$~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