Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Delhi High Court - Orders

Eldeco Infrastructure And Properties ... vs Desh Raj Dhingra on 8 September, 2025

Author: Amit Sharma

Bench: Amit Sharma

                          $~16
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +         CONT.CAS(C) 1558/2023
                                    ELDECO INFRASTRUCTURE AND PROPERTIES LTD...Petitioner
                                                 Through: Mr. Jaspreet Singh Rai, Mr. Rohit
                                                          Nagpal, Mr. Krish Mahajan, Mrs.
                                                          Sukhdeep Kaur Rai, Advs.

                                                                  versus

                                    DESH RAJ DHINGRA                                                    .....Respondent
                                                 Through:                             Mr. Sumit K. Batra, Mr. Manish
                                                                                      Khurana, Ms. Priyanka Jidnal, Mr.
                                                                                      Siddharth Sarwal, Mr. Parth Sharma,
                                                                                      Advs.

                                    CORAM:
                                    HON'BLE MR. JUSTICE AMIT SHARMA
                                                                  ORDER

% 08.09.2025

1. This hearing has been done through hybrid mode.

2. Learned counsel appearing on behalf of the respondent seeks further time to file a response to the present petition. Let the same be done before the next date of hearing.

3. Perusal of the record reflects that notice of the petition has been served to the respondent for the first time on 19.12.2023. Despite the passage of time, no response to the present petition has been filed, however, last and final opportunity is given to the respondent to file response to the present petition before the next date of hearing, subject to the cost of Rs.50,000/- to be paid to the petitioner.

4. Respondent shall remain present in the Court on the next date 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 10/09/2025 at 22:08:41 hearing.

5. List on 20.01.2026.

AMIT SHARMA, J SEPTEMBER 08, 2025/kr 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 10/09/2025 at 22:08:41