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Delhi High Court
Star Health And Allied Insurance Co. Ltd vs Sonia Singh on 18 March, 2026
$~76
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of Decision: 18th March, 2026
+ CM(M) 554/2026, CM APPL. 16840/2026 & CM APPL. 16841/2026
STAR HEALTH AND ALLIED INSURANCE CO. LTD.
.....Petitioner
Through: Ms. Shishir Mathur and Ms. Muskan
Tyagi, Advocates along with Mr.
Sumit Kumar Sharma, AR of the
petitioner.
versus
SONIA SINGH .....Respondent
Through: Ms. Tusha Chawla and Mr. Shripal,
Advocates.
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 seeking the following prayers:
"a. issue an appropriate direction to quash and set aside the
impugned order dated 27.02.2026 passed by the State Consumer
Disputes Redressal Commission, New Delhi in IA/62/2026 in
FA/621/2026; and/or
b. issue an appropriate writ or direction to quash and set aside the
impugned order dated 11.03.2026 passed by the Ld. District
Consumer Disputes Redressal Commission, New Delhi issuing
Warrants of Attachment against the Banker of the Petitioner in
EA/130/2025; and/or
c. issue an appropriate writ or direction to quash and set aside the
impugned order dated 13.03.2026 passed by the Ld. District
Consumer Disputes Redressal Commission, New Delhi issuing
Bailable Warrants against the Bank official of Banker of the
Petitioner in EA/130/2025;"
3. Learned counsel for the respondent appears on advance notice and
accepts notice.
4. Learned counsel for the respondent submits that she does not want to
file any reply to the present petition.
5. Matter is taken up for hearing with the consent of the learned counsel
for the parties. Heard. Record perused.
6. Vide order dated 23rd December, 2025, the State Consumer Disputes
Redressal Commission had stayed the operation of the impugned order dated
07th November, 2025, which reads as under:
"Subject to the deposit of balance of the decretal amount
with this Commission by way of FDR, the operation of the
impugned order dated 07.11.2025 passed by District
Consumer Disputes Redressal Commission- VI (New Delhi
District) M-Block, Vikas Bhawan, I.P. Estate,- New Delhi in
CC No. 220/2024 is stayed till further orders."
7. Vide order dated 27th February, 2026, the aforesaid stay was vacated on
account of non-compliance of the order dated 23rd December, 2025 by the
petitioner/judgment debtor. The said order reads as under:
"Since the appellant has failed to comply with the order
dated 23.12.2025 within time, the stay granted vide order
dated 23.12.2025 stands vacated."
8. Learned counsel for the petitioner submits that the amount, as directed
vide order dated 23rd December, 2025, has already been deposited, with a
delay of four (4) days.
9. Keeping in view the facts that the amount as ordered vide order dated
23rd December, 2025 has already been deposited and there is only a delay of
four (4) days and the same is condoned. Accordingly, the operation of the
impugned order dated 07th November, 2025 of the District Commission is
stayed till the disposal of the Appeal as pending before the State Commission.
The present petition is disposed of on the above terms. Pending applications,
if any, also stand disposed of.
RAJNEESH KUMAR GUPTA, J
MARCH 18, 2026/V/ABK
