Delhi High Court - Orders
Nirvana Devi vs Omeshwar Singh & Ors on 9 March, 2026
$~28
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 839/2025
NIRVANA DEVI .....Plaintiff
Through: Ms. Malavika Rajkotia and Ms. Purva
Dua, Advocates.
versus
OMESHWAR SINGH & ORS. .....Defendants
Through: Mr. Kirtiman Singh, Sr. Advocate
with Mr. Vikhyat Oberoi and Mr. Shivam Prakash,
Advocates for D1.
Mr. T. Singhdev, Mr. Abhijit Chakravarty, Mr.
Tanishq Srivastava, Ms. Yamini Singh, Mr.
Vedant Sood and Ms. Ramanpreet Kaur,
Advocates for D2.
CORAM:
HON'BLE MR. JUSTICE VIKAS MAHAJAN
ORDER
% 09.03.2026 I.A. 29297/2025 (by plaintiff under Section 151 CPC seeking exemption from filing certified copy of documents and dim documents) I.A. 29298/2025 (by plaintiff under Section 151 CPC seeking permission to file lengthy list of dates)
1. Allowed, subject to all just exceptions.
2. Application stands disposed of.
CS(OS) 839/2025
3. Mr. Kirtiman Singh, learned Sr. Counsel appearing on advance notice alongwith Mr. T. Singhdev, on behalf of defendant no.1, has opposed the 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 27/03/2026 at 20:58:19 issuance of summons and urges the Court that the plaint be rejected under Order VII Rule 11 CPC as the same is not maintainable.
4. However, the Court considers it appropriate to register the plaint as suit leaving it open for the defendants to file an application under Order VII Rule 11 CPC. Such application, as and when filed, will be taken up for consideration in accordance with law.
5. In view of the above, let plaint be registered as suit. Issue summons to the defendants.
6. Mr. Vikhyat Oberoi, learned counsel appearing on behalf of defendant no.1 and Mr. T. Singhdev, learned counsel appearing on behalf of defendant no.2, accept summons and waive formal service of summons. They submit that copy of the plaint, I.A.s and documents have been received by them. Let written statement be filed by the defendant nos. 1 and 2 within thirty days.
7. On plaintiff taking steps, summons be issued to unrepresented defendant nos. 3 and 4 by all permissible modes.
8. The summons shall indicate that written statement must be filed within thirty days from the date of receipt of summons.
9. The defendants shall also file an affidavit of admission/denial of the documents filed by the plaintiff, failing which the written statement shall not be taken on record.
10. The plaintiff is at liberty to file replication thereto within thirty days after filing of the written statement. The replication shall be accompanied by affidavit of admission/denial in respect of the documents filed by the defendants, failing which the replication shall not be taken on record.
11. It is made clear that any unjustified denial of documents may lead to 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 27/03/2026 at 20:58:19 an order of costs against the concerned party.
12. Any party seeking inspection of documents may do so in accordance with the Delhi High Court (Original Side) Rules, 2018.
13. List before the learned Joint Registrar for completion of service, pleadings, admission/denial of documents and marking of exhibits on 12.05.2026.
14. List before Court thereafter on a date to be assigned by the learned Joint Registrar.
I.A. 29296/2025 (by plaintiff under Order XXXIX Rules 1 & 2 read with Section 151 CPC)
15. Issue notice to the defendants by all permissible modes.
16. Let reply be filed within a period of four weeks from today.
17. Rejoinder thereto, if any, be filed before the next date of hearing.
18. List on 04.05.2026.
19. The prayer for interim relief shall be considered after the defendants have been served.
VIKAS MAHAJAN, J MARCH 9, 2026/jg 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 27/03/2026 at 20:58:19