Dilpreet Singh vs Kingson Gogia
2022 Latest Caselaw 1197 Del

Citation : 2022 Latest Caselaw 1197 Del
Judgement Date : 26 April, 2022

Delhi High Court

Dilpreet Singh vs Kingson Gogia on 26 April, 2022

                          $~122 (Appellate)
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      CM(M) 381/2022 & CM APPL. 19848/2022
                                 DILPREET SINGH                                 ..... Petitioner
                                               Through:         Mr. Ankit Kohli, Adv.

                                                    versus

                                 KINGSON GOGIA                               ..... Respondent
                                              Through:          Adv. (Appearance not given)

                                 CORAM:
                                 HON'BLE MR. JUSTICE C. HARI SHANKAR
                                               J U D G M E N T (ORAL)

% 26.04.2022

1. This petition is preferred only against award of costs of ₹ 25,000/-, by the learned JSCC/ASCJ/GJ (West), Tis Hazari Court, vide order dated 29th January, 2022 in CS 9196/2016.

2. While it is always a matter of discretion of a court to award or not to award costs in a matter, costs cannot be mechanically awarded.

3. Any award of costs has to be informed by reasons for doing so.

4. The impugned order dated 29th January, 2022 has been passed on an application filed by the petitioner which the petitioner sought leave to withdraw.

5. The learned JSCC/ASCJ has permitted withdrawal of the

Digitally Signed By:SUNIL SINGH NEGI Signing Date:28.04.2022 15:21:32 application subject to payment of costs of ₹ 25,000/-.

6. To my mind, such an order, without any indication as to why costs was being imposed, cannot sustain.

7. Accordingly, given the nature of the dispute, I do not deem it necessary to keep this petition pending.

8. The direction for payment of costs as contained in the order dated 29th January, 2022 is quashed and set aside.

9. The petition is allowed accordingly.

C. HARI SHANKAR, J.

APRIL 26, 2022 dsn

Digitally Signed By:SUNIL SINGH NEGI Signing Date:28.04.2022 15:21:32