Gurjit Singh Handa vs Sher Singh Handa
2026 Latest Caselaw 1505 Del

Delhi High Court

Gurjit Singh Handa vs Sher Singh Handa on 16 March, 2026

                          $~31
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                                                   Date of Decision: 16th March, 2026
                          +      CM(M) 3775/2024 & CM APPL. 65012/2024
                                 GURJIT SINGH HANDA                              .....Petitioner
                                               Through:          Mr. Varun Mehlawat, Adv.

                                                    versus

                                 SHER SINGH HANDA                                .....Respondent
                                              Through:           Mr. Aditya Sharma, Adv. (through
                                                                 VC)

                                 CORAM:
                                 HON'BLE MR. JUSTICE RAJNEESH KUMAR GUPTA
                                                         ORDER (Oral)

Rajneesh Kumar Gupta, J.

1. This hearing has been conducted through hybrid mode.

2. The present petition has been filed by the petitioner under Article 227 of the Constitution of India, 1950, assailing the order dated 09th April, 2024 passed by the learned Trial Court in CS DJ No. 1047/2022, whereby the document, i.e., the Sale Deed dated 14th November, 2005, has been directed to be deemed admitted in terms of the provisions of the Civil Procedure Code, 1908 ('CPC') on account of the petitioner/plaintiff having refused to admit or deny the said document.

3. I have heard the learned counsel for the parties and perused the record.

4. Learned counsel for the petitioner/plaintiff submits that the petitioner has not been afforded sufficient opportunity to admit or deny the document, i.e., the Sale Deed. He further submits that if an opportunity is granted, the

petitioner shall file the affidavit of admission/denial with respect to the said document within a period of one (01) week from today.

5. Learned counsel for the respondent/defendant submits that he has no objection if an opportunity to file the affidavit of admission/denial is granted to the petitioner.

6. Keeping in view the submissions made by the parties, the petitioner is directed to file the affidavit of admission/denial with respect to the said Sale Deed dated 14th November, 2005 before the learned Trial Court within a period of one (01) week from today. Accordingly, the present petition is disposed of in the above terms. Pending application(s), if any, also stand disposed of.

RAJNEESH KUMAR GUPTA, J MARCH 16, 2026/sds/isk