Delhi High Court - Orders
Chander Prakash Goel vs Kapil Mehta on 18 February, 2026
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 829/2022 & CM APPL. 36348/2022
CHANDER PRAKASH GOEL .....Petitioner
Through: Mr. Jaskaran Singh Bhandari,
Advocate.
versus
KAPIL MEHTA .....Respondent
Through: None.
CORAM:
HON'BLE MR. JUSTICE RAJNEESH KUMAR GUPTA
ORDER
% 18.02.2026
1. This hearing has been conducted through hybrid mode.
2. Upon the petitioner taking necessary steps, let fresh notice be issued to the respondent through all permissible modes, returnable on 01st September, 2026.
RAJNEESH KUMAR GUPTA, J FEBRUARY 18, 2026/nd/tp 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 19/02/2026 at 20:40:25