Sumanjeet Kaur vs M/S Northex And Company
2026 Latest Caselaw 1952 Del

Delhi High Court

Sumanjeet Kaur vs M/S Northex And Company on 2 April, 2026

Author: C. Hari Shankar

Bench: C. Hari Shankar

                   $~8
                   *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                   +      RFA(COMM) 232/2025, CM APPL. 24581/2025, CM APPL.
                          24582/2025.

                          SUMANJEET KAUR                        .....Appellant
                                      Through: Mr. Abhinav Sharma and Ms. `
                                      Gurjot Sethi, Advs.

                                             versus

                          M/S NORTHEX AND COMPANY           .....Respondent
                                       Through:
                          CORAM:
                          HON'BLE MR. JUSTICE C. HARI SHANKAR
                          HON'BLE MR. JUSTICE OM PRAKASH SHUKLA
                                             ORDER(ORAL)

% 02.04.2026

1. In view of the fact that the dispute between the parties stands settled in mediation vide settlement agreement dated 27 March 2026, nothing survives for adjudication in the appeal.

2. Mr. Abhinav Sharma, learned counsel for the appellant, therefore, seeks leave to withdraw the appeal.

3. The appeal is accordingly disposed of as withdrawn.

C. HARI SHANKAR, J

OM PRAKASH SHUKLA, J APRIL 2, 2026/AT