$~46
*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI
+ 	FAO (COMM) 111/2024
	SHASMITH TECHNOLOGIES 
     PRIVATE LIMITED					.....Appellant
Through:	Mr. M. Shaz Khan and Mr. Talha Abdul Rahman, Advs.

				versus

	MAX HEALTHCARE INSTITUTE 
     LIMITED						       .....Respondent
Through:	Mr. Siddharth Varshney and Mr. Yash Raj, Advs.
 
	CORAM:
	HON'BLE MR. JUSTICE C. HARI SHANKAR
	HON'BLE MR. JUSTICE OM PRAKASH SHUKLA
ORDER (ORAL)
%				      08.10.2025

C. HARI SHANKAR, J.

CM APPL. 62890/2025 (Exemption)

1. Exemption allowed, subject to all just exceptions.

2. Application stands disposed of.

CM APPL. 62889/2025 (for withdrawal of appeal)
	
3. It is submitted by the learned Counsel for the appellant, who has filed this application that the parties have arrived at an amicable resolution of the dispute.

4. Accordingly, he seeks leave to withdraw the appeal.  

5. Accordingly, the appeal is disposed of as withdrawn. 

6. The date already fixed, i.e., 4 November 2025 stands cancelled.
 


C. HARI SHANKAR, J.

OM PRAKASH SHUKLA, J.
	OCTOBER 8, 2025/aky
                                                                          

FAO (COMM) 111/2024  		Page 1 of 2