Delhi High Court - Orders
Parul Tuli vs Alok Tuli on 15 December, 2025
Author: Purushaindra Kumar Kaurav
Bench: Purushaindra Kumar Kaurav
$~O-27
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 915/2025
PARUL TULI .....Plaintiff
Through: Mr. Sandeep Sethi, Sr. Adv with Mr.
Prashant Mendiratta, Mr. Sanchit
Saini, Ms. Neha Jain and Ms.
Mayanka Dhawan, Advs.
versus
ALOK TULI .....Defendant
Through: None.
CORAM:
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
ORDER
% 15.12.2025 I.A. 31368/2025 (EXEMPTION- LEGIBLE DOCS)
1. Plaintiff shall file legible/original/certified and clearer copies of exempted documents, compliant with practice rules, before the next date of hearing.
2. The application for exemption is allowed, subject to the plaintiff granting inspection of the documents filed, as and when required to do so, or filing the original documents at the stage of admission/denial.
3. The application stands disposed of.
I.A. 31366/2025 (INJUNCTION) I.A. 31367/2025 U/O 2 R 3- (FOR LEAVE TO RAISE ADDL ISSUES AND CLAIMS) I.A. 31369/2025 (EXEMPTION- ADVANCE COPY TO DEFENDANT) This is a digitally signed order.
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4. The plaintiff and the defendant are the wife and husband respectively, with their marriage having been solemnized on 11.03.1999. A dispute has now arisen on account of their matrimonial discord and the plaintiff submits that while she is the primary holder, owner and beneficiary of substantial movable and financial assets including various bank accounts, investments, credit cards and financial instruments. The defendant has illegally and unilaterally assumed digital and operational control over the plaintiff's assets, by registering his mobile number, email ID and credentials as the primary authentication mechanism for the plaintiff's:
a. Bank accounts;
b. Demat accounts;
c. Mutual fund folios;
d. E-banking platforms; and e. Credit cards.
5. Resultantly, the plaintiff submits that she does not receive OTPs/alerts and cannot access or operate her own accounts independently.
6. It is the specific case of the plaintiff that she is a 15% share-holder of Alok International Private Limited and the sole proprietor of Ozar Industries. She submits that the defendant has recently blocked the Plaintiff's credit card and had previously blocked another card of her's, thereby disrupting the plaintiff's access to funds required for household, personal, and child related expense.
7. The plaintiff also claims that a fixed deposit of which the plaintiff was the primary holder and owner of Rs. 83,36,156/- which matured on 08.11.2024 has been liquidated by the defendant without the plaintiff's knowledge or consent.
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 15/12/2025 at 20:51:30
8. So far as the main reliefs in the suit are concerned, the same are extracted as under:
"i. Pass a decree in favour of the Plaintiff and against the Defendant his agents, representatives or any person acting under his instructions, from operating, accessing, altering, modifying, transferring, redeeming, blocking or otherwise dealing with any of the Plaintiff's movable assets and financial instruments, including bank accounts, demat accounts, mutual fund folios, fixed deposits, credit cards and any other investments described in Schedule A and Schedule B to this plaint; and ii. Restrain the Defendant from blocking the Plaintiff from getting exclusive and independent access to her financial assets, including restoration of her own mobile number, email ID, OTP access, login credentials, contact details and operational control over her accounts, credit cards and investments; and iii. Restrain the Defendant from preventing banks and other relevant financial institutions including ICICI, HDFC, American Express and others as per Schedule A and B from grating the Plaintiff exclusive and independent access to her financial assets, including restoration of her own mobile number, email ID, OTP access, login credentials, contact details and operational control over her accounts and investments; and iv. For the relief of mandatory injunction directing the Defendant to continue to pay all credit card statements and not to block or terminate any credit card; and v. Restrain the Defendant from transferring proceeds of any of the accounts or financial assets including mutual funds, FDs, PPFs, Gold Bonds, shares or other financial instruments to his account or any other account and restrain him from diverting these funds in any manner to any other account; and vi. Pass a decree of mandatory injunction directing the Defendant to take all necessary steps to ensure that the Plaintiff is granted exclusive and independent access to her own financial assets and instruments, including but not limited to:
(a) Taking steps for updating and restoring the Plaintiff's own mobile number, email address and authentication credentials as the sole registered contact for all accounts and investments standing in her name;
(b) Taking steps for providing the Plaintiff with exclusive OTP-
based access, login credentials and communication rights for all bank accounts, credit cards, demat accounts, mutual fund folios and investment platforms standing in her name;
(c) Taking steps to remove the Defendant's contact details or operational access in respect of the Plaintiff's financial instruments; and This is a digitally signed order.
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(d) Taking steps to ensure that no transaction, alteration, redemption, pledge or transfer in respect of the Plaintiff's assets shall be processed without her express written consent; and vii. Pass a decree of permanent injunction restraining the Defendant from in any manner dealing with, pledging, transferring, encumbering, diminishing, altering, diluting, or otherwise affecting the Plaintiff's existing 15% shareholding in Alok International Pvt. Ltd., and further restraining the Defendant from taking any step, action or measure, directly or indirectly, which may have the effect of prejudicing or interfering with the Plaintiff's rights, title or interest in the said shareholding, without the express written consent of the Plaintiff or prior leave of this Hon'ble Court.
viii. Pass such further or other orders as may be necessary to preserve and protect the Plaintiff's independent ownership and peaceful enjoyment of her movable financial assets, including maintaining status quo with respect to all assets listed in Schedules A and B;
and ix. Pass an order in favour of the Plaintiff thereby restraining the defendant not misappropriate the assets mentioned in Schedule A & Schedule B of the present suit."
9. However, in the injunction application, following reliefs are prayed:
"A. Pass an ex-parte ad-interim injunction restraining the Defendant, his agents, representatives, employees or any person acting for or on his behalf, from:
(i). Operating, accessing, modifying, altering, transferring, redeeming, blocking, liquidating or in any manner dealing with any of the Plaintiff's movable assets and financial instruments, including bank accounts, demat accounts, mutual fund folios, fixed deposits, PPF, Sovereign Gold Bonds, credit cards and any investments described in Schedules A and B to the plaint;
(ii). Blocking, cancelling, suspending or interfering with any credit card or financial instrument used by the Plaintiff, including ICICI Visa and American Express cards presently in her possession;
(iii). Transferring, diverting or appropriating any amounts standing to the credit of the Plaintiff in any of her bank accounts or proceeds of any of her financial instruments;
(iv). Taking any step diminishing, diluting, altering or prejudicing the Plaintiff's 15% shareholding in Alok International Pvt. Ltd.
B. Direct the Defendant by way of an ad-interim mandatory injunction to:
(i). immediately restore the Plaintiff's exclusive access to her bank accounts, demat accounts, mutual funds, credit cards and investment platforms, including updating her mobile number, email ID and credentials as the sole registered contact for all 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 15/12/2025 at 20:51:30 verification/OTP purposes;
(ii). Furnish copies of all Powers of Attorney, mandates or authority letters obtained from the Plaintiff, which enable him to operate her financial assets."
10. Besides the injunctions application, the plaintiff has also filed an application i.e. 31367/2025, under Order 2 Rule 3 of the Code of Civil Procedure, 1908 (CPC) to raise additional issues and claims, and by way of I.A. 31369/2025 has also prayed for exemption from supplying advance copy to the defendant.
11. Looking at the nature of the allegation and the potential damage which the plaintiff may suffer, on account of supplying the advance copy, the I.A. 31369/2025, stands allowed.
12. Having considered the nature of the submissions, the Court finds that the leave to raise additional issues also deserves to be granted, accordingly, I.A. 31367/2025, also stands allowed.
13. With respect to the injunction application i.e., I.A. 31366/2025, on plaintiff taking steps, let notice be issued to the defendant through all permissible modes, returnable on 02.02.2026.
14. However, it also needs to be considered that the plaintiff has set up a specific case that she is the primary holder, owner, and beneficiary of the financial instruments, however, their operation is being carried out by the defendant, and under the circumstances, which have been stated in the plaint, there is a trust deficit between them. Further, if the defendant, in the meantime, is not restrained from alienating, transferring or operating the financial instruments registered in the name of the plaintiff, the same would cause irreparable damages. Moreover, with respect to some of the instruments, even the plaintiff is not fully aware as to what is the quantum of 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 15/12/2025 at 20:51:30 amount to which the plaintiff would be entitled.
15. In view of the aforesaid, the Court is satisfied that each of the constituents of the triple test i.e., prima facie case, balance of convenience and irreparable injury, have been fulfilled by the plaintiff. However, considering that there is no one to present the case of the defendant, it is directed that till the next date of hearing, the defendant shall not operate, access, modify, alter or transfer, redeem, block, liquidate in any manner whatsoever the plaintiff's movable assets and financial instruments which are exclusively recorded in the name of the plaintiff. Meaning thereby, that none of the plaintiff's movable assets shall be dealt with by the defendant in any manner whatsoever.
CS(OS) 915/2025
16. The plaint be registered as a suit. Summons be issued to the defendant by all permissible modes on filing of process fee. Affidavit of service be filed within two weeks.
17. The summons shall indicate that the written statements must be filed within thirty days from the date of receipt of the summons. The defendant shall also file affidavits of admission/denial of the documents filed by the plaintiff, failing which the written statements shall not be taken on record.
18. The plaintiff is at liberty to file replications thereto within thirty days after filing of the written statements. The replications shall be accompanied by affidavits of admission/denial in respect of the documents filed by the defendant, failing which the replications shall not be taken on record.
19. It is made clear that any unjustified denial of documents may lead to an order of costs against the concerned party.
20. Any party seeking inspection of documents may do so in accordance 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 15/12/2025 at 20:51:30 with the Delhi High Court (Original Side) Rules, 2018.
21. List before the concerned Joint Registrar on 13.04.2026 for marking of exhibits, competition of pleadings and for taking up further necessary steps in accordance with extant rules.
22. Thereafter, list before the Court on the date to be assigned by the Joint Registrar.
PURUSHAINDRA KUMAR KAURAV, J DECEMBER 15, 2025 aks/ksr 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 15/12/2025 at 20:51:30