Smt. Sonia Manocha vs Mr. Kulbhushan Manocha And Anr & Anr
2025 Latest Caselaw 3654 Del

Delhi High Court

Smt. Sonia Manocha vs Mr. Kulbhushan Manocha And Anr & Anr on 13 June, 2025

                          $~DB-15
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                          Date of Decision: 13.06.2025
                          +      LPA 406/2025 & CM APPL. 36723-25/2025
                                 SMT. SONIA MANOCHA                             .....Appellant
                                              Through:         Mr. Karan Singh and Mr. Kuljit Singh
                                                               Sachdeva, Advocates

                                                   versus

                                 MR. KULBHUSHAN MANOCHA
                                 AND ANR & ANR.                          .....Respondents
                                              Through: Mr. Rajiv Bajaj and Mr. Vidur
                                                       Marwah, Advocates
                                                       Mr. Abhinav Singh, Advocate for R-4
                                                       & R-5
                                                       Ms. Avshreya Pratap Singh, SPC with
                                                       Ms. Usha Jamwal and Ms. Harshita
                                                       Chaturvedi, Advocates for R-6

                          CORAM:          JUSTICE GIRISH KATHPALIA
                                          JUSTICE TEJAS KARIA


                          JUDGMENT            (ORAL)

1. The appellant assails order dated 30.05.2025 passed by the learned Single Judge of this Court in W.P. (C) 8118/2025 as well as order dated 14.05.2025 passed by the Divisional Commissioner under the Maintenance and Welfare of Parents and Senior Citizens Act 2007.

2. As regards order dated 14.05.2025 of the Divisional Commissioner, admittedly the same was challenged by way of W.P.(C) 8401/2025 and by

LPA 406/2025 Page 1 of 2 pages GIRISH Digitally signed by GIRISH KATHPALIA

+05'30'

order dated 06.06.2025, counsel for appellant (petitioner therein) withdrew the said writ petition unconditionally, stating that he did not wish to press the said petition. That being so, there is no scope now before the appellant to challenge the order dated 14.05.2025 through this appeal.

3. As regards order dated 30.05.2025, that order was passed in the writ proceedings arising out of execution of order dated 14.05.2025. The only aspect in order dated 30.05.2025 was that learned counsel for the Divisional Commissioner assured the learned Single Judge that execution of order dated 14.05.2025 would be carried out expeditiously. The order dated 14.05.2025 of the Divisional Commissioner has attained finality, having not been assailed till date in accordance with law. That being so, there is no scope for challenging the order dated 30.05.2025 pertaining to the execution of order dated 14.05.2025.

4. In above circumstances, we find no merit in the appeal. The appeal as well as the accompanying applications are dismissed.

                                                                          GIRISH    GIRISH KATHPALIA
                                                                          KATHPALIA Date: 2025.06.13
                                                                                    18:01:21 +05'30'
                                                                               GIRISH KATHPALIA
                                                                                          JUDGE

                                                                                        TEJAS KARIA
                                                                                              JUDGE
                          JUNE 13, 2025
                          'rs'
                          LPA 406/2025                                             Page 2 of 2 pages