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Delhi High Court - Orders

Shri Bishan Singh vs Smt. Ram Kaur & Ors on 12 August, 2025

Author: Purushaindra Kumar Kaurav

Bench: Purushaindra Kumar Kaurav

                          $~O-42
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +         CS(OS) 287/2024
                                    SHRI BISHAN SINGH                                                               .....Plaintiff
                                                                  Through:            Mr. Mritunjay K. Singh with Ms.
                                                                                      Prerna Dubey, Mr. Hitesh Dang and
                                                                                      Mr. Uday Chaudhary, Advocates.

                                                                  versus

                                    SMT. RAM KAUR & ORS.                                                  .....Defendants
                                                 Through:                             Dr. N.C. Sharma, Advocate for D1 to
                                                                                      D12.
                                                                                      Mr. Abhishek Kaushik, Advocate for
                                                                                      D13 to D23.
                                                                                      Mr. Daleep Dhyani with Mr. Akshay
                                                                                      Dhyani and Ms. Lakshita, Advocates
                                                                                      for applicant in I.A. 29527/2024.

                          CORAM:
                          HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
                                                                  ORDER

% 12.08.2025 I.A.29527/2024 (u/O I R 10 r.w. S. 151 CPC)

1. In response to the prayer made in I.A. 29527/2024, learned counsel appearing for the plaintiff places reliance on a decision of the Supreme Court in the case of Kasturi v. Iyyamperumal & Ors.,1 and on a decision of the Punjab and Haryana High Court in the case of Ankush Anand v. Ram Kishan Singh & Anr.2.

1

(2005) 6 SCC 733 2 2020 SCC OnLine P&H 4195 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 14/08/2025 at 22:31:07

2. Learned counsel, who appears for the applicant, prays for some time to go through the said decisions and to make his submissions.

3. List on 26.11.2025.

I.A.7976/2024 (u/O XXXIX R 1 & 2 r.w. S. 151 CPC)

4. Let the interim order to remain in force.

5. List on 26.11.2025.

CS(OS) 287/2024

6. With the consent of learned counsel for the parties, let this matter be sent to Delhi High Court Mediation & Conciliation Centre.

7. The parties are directed to appear before the Delhi High Court Mediation & Conciliation Centre on 25.08.2025.

8. List before this Court on 26.11.2025.

PURUSHAINDRA KUMAR KAURAV, J AUGUST 12, 2025 tr/mj 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 14/08/2025 at 22:31:07