Delhi High Court - Orders
M/S Capital Bus Service Pvt. Ltd vs Chandan Singh on 9 October, 2025
Author: Amit Sharma
Bench: Amit Sharma
$~86 to 89
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 10367/2025&CM APPL. 42989/2025
M/S CAPITAL BUS SERVICE PVT. LTD .....Petitioner
Through: Mr. Rishikesh Singh, Ms. Priyanka
Dagar, Mr. Ravi Dagar and Mr. Ajay
Dabas, Advocates.
versus
CHANDAN SINGH .....Respondent
Through: None.
87
+ W.P.(C) 10403/2025&CM APPL. 43248/2025
CAPITAL BUS SERVICES PVT LTD .....Petitioner
Through: Mr. Rishikesh Singh, Ms. Priyanka
Dagar, Mr. Ravi Dagar and Mr. Ajay
Dabas, Advocates.
versus
SATVIR .....Respondent
Through: None.
88
+ W.P.(C) 10432/2025
M/S CAPITAL BUS SERVICES PVT LTD .....Petitioner
Through: Mr. Rishikesh Singh, Ms. Priyanka
Dagar, Mr. Ravi Dagar and Mr. Ajay
Dabas, Advocates.
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 13/10/2025 at 22:21:41
versus
KISHAN MURARI .....Respondent
Through: None.
89
+ W.P.(C) 13078/2025&CM APPL. 53556/2025
M/S CAPITAL BUS SERVICE PVT LTD .....Petitioner
Through: Mr. Rishikesh Singh, Ms. Priyanka
Dagar, Mr. Ravi Dagar and Mr. Ajay
Dabas, Advocates.
versus
BHARAT SHARMA .....Respondent
Through: None.
CORAM:
HON'BLE MR. JUSTICE AMIT SHARMA
ORDER
% 09.10.2025
1. This hearing has been done through hybrid mode.
2. Notice could not be issued to the respondents on account of non-filing of process fee.
3. On the petitioner taking necessary steps, issue fresh notice to the respondents through all permissible modes, including electronic mail, if any, returnable on 17.03.2026.
AMIT SHARMA, J OCTOBER 9, 2025/bsr/db 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 13/10/2025 at 22:21:41