$~79 
* IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI 
# CNR No. DLHC010052552017 
+  O.M.P. (COMM) 205/2017 
 KANWAR DALIP SINGH BAWEJA & ANR.     .....Petitioners 
Through: Mr. Sanjccv Kumar Sharma, Mr. Anirudh Sharma, Mr. Rajiv Dalai, Mrs. Dipti Singh Arya, Mr. Srcshth Kaushik & Mr. Shakhyam. Agrawal, Advs. 
 
    versus 
 
 KOTAK MAHINDRA BANK LTD. & ANR.    .....Respondents 
Through: Mr. Arun Aggarwal, Mr. Lovelesh Kukreja & Ms. Kajal Ashok Mishra, Advs.   
 CORAM: 
 HON'BLE MR. JUSTICE OM PRAKASH SHUKLA 
    ORDER(ORAL) 
%       17.09.2026 
  
1. The matter is settled between the parties. Terms of settlements are signed. Learned counsel for the petitioner seeks to withdraw the present petition and file it again, if the terms of the settlement are not abided by the parties.  


 
2. Leave and liberty as aforesaid is granted.  


 
3. The present petition is dismissed as withdrawn. 


 
 
 
OM PRAKASH SHUKLA, J 
SEPTEMBER 17, 2026/at