Arjun vs Lalit Kumar
2026 Latest Caselaw 1719 Del

Delhi High Court

Arjun vs Lalit Kumar on 24 March, 2026

                          $~63
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                                                   Date of Decision: 24th March, 2026
                          +      CM(M) 598/2026, CM APPL. 18247/2026 & CM APPL. 18248/2026
                                 ARJUN                                               .....Petitioner
                                                    Through:     Dr. M K Gahlaut and Mr. N K Gupta,
                                                                 Advocates. (through VC)

                                                    versus

                                 LALIT KUMAR                                         .....Respondent
                                                    Through:     None.
                                 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 20th December, 2025 passed by the learned Trial Court in CS No. 399/24, whereby an application filed by the petitioner/ defendant under Order VII Rule 11 of the Code of Civil Procedure, 1908 has been dismissed.

3. Heard. Record perused.

4. Learned counsel for the petitioner submits that there is nothing on record to establish that the respondent/plaintiff has advanced a loan amount of Rs. 4,00,000/- to the petitioner/defendant. It is further submitted that the father of the respondent should be added as a necessary party in the present matter. Additionally, it is submitted that since an amount of Rs. 1,70,000/- was given in the presence of Mr. Ramesh Kumar, he is also required to be

impleaded as a party.

5. The submission advanced on behalf of the petitioner raises disputed questions of facts, which are to be decided on the merits of the case, after the evidence has been led in the case.

6. Further, upon perusal of the impugned order, this Court is of the opinion that there is no infirmity or illegality in the impugned order, as it is a well-reasoned order passed in accordance with law.

7. Accordingly, the present petition is dismissed as being devoid of any merits. Pending application(s), if any, also stands disposed of.

RAJNEESH KUMAR GUPTA, J MARCH 24, 2026/nd/ik