Manoj Sharma & Anr vs Bharat Singh Kushwah & Ors
2026 Latest Caselaw 1025 Del

Citation : 2026 Latest Caselaw 1025 Del
Judgement Date : 19 February, 2026

[Cites 1, Cited by 0]

Delhi High Court

Manoj Sharma & Anr vs Bharat Singh Kushwah & Ors on 19 February, 2026

Author: C. Hari Shankar

Bench: C. Hari Shankar

                  $~
                  *       IN THE HIGH COURT OF DELHI AT NEW DELHI
                  +       FAO (COMM) 357/2025
                          MANOJ SHARMA & ANR.                          .....Appellants
                                     Through:
                                           versus
                          BHARAT SINGH KUSHWAH & ORS.        .....Respondents
                                      Through: Mr. D. K. Yadav and Mr. Kapil
                                      Yadav, Advs.
                          CORAM:
                          HON'BLE MR. JUSTICE C. HARI SHANKAR
                          HON'BLE MR. JUSTICE OM PRAKASH SHUKLA
                                           ORDER (ORAL)

% 19.02.2026 C. HARI SHANKAR, J.

1. This matter was listed for pronouncement of judgment today. However, learned Counsel for the parties have handed over order dated 16 February 2026 passed by the learned District Judge (Commercial Court)-02, whereby the suit between them stands decreed and compromised between the parties.

2. As such, this appeal, which was directed against an interlocutory order passed under Order XXXIX Rules 1 and 2 of the Code of Civil Procedure, 1908, in the suit, does not survive for adjudication and is accordingly dismissed.

C. HARI SHANKAR, J

OM PRAKASH SHUKLA, J FEBRUARY 19, 2026/AR

FAO (COMM) 357/2025

KUMAR Signing Date:20.02.2026 17:29:04