$~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 The appeal is accordingly disposed of as withdrawn.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