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Delhi High Court - Orders

Naresh Chander Anand vs State Of Nct Of Delhi & Ors on 7 May, 2025

Author: Navin Chawla

Bench: Navin Chawla

                  $~1 to 3 (Special Bench)
                  *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                  (1)+ FAO(OS) 84/2018


                            NARESH CHANDER ANAND                  .....Appellant
                                        Through: Mr.Rajat Wadhwa, Mr.Gurpreet
                                                 Singh, Ms.Anisha Rastogi,
                                                 Mr.Manish Kumar, Advs.
                                        versus

                            STATE OF NCT OF DELHI & ORS             .....Respondents
                                            Through: Mr.Kunal Lakra, Mr.Vinayak
                                                     Uniyal, Advs. for the LR's of R-
                                                     2
                  (2)       RFA(OS) 34/2018 & CM APPL. 52168/2023
                  (3)       RFA(OS) 35/2018
                            MOHAN LAL ANAND (DECEASED) THR LRS .....Appellant
                                            Through: Mr.Rajat Wadhwa, Mr.Gurpreet
                                                     Singh, Ms.Anisha Rastogi,
                                                     Mr.Manish Kumar, Advs.
                                            versus

                            PARMAJIT ANAND & ORS                ....Respondents
                                         Through: Mr.Kunal Lakra, Mr.Vinayak
                                                    Uniyal, Advs. for the LR's of R-
                                                    1.
                                                    Mr.Pratham Sharma, Adv for
                                                    LR of Late Sh. Suresh Chander
                                                    Anand.
                            CORAM:
                            HON'BLE MR. JUSTICE NAVIN CHAWLA
                            HON'BLE MR. JUSTICE SAURABH BANERJEE
                                         ORDER

% 07.05.2025

1. These appeals have been listed before us on the premise that these appeals were partly heard by a Bench presided over by Hon'ble 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 29/06/2025 at 20:35:25 Ms.Justice Rekha Palli (Retd.) and Hon'ble Mr.Justice Saurabh Banerjee.

2. We note that part-arguments were heard by the said Bench on 12.11.2024. The same Bench, in a subsequent Order dated 10.02.2025, however, taking note of the submissions of the counsels that the question arising in the present appeals has been referred to a larger Bench by the Apex Court on 09.12.2024 vide its Order passed in Civil Appeal No. 6557/2022 titled Tej Bhan (D) Through Lr. & Ors vs. Ram Kishan (D) Through Lrs. & Ors., deferred the hearing of the appeal.

3. These appeals would therefore have to be heard afresh.

4. Keeping in view the above, these appeals cannot be treated as part-heard by one of us (Saurabh Banerjee, J).

5. Subject to orders of Hon'ble the Chief Justice, list these appeals before the Roster Bench on 10th July, 2025.

NAVIN CHAWLA, J SAURABH BANERJEE, J MAY 7, 2025/Arya/DG 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 29/06/2025 at 20:35:25