Pawan Dube vs Deepa Tuteja & Anr
2025 Latest Caselaw 6632 Del

Delhi High Court

Pawan Dube vs Deepa Tuteja & Anr on 24 December, 2025

                          $~2
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                            Date of Decision: 24.12.2025
                          +      CM(M) 1721/2025 & CM APPL. 55882/2025
                                 PAWAN DUBE                                         .....Petitioner
                                                    Through:     Mr. Sudhir Tewatia, Mr. Ankush and
                                                                 Mr. Tarun Maan, Advocates

                                                    versus

                                 DEEPA TUTEJA & ANR.                               .....Respondents
                                              Through:           Mr. Vaibhav Jain, Advocate for R1



                                 CORAM:          JUSTICE GIRISH KATHPALIA


                          O R D E R (ORAL)

1. At the outset, learned counsel for respondent no. 1, on instructions, submits that the present petition may be allowed in the interest of expeditious disposal of the suit and also in view of legal position settled in the judgment of Pragati Construction Consultants vs Union of India & Anr., 2025 SCC OnLine Del 636.

2. Broadly speaking, it appears that the Written Statement was filed within 120 days of service of summons by the petitioner, but the Statement of Truth and the admission/denial affidavit were filed beyond 120 days of service of summons.

                          CM(M) 1721/2025                                                  Page 1 of 2 pages

                                                                                                  DN: c=IN, o=HIGH COURT OF DELHI,

                                                                                      GIRISH      2.5.4.20=8401dd889b27a77b2f65ffffe4afe

c45569af3962c6fb4835d435f97626cacca, ou=HIGH COURT OF DELHI,CID - 7047638,

Digitally Signed KATHPALIA postalCode=110003, st=Delhi, serialNumber=d3e86796451ec45c07b5d 15570996b40f80cbd2eee60402c487965ff 801e26fa, cn=GIRISH KATHPALIA

By:NEETU N NAIR Date: 2025.12.24 17:14:40 -08'00'

Signing Date:24.12.2025 17:22:09

3. Accordingly, with consent of both sides, the impugned order is set aside and the petition is allowed, directing the learned trial court to take the Written Statement as well as Statement of Truth and admission/denial affidavit of petitioner on record and thereafter, proceed further in accordance with law. However, for delay in filing the Written Statement and Statement of Truth, the present petitioner shall pay cost of Rs.10,000/- to the present respondent no. 1 through counsel within one week.

4. The pending application also stands disposed of.

DN: c=IN, o=HIGH COURT OF DELHI,

GIRISH 2.5.4.20=8401dd889b27a77b2f65ffffe4afec 45569af3962c6fb4835d435f97626cacca, ou=HIGH COURT OF DELHI,CID - 7047638,

KATHPALIA postalCode=110003, st=Delhi, serialNumber=d3e86796451ec45c07b5d15 570996b40f80cbd2eee60402c487965ff801e 26fa, cn=GIRISH KATHPALIA Date: 2025.12.24 17:14:27 -08'00'

GIRISH KATHPALIA (JUDGE) DECEMBER 24, 2025/as

CM(M) 1721/2025 Page 2 of 2 pages