Sachin & Anr vs Canara Bank
2026 Latest Caselaw 546 Del

Delhi High Court

Sachin & Anr vs Canara Bank on 3 February, 2026

Author: C. Hari Shankar

Bench: C. Hari Shankar

                  $~9
                  *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                  +      RFA(COMM) 560/2025, CM APPL. 61873/2025, CM APPL.
                         61875/2025 & CM APPL. 61876/2025

                         SACHIN & ANR.                                  .....Appellants
                                            Through: Mr. Yash Harshvardhan and
                                            Mr. Ketan Bhutani, Advocates.

                                            versus

                         CANARA BANK                                  .....Respondent
                                            Through:    Mr. Naman Shukla, Advocate.

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

                  %                     03.02.2026

                  C. HARI SHANKAR, J.

1. The dispute between the parties stands settled with the intervention of the Delhi High Court Mediation and Conciliation Centre.

2. The settlement agreement dated 7 November 2025 arrived at between the parties is on record.

3. We have perused the settlement agreement and we find that it is lawful and capable of enforcement.

4. The parties would abide by the terms of settlement. Accordingly, nothing survives for adjudication in the appeal.

5. The appeal stands disposed of in the aforesaid terms.

C. HARI SHANKAR, J

OM PRAKASH SHUKLA, J FEBRUARY 3, 2026/pa