwaj, Advs.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
HON'BLE MS. JUSTICE RENU BHATNAGAR
ORDER
% 19.05.2025 CM APPL. 30299/2025 (Exemption)
1. Allowed, subject to all just exceptions. MAT.APP.(F.C.) 185/2025 & CM APPL. 30297-98/2025
2. This appeal has been filed by the appellant, challenging the Order dated 21.04.2025, passed by the learned Judge, Family Court- 01, South East District, Saket Courts, Delhi (hereinafter referred to as 'the Family Court'), in HMA No. 1924/2019, titled Ankit Kapoor v. Manya Vijh, whereby the learned Family Court directed that the surgery of the minor child be conducted at the All India Institute of Medical Sciences (AIIMS) with the basic implant, and further directed that the appellant herein shall bear 25% of the expenses of the said 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 29/06/2025 at 19:24:15 surgery, including the cost of the cochlear implant and post-operative therapy and rehabilitation.
3. Issue notice.
4. Notice is accepted by Mr.Ravinder Singh, the learned counsel for the respondent. He submits that another appeal, being MAT.APP.(F.C.) 6/2025, titled Ankit Kapoor v. Manya Vijh, which has been filed by the respondent herein, is listed before this Court on 27.05.2025.
5. List this appeal on 27th May, 2025 in the 'Supplementary List' along with MAT.APP.(F.C.) 6/2025.
6. Let a reply be filed within a period of four days from today. Rejoinder thereto, if any, be filed at least a day in advance of the next date of hearing.
NAVIN CHAWLA, J RENU BHATNAGAR, J MAY 19, 2025/Arya Click here to check corrigendum, if any 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 29/06/2025 at 19:24:15