$~3
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
#	CNR No. DLHC011035122025
+ 	ARB.P. 2106/2025
	DNARA MOTOR FINANCE LTD			.....Petitioner
				Through:	Ms. Karishma, Adv.

				versus

	SAKIV ALI  & ORS.				     .....Respondents
Through:	Mr.  Abhishek Manhas with Mr. Saurav Malhotra, Advs.
	CORAM:
	HON'BLE MR. JUSTICE OM PRAKASH SHUKLA
				ORDER(ORAL)
%				     08.09.2026
1. At the outset, learned Counsel appearing for the Petitioner seeks leave to withdraw the present petition on the ground that the matter has been settled between the parties pursuant to the Conciliation Agreement dated 19.08.2026.

2. Accordingly, the present petition is dismissed as withdrawn.


OM PRAKASH SHUKLA, J
SEPTEMBER 8, 2026/ss



					
                                                                                         

ARB.P. 2106/2025		Page 1 of 1