Delhi High Court - Orders
Mrs Kiran Meena vs Shri Arun Kumar Meena on 11 July, 2025
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~28
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 393/2025 & I.As. 14762-66/2025, 16189/2025
MRS KIRAN MEENA .....Plaintiff
Through: Mr. Arvind Chaudhary, Adv.
versus
SHRI ARUN KUMAR MEENA .....Defendant
Through: Mr. Bhagat Singh, Adv.
Mr. Sidharth Mohan, Adv. for JNU
Hospital in I.A. 14764/2025
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 11.07.2025 I.A. 14764/2025(under Order XVI Rule 6 CPC)
1. This is an application filed by the plaintiff seeking production of records.
2. Mr. Sidharth Mohan appearing for noticee no. 1, JNU Hospital states that he will file the relevant documents within a period of two (2) weeks with a service to plaintiff and defendant. He states that post-filing, JNU Hospital be exempted from appearance.
3. Learned counsels for the plaintiff and defendant have no objection to the said submission.
4. The JNU Hospital is directed to file the documents within two (2) weeks.
5. List for compliance before the learned Joint Registrar (J) on 12.08.2025.
CS(OS) 393/2025 Page 1 of 3This 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 14/07/2025 at 22:52:48
6. It is directed that after the compliance is verified, JNU Hospital will be exempted from further appearance in these proceedings.
I.A. 16189/20257. This is an application filed by the defendant under Order VII Rule 11(A) CPC seeking rejection of the plaint.
8. Issue notice.
9. Learned counsel for the non-applicant/plaintiff accepts notice. He states that he will file his reply within four (4) weeks. CS(OS) 393/2025
10. Issue summons.
11. Learned counsel for defendant has entered appearance and waives off formal service of summons. He confirms the receipt of the entire paper-book and states his vakalatnama is already on record.
12. The said defendant shall file written statement within thirty (30) days. The defendant shall also file affidavits of admission/denial of the documents filed by the plaintiff, failing which the written statement shall not be taken on record.
13. The plaintiff is at liberty to file replication thereto within thirty (30) 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 defendant, failing which the replication shall not be taken on record.
14. It is made clear that any unjustified denial of documents may lead to an order of costs against the concerned party.
15. Any party seeking inspection of documents may do so in accordance with the Delhi High Court (Original Side) Rules, 2018.
CS(OS) 393/2025 Page 2 of 3This 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 14/07/2025 at 22:52:48
16. List before the learned Joint Registrar (J) for completion of pleadings on 12.08.2025.
17. List before the Court on 28.10.2025.
LA. 14762/2025 (under order 39 R-1 & 2 CPC read with section 151 CPCT LA. 14763/2025 (under order 11 R-12 CPC read with section 151 CPC (for directions) I.A. 14765/2025 (under order 11 R-2 CPC read with section 151 CPC) & IA. 14766/2025 (for filing electronic records)
18. Reply to the captioned applications be filed with four (4) weeks.
19. List before the learned Joint Registrar (J) for completion of pleadings on 12.08.2025.
MANMEET PRITAM SINGH ARORA, J JULY 11, 2025/hp CS(OS) 393/2025 Page 3 of 3 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 14/07/2025 at 22:52:48