Delhi High Court - Orders
Dr Abha Sood vs Arun Sud And Ors on 21 January, 2026
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA(OS) 47/2024, CM APPL. 52720/2024 & CM APPL.
1909/2025
DR ABHA SOOD .....Appellant
Through: Mr. Samrat Nigam, Sr.
Advocate with Ms. Priyanka
Dagar, Mr. Ajay Dabas, Ms.
Arpita Rawat, Mr. Ravi Dagar
and Mr. Rishikesh, Advs.
versus
ARUN SUD AND ORS .....Respondents
Through: Mr. Rakesh Kumar, Ms. Preeti
Kashyap, Mr. Ankit Sharma
and Mr. Sahil Chawla, Advs.
CORAM:
HON'BLE MR. JUSTICE VIVEK CHAUDHARY
HON'BLE MS. JUSTICE RENU BHATNAGAR
ORDER
% 21.01.2026
1. The present appeal has been filed under Section 96 read with Section 151 of the Code of Civil Procedure, 1908 against judgment and decree dated 29.05.2024 passed in CS (OS) 2682/2012 titled as "Arun Sood vs Dr. (Mrs.) Abha Sood & Ors" passed by the learned Single Judge of this Court.
2. Admit.
3. The case record of the original suit from the learned Single Judge is already on record.
4. List the present appeal in the category of 'Regular Matters' to come as per its turn.
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 23/01/2026 at 20:39:29
5. In the meanwhile, it shall be open for the learned Single Judge to proceed with the suit but the final decree, if any, shall not be given effect to, without the leave of the Court.
VIVEK CHAUDHARY, J RENU BHATNAGAR, J JANUARY 21, 2026/ neha/sm 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 23/01/2026 at 20:39:29