Delhi High Court - Orders
Shri Romi Garg vs Bdr Builders & Developers Pvt. Ltd. & Ors on 23 March, 2026
$~39
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 14/2018 & I.A. 7468/2026
SHRI ROMI GARG .....Plaintiff
Through: Ms. Nandni Sahni and Ms. Trisha
Laroiya, Advs.
M: 9990614310
versus
BDR BUILDERS & DEVELOPERS PVT. LTD. &
ORS. .....Defendants
Through: None
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 23.03.2026 I.A. 7468/2026
1. The present application has been filed on behalf of the plaintiff under Section 151 of the Code of Civil Procedure, 1908 ("CPC"), for consolidation of the present suit with CS(OS) 150/2020 titled as "BRD Builders and Developers Pvt. Ltd. Versus Romi Garg and Ors."
2. It is submitted that plaintiff is the previous purchaser of the suit property, which was sold to plaintiff by defendant no. 2, initially vide Agreement to Sell dated 09th July, 2012, and subsequently by the Agreement dated 14th July, 2016, whereby, it was again agreed that the suit property would be sold to the plaintiff by defendant no. 2.
3. It is submitted that defendant no. 1 has filed another civil suit being CS(OS) 150/2020 before this Court for declaration and permanent injunction, wherein, the plaintiff herein has been made a party. The subject Page 1 of 2 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 25/03/2026 at 21:22:34 matter of the said suit is the same property as the present suit viz. property bearing No. 32, Paschimi Marg, Vasant Vihar, New Delhi-110057. Furthermore, the said suit also seeks declaration qua Agreements to Sell dated 09th July, 2012, and 14th July, 2016, executed by the defendant no. 2 in favour of the plaintiff. Thus, it is submitted that the suits be consolidated and taken up together.
4. Issue notice to the non-applicants, by all modes, returnable on the date already fixed, i.e., 06th May, 2026.
MINI PUSHKARNA, J MARCH 23, 2026/KR Page 2 of 2 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 25/03/2026 at 21:22:34