Delhi High Court - Orders
Unknown vs M/S Maharia Raj Joint Venture & Ors on 10 March, 2026
$~8 & 9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
EX.P. 275/2012, EX.APPL.(OS) 193/2020 (U/O 21 Rule
41(3)), EX.APPL.(OS) 2084/2024 (Filed on behalf of the LRs
of Judgment Debtor NO.2 for Directions) & EX.APPL.(OS)
1826/2025 (Filed on behalf of the LRs of JD No.2 for
cancellation of bailable warrants)
M/S BHANDARI ENGINEERS & BUILDERS PVT LTD
.....Decree Holder
Through: Mr. S.S. Jauhar, Advocate
versus
M/S MAHARIA RAJ JOINT VENTURE & ORS
.....Judgement Debtors
Through: Mr. Rahul Madan. and Ms.
Rakshita Goyal, Advocates for
LR‟s of JD-2
Mr. Deepak Vohra, Advocate
for Mr. Brij Kishore Verma,
Director of JD-4
9
+ EX.P. 276/2012
M/S BHANDARI ENGINEERS & BUILDERS PVT LTD
.....Decree Holder
Through: Mr. S.S. Jauhar, Advocate
versus
M/S YOU ONE MAHARIA(JV) DELHI & ORS
.....Judgement Debtors
Through: Mr. Deepak Vohra, Advocate
for Mr. Brij Kishore Verma,
Director of JD-4
CORAM:
HON'BLE MR. JUSTICE HARISH VAIDYANATHAN
SHANKAR
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 12/03/2026 at 21:13:49
ORDER
% 10.03.2026
1. At the request of learned counsel for the parties, list on 29.04.2026.
2. A photocopy of this Order be placed in the connected matter.
HARISH VAIDYANATHAN SHANKAR, J.
MARCH 10, 2026/rk 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 12/03/2026 at 21:13:49