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Nisha Sharma & Anr vs Arvind Kumar Gogia

Delhi High Court · Decided on 29 April 2026 · Citation: (2026) 04 DEL CK 0870

HON’BLE JUDGES
Rajneesh Kumar Gupta, J
ACTS & SECTIONS REFERRED
Constitution of India, 1950 — Article 227 · Code of Civil Procedure, 1908 — Order 39 Rule 10
RESULT
Disposed Of
CASE NUMBER
Civil Miscellaneous Petition No. 4219 Of 2024, Civil Miscellaneous Application Nos. 76356, 76357 Of 2024
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Judgment

5 paragraphs · 134 words

Rajneesh Kumar Gupta, J.

1.

This hearing has been conducted through hybrid mode.

2.

The present petition has been filed under Article 227 of the Constitution of India, assailing the judgment dated 05th March, 2024 passed by the learned Appellate Court in MCA DJ No. 20/2018.

3.

Learned counsel for the respondent submits that that the present petition has become infructuous, as the main petition has already been disposed of vide judgment dated 17th March, 2025 passed by the learned Trial Court, and in the present petition, the challenge is to the interim order passed on the application under Order XXXIX Rule 10 of the Code of Civil Procedure, 1908.

4.

Keeping in view these submissions, the present petition is disposed of as having become infructuous. Pending applications, if any, also stand disposed of.