Deepak Chopra And Anr vs Zeenat Oberoi

Rajneesh Kumar Gupta, J

This hearing has been conducted through hybrid mode.

The present petition has been filed by the petitioners under Article 227 of the Constitution of India, 1950 assailing the orders dated 21st February, 2026 passed by the learned Trial Court in CS DJ 10683/16, whereby the petitioners/applicants namely Sh. Dinesh Raman Lal, Sh. Sanjay Dinesh Shah and Sh. Deepak Chopra were directed to appear physically on the next date, as well as the subsequent order dated 25th March, 2026, whereby the application filed by defendant No. 3A for recalling the order dated 21st February, 2026, has been dismissed.

Learned counsel for the petitioners submits that the advance notice has been sent to the respondent through speed post, but no one has appeared on behalf of respondent.

The grievance of the petitioner is that the petitioners are directed to appear physically in the trial Court on 23rd April, 2026, without any reasoning in the order as to why the petitioners are required to be appeared in person. Moreover, learned counsel for the petitioners submits that Sh. Deepak Chopra is aged about 73 years and is suffering from cardiac ailments and Sh. Sanjay Dinesh Shah is aged about 57 years and is presently residing in Ahmedabad. Their physical appearance may be dispensed with and they may be allowed to appear through Video Conferencing.

Keeping in view the facts and circumstances of the case and the submissions made by the learned counsel for the petitioners both the petitioners are allowed to appear in the trial Court on 23rd April, 2026 through Video Conferencing.

Learned counsel for the petitioner submits that as no further order is required in this petition, it may be disposed. Accordingly, the present petition is disposed of in the above-said terms. Pending application(s), if any, also stand disposed of.