Delhi High Court - Orders
Rani Kapur vs Priya Sachdev Kapur And Ors on 29 January, 2026
$~42
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 69/2026 & CAV 30/2026, I.A. 1903/2026, I.A. 1904/2026,
I.A. 1905/2026, I.A. 1906/2026, I.A. 1907/2026, I.A. 1908/2026, I.A.
1909/2026
RANI KAPUR .....Plaintiff
Through: Mr. Vaibhav Gaggar, Sr. Adv. with
Ms. Smriti Churiwal, Mr. Jaiveer
Kant, Ms. Vidisha Jain, Ms. Meher
Thapar, Mr. Akash Kumar, Mr.
Dhruv Dewan, Mr. Vishesh Kalra,
Ms. Anshula Grover, Ms. Sonia
Sharma and Mr. Vansh Shrivastava,
Advocates
Mob: 9923659720
Email:
[email protected]
versus
PRIYA SACHDEV KAPUR AND ORS. .....Defendants
Through: Mr. Akhil Sibal, Sr. Advocate with
Ms. Meghna Mishra, Mr. Jatin
Mongia, Mr. Ankit Rajgarhia, Mr.
Tarun Sharma, Mr. Rohit Kumar, Mr.
Nikhil Chawla, Ms. Sanya Kumar,
Mr. Krishnesh, Ms. Janhavi Sandhu
and Mr. Aditya Raj Patodia,
Advocates for D-1, 20 & 21
Mr. Sanjeev Puri, Sr. Advocate with
Ms. Anindita R. Chowdhury, Mr.
Kshitiz Rao and Mr. Sushrut K. Garg,
Advocates for D-2.
Mob: 9711135996
Ms. Syyel Trehan, Sr. Advocate with
Ms. Meghna Mishra, Mr. Ankit
CS(OS) 69/2026 Page 1 of 7
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Rajgarhia, Mr. Tarun Sharma, Mr.
Rohit Kumar, Mr. Rohan Poddar and
Ms. Vidhi Jain, Advocates for D-4 &
6
Mr. Rajshekhar Rao, Sr. Advocate
with Mr. Kirat Singh Nagra, Mr.
Kartik Yadav, Mr. Sidhant Kaushik
and Ms. Mokshha Sharma, Advocates
for D-7
Mob: 6280036351
Mr. Saurav Agrawal, Mr. Adhiraj
Harish, Mr. Ravi Sharma, Mr. Akhil
Sachar, Mr. Shantanu Agarwal, Mr.
Madhulika Rai Sharma, Mr. Manas
Arora, Mr. Syed Hamza Ghayour,
Ms. Rasveen Kaur Kapoor, Mr.
Raghav Thareja, Mr. Tushar Nair,
Ms. Prachi Dubey, Ms. Mehak Joshi
and Ms. Samayra Adhlakha,
Advocates for D-10 & D-11
Mr. Jatin Mongia, Ms. Meghna
Mishra, Mr. Ankit Rajgarhia, Mr.
Tarun Sharma, Ms. Palak Sharma and
Mr. Rohit Kumar, Advocates for D-3
and D-12
Ms. Meghna Mishra, Mr. Ankit
Rajgarhia, Mr. Tarun Sharma, Ms.
Palak Sharma and Mr. Rohit Kumar,
Advocates for D-5 and D-23
Mr. Balbir Singh, Sr. Advocate with
Ms. Meghna Mishra, Mr. Ankit
Rajgarhia, Mr. Tarun Sharma, Ms.
Palak Sharma and Mr. Rohit Kumar,
Advocates for D-8
Mr. Rohit Puri and Mr. Yuvraj Singh,
Advocates for D-9
Mob: 9810026912
Ms. Vanita Bhargava, Mr. Ajay
CS(OS) 69/2026 Page 2 of 7
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 02/02/2026 at 20:39:54
Bhargava, Ms. Phalguni Nigam and
Mr. Vedant, Advocates for D-13, 15
and 16
Mob: 9873122789
Email:
[email protected]
Mr. Ravi Sikri, Sr. Advocate with Mr.
Saakaar Sardana and Ms. Surabhi
Sardana, Advocates for D-17
Mob: 9811600007
Mr. Mohit Mathur, Sr. Advocate with
Mr. Anuj Tiwari, Mr. Vaibhav Vats
and Mr. Shivendra Mishra, Advocates
for D-18
Email: [email protected]
Mob: 9599970269
Mr. Rajiv Nayar, Sr. Advocate with
Mr. Ms. Amita Gupta Katragadda,
Mr. Soumya Dasgupta, Mr. Dwijesh
Kapila, Ms. Nidhi Singh and Ms.
Manjira Dasgupta, Advocates for D-
19
Mob: 7667992669
Mr. Maninder Singh, Sr. Advocate
with Ms. Meghna Mishra, Mr. Ankit
Rajgarhia, Mr. Tarun Sharma, Ms.
Palak Sharma and Mr. Rohit Kumar,
Advocates for D-22
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 29.01.2026 CAV 30/2026
1. Since the caveator, i.e., defendant no. 1 herein, has put in appearance, CS(OS) 69/2026 Page 3 of 7 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 02/02/2026 at 20:39:54 the caveat stands discharged.
2. Accordingly, the same is disposed of.
I.A. 1906/2026 (For Exemption)
3. Exemption allowed, subject to just exceptions.
4. Application is disposed of.
I.A. 1907/2026 (Seeking permission to file lengthy synopsis and list of dates)
5. The present application has been filed under Section 151 of the Code of Civil Procedure ("CPC") seeking permission to file long and lengthy list of dates and synopsis.
6. Considering the submissions made in the present application, the present application is allowed and the same is disposed of. I.A. 1904/2026 (For discovery and production of documents under Order XI Rules 12 and 14, CPC)
7. Issue notice. Notice is accepted by learned counsel appearing for the defendants, who submit that they may be granted time to file reply.
8. Let reply be filed within a period of four weeks.
9. Rejoinder thereto, if any, be filed within a period of two weeks, thereafter.
10. List before the Joint Registrar (Judicial) on 30th March, 2026.
11. List before the Court on 23rd March, 2026.
I.A. 1905/2026 (Under Order II Rule 2 r/w Section 151 of CPC seeking leave of the Court to file Additional Claims or Cause of Action)
12. The present application has been filed seeking liberty to the plaintiff by reserving her right to file proceedings in respect of matters not raised in the present suit, which may give rise to a separate cause of action.
CS(OS) 69/2026 Page 4 of 7This 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 02/02/2026 at 20:39:54
13. Considering the submissions made in the present application, liberty is so granted. The present application is allowed and the same is disposed of. I.A. 1909/2026 (leave to file and place on record videographic/ audio evidence via CD/Pen Drive)
14. The present application has been filed on behalf of the plaintiff under Section 151 of CPC seeking leave to file certain videographic evidence in a CD/pen-drive.
15. In terms of Rule 24 of Chapter-XI of the Delhi High Court (Original Side) Rules, 2018, it is made clear that electronic records can be received in CD/DVD/Medium, encrypted with a hash value. The said Rule is extracted as below:
"24. Reception of electronic evidence - A party seeking to tender any electronic record shall do so in a CD/ DVD/ Medium, encrypted with a hash value, the details of which shall be disclosed in a separate memorandum, signed by the party in the form of an affidavit. This will be tendered along with the encrypted CD/ DVD/ Medium in the Registry. The electronic record in the encrypted CD/ DVD/ Medium will be uploaded on the server of the Court by the Computer Section and kept in an electronic folder which shall be labeled with the cause title, case number and the date of document uploaded on the server. Thereafter, the encrypted CD/ DVD/ Medium will be returned to the party on the condition that it shall be produced at the time of admission/denial of the documents and as and when directed by the Court/ Registrar. The memorandum disclosing the hash value shall be separately kept by the Registry on the file. The compliance with this rule will not be construed as dispensing with the compliance with any other law for the time being in force including Section 65B of the Indian Evidence Act, 1872."
16. Accordingly, the Registry may receive electronic record in a Compact Disk ("CD")/pen drive, so long as it is encrypted with a hash value or in any other non-editable format. The CD/pen drive containing the videographic evidence, be placed in the electronic record of the present suit.
17. Accordingly, the present application is allowed and the plaintiff is CS(OS) 69/2026 Page 5 of 7 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 02/02/2026 at 20:39:54 allowed to place the videographic evidence in a CD/pen drive.
18. With the aforesaid directions, the present application is disposed of. I.A. 1908/2026 (Seeking appointment of next friend)
19. The present application has been filed by the plaintiff under Order XXXII Rule 3 CPC, seeking appointment of next friend for representing the minor defendants in the present suit.
20. Accordingly, considering the submissions made in the present application, Ms. Karisma Kapur is appointed as a next friend for defendant no. 11, Mrs. Priya Sachdev Kapur as a next friend for defendant no. 12, Mrs. Superna Motwane as next friend for defendant no. 16, and Mrs. Mandhira Kapur Smith as next friend for defendant nos. 17 and 18, who are minors, under Order XXXII Rule 3 of CPC.
21. Application is accordingly disposed of.
CS(OS) 69/2026 & I.A. 1903/2026
22. Let the plaint be registered as suit.
23. Issue summons. Summons is accepted by learned counsels appearing for the defendants.
24. Learned Senior Counsels appearing for defendant nos. 1, 7, 19 and 22 raise objection, as regards the maintainability of the present suit.
25. Needless to state, the defendants are at liberty to take all the objections, including, any preliminary objections in the written statement. All issues are kept open, which shall be adjudicated accordingly.
26. Let written statement shall be filed by the defendants, within thirty (30) days from today. Along with the written statement, the defendants shall also file an affidavit of admission/denial of the documents of the plaintiff, without which, the written statement shall not be taken on record.
CS(OS) 69/2026 Page 6 of 7This 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 02/02/2026 at 20:39:54
27. Liberty is given to the plaintiff to file replication, if any, within thirty (30) days from the receipt of the written statement. Along with the replication, filed by the plaintiff, the affidavit of admission/denial of the documents of defendants, be filed by the plaintiff, without which replication(s) shall not be taken on record.
28. It is made clear that any unjustified denial of documents may lead to an order of costs against the concerned party.
29. If any of the parties wish to seek inspection of the documents, the same shall be sought and given within the timelines.
30. Issue notice in I.A. 1903/2026.
31. Notice is accepted by learned counsels appearing for the defendants.
32. Let reply be filed within a period of four weeks.
33. Rejoinder thereto, if any, be filed within a period of two weeks, thereafter.
34. List before the Joint Registrar (Judicial) on 30th March, 2026.
35. List before the Court on 23rd March, 2026.
MINI PUSHKARNA, J JANUARY 29, 2026/ak CS(OS) 69/2026 Page 7 of 7 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 02/02/2026 at 20:39:54