Hll Infra Tech Services Ltd vs M/S Medfreshe Pvt. Ltd. & Anr
2026 Latest Caselaw 2081 Del

Citation : 2026 Latest Caselaw 2081 Del
Judgement Date : 8 April, 2026

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Delhi High Court

Hll Infra Tech Services Ltd vs M/S Medfreshe Pvt. Ltd. & Anr on 8 April, 2026

Author: C. Hari Shankar

Bench: C. Hari Shankar

                  $~6
                  *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                  +      RFA(COMM) 547/2024, CM APPL. 74055/2024, 22367/2026
                         & 22371/2026

                         HLL INFRA TECH SERVICES LTD.                      .....Appellant
                                           Through: Mr. Sunil Mutreja and Ms.
                                           Aashima Choubey, counsel for Appellant


                                           versus

                         M/S MEDFRESHE PVT. LTD. & ANR.         .....Respondents
                                      Through: Mr. Tanuj Gulati and Mr. Aman
                                      Bidhuri, Advocates
                                      Mr. Hitesh Sachar, Ms. Anju Jain, Ms.
                                      Deeksha Kingrani and Mr. Mayank
                                      Samantray, Advocates for R2

                         CORAM:
                         HON'BLE MR. JUSTICE C. HARI SHANKAR
                         HON'BLE MR. JUSTICE OM PRAKASH SHUKLA
                                           ORDER (ORAL)

                  %                          08.04.2026

                  C. HARI SHANKAR, J.

RFA(COMM) 547/2024 and CM APPL. 22367/2026 (for withdrawal of appeal)

1. In view of the fact that the disputes between the parties stand resolved by way of settlement through the Delhi High Court Mediation and Conciliation Centre, learned counsel for the appellant submits that the dispute in this appeal does not survive for consideration. He seeks to withdraw the appeal. He is permitted accordingly.

2. CM APPL. 22367/2026 stands allowed. The appeal is disposed of as withdrawn.

3. Pending application also stands disposed of.

CM APPL. 22371/2026 (for release of the amount)

4. By this application, the appellant seeks release of the amount of ₹20,22,125/- deposited with the Registry of this Court along with interest which may have accrued thereon. Learned counsel for the respondent has no objection.

5. Accordingly, let the said amount be released to the appellant on the appellant approaching the Registry in that regard.

6. The application is disposed of.

C. HARI SHANKAR, J.

OM PRAKASH SHUKLA, J.

APRIL 8, 2026/yg