Delhi High Court - Orders
Manava Bharati Society Mussoorie And ... vs Mrs Manjari Bakshi & Ors on 30 May, 2025
Author: Purushaindra Kumar Kaurav
Bench: Purushaindra Kumar Kaurav
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 390/2025, I.A. 14665/2025 and I.A. 14666/2025
MANAVA BHARATI SOCIETY MUSSOORIE AND DEHRADUN
& ANR. .....Plaintiffs
Through: Mr. Arun Kumar Varma, Sr. Adv.
with Mr. Arun Malik, Ms. Aarohi
Malik and Mr. Kharanshu Rana,
Advs.
versus
MRS MANJARI BAKSHI & ORS. .....Defendants
Through: Mr. Siddhartha Chowdhary, AOR,
Mr. Rinku Yadav and Mr. Mohit
Kumar, Advs.
CORAM:
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
ORDER
% 30.05.2025
1. Before issuance of summons, the Court takes note of the preliminary objections raised by Mr. Siddhartha Chawdhary, learned counsel for defendants No.1 and 2, who appears on advance notice. He submits that in view of provisions of Section 12 of the Societies Registration Act, 1860, the suit is not maintainable.
2. The said submission is strongly opposed by Mr. Arun Kumar Varma, learned senior counsel for the plaintiffs, who contends that he would deal with the aforesaid objection, on the next date of hearing.
3. In view of the above, list on 25.07.2025.
4. In the interregnum, liberty is reserved, in favour of the plaintiff, to file 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 28/06/2025 at 00:22:32 appropriation application, if any precipitative steps are taken by the defendants with respect to the suit property.
5. List on 25.07.2025.
PURUSHAINDRA KUMAR KAURAV, J MAY 30, 2025/DPA/AM 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 28/06/2025 at 00:22:32