Delhi High Court - Orders
Smt. Shanti Devi Jain & Ors vs Smt. Mohini Devi & Ors on 24 February, 2026
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 178/1997
SMT. SHANTI DEVI JAIN & ORS. .....Plaintiffs
Through: Mr. Mukul Saluja and Mr. Vineet
Mehta, Advs. for plaintiffs.
versus
SMT. MOHINI DEVI & ORS. .....Defendants
Through: Mr. Rajesh Banati, Mr. Ashish
Sareen, Mr. Adil Asghar and Mr.
Aditya Mishra, Advs. for D-3 to D-5.
Mr. Sudhir Gupta, Ms. Sonal Arora,
Mr. Mehul Chaudhary, Advs. for D-7.
CORAM:
HON'BLE MR. JUSTICE VIKAS MAHAJAN
ORDER
% 24.02.2026 I.A. 49001/2024 (under Section 151 CPC by D-2 to D-6) & I.A. 2677/2025 (under Section 151, 152 & 153 CPC by D-1(IV))
1. The learned counsels appearing on behalf of the parties pray for time to file a short note of their submissions. Let needful be done before the next date.
2. Re-notify on 12.05.2026.
CRL.M.A. 18899/2022 (under Section 340 CPC by plaintiffs) & I.A. 11958/2023 (under Section 151 CPC by D-3 to D-5)
3. Re-notify on 12.05.2026.
VIKAS MAHAJAN, J FEBRUARY 24, 2026/N.S. ASWAL 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 26/02/2026 at 20:36:23