Sudhir Power Project Ltd vs M/S. Meiden T And D (India) Limited
2026 Latest Caselaw 1058 Del

Delhi High Court

Sudhir Power Project Ltd vs M/S. Meiden T And D (India) Limited on 20 February, 2026

Author: C.Hari Shankar

Bench: C. Hari Shankar

                    $~10
                    *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                    +    RFA(COMM) 58/2025 & CM APPL. 5249/2025
                         SUDHIR POWER PROJECT LTD.                  .....Appellant
                                        Through: Mr. Vishal Gohri, Adv.
                                        versus
                         M/S. MEIDEN T AND D (INDIA)
                         LIMITED                                .....Respondent
                                        Through: Ms. Divya Bansal, Adv.
                         CORAM:
                         HON'BLE MR. JUSTICE C. HARI SHANKAR
                         HON'BLE MR. JUSTICE OM PRAKASH SHUKLA
                                        ORDER(ORAL)

                    %                      20.02.2026
                    C.HARI SHANKAR, J.

1. Mr. Vishal Gohri, learned Counsel appearing for the appellant submits that the dispute between the parties stands settled with the intervention of Delhi High Court Mediation and Conciliation Centre and that, therefore, the appeal does not survive for consideration on merits.

2. Learned Counsel for the parties are present. They agree on behalf of their clients to abide by the terms of settlement.

3. The appeal is, accordingly, disposed of. The Registry is directed to release the amounts deposited by the appellant in favor of the respondent in terms of the settlement terms agreed between them.

C.HARI SHANKAR, J.

OM PRAKASH SHUKLA, J.

FEBRUARY 20, 2026/gunn