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*	IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI

%							Date of Decision : 07.01.2026

+ 	RFA(COMM) 251/2023 CM APPL. 58601/2023 CM APPL. 	76501/2025
	D D PRADHAN AND   CO  PVT LTD
.....APPELLANT
				Through:	Mr. Vikram Kumar, Ms. Anushka 						Kumar and Mr. Abhinav Kumar, 						Advs.

				versus

	VANDANA  KAPURIA
.....RESPONDENT
				Through:	Mr. Kapil Gupta, Mr. Mayank Tomar 						and Mr. Prateek Singh Sikarwar, 						Advs. 

CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA

V. KAMESWAR RAO, J. (ORAL)
1. The joint application i.e. CM APPL. 76501/2025 has been filed by the parties with the following prayer:-
“a. Allow the present application by disposing the appeal in terms of the mutual settlement arrived at between the parties and as detailed in paras 2 to 4, above”

2. In substance, it is stated that as the parties have settled their inter se dispute, more specifically, on terms as averred in paragraphs 3 and 4 of the application, which we reproduce below, the appeal be disposed of as settled:-
“3. It is further agreed that out of the said released amount, a sum of Rs.12,55,817/- shall be retained by the Respondent.
4. It is further agreed that the balance amount of Rs.3,43,306/- alongwith accrued interest, if any; shall be divided equally between both the parties, which shall be paid by the Respondent to the Appellant within 7 days from the date of release of the entire amount by the Registry of this Hon'ble Court to the Respondent through her counsel.”

3. On the last date of hearing, we had called for a report from the Registry on the deposit made by the appellant, pursuant to the order dated 12.01.2024 of this Court. The Registry has given its report, which reads as under:-
“REPORT FOR 07.01.2026
REPORT REGARDING DEPOSIT OF AMOUNT IS RECEIVED FROM CASH BRANCH AND PLACED IN PART B (NOTING) FOR KIND PERUSAL OF THE HON'BLE COURT.
IN TERMS OF THE REPORT, INTEREST ACCRUED ON THE FDR AS ON 03.01.2026 IS RS. 1,67,546/-.
THE MATURITY VALUE ON THE FDR AS ON 03.01.2026 IS RS. 17,66,669/-.”

4. In view of the report submitted by the Registry and also because the parties have settled their dispute as stated in the application, the Registry shall release an amount of Rs. 12,55,817/- to the respondent, Vandana Kapuria in the presence of her counsel.
5. Though the balance amount has been referred to as Rs. 3,43,306/- in paragraph 4 of the application, but the balance amount has increased/swelled to Rs. 5,10,852/- this amount of Rs. 5,10,852/- shall be released in equal halves (50% each) to the parties i.e. the appellant and the respondent herein in the presence of their counsel.
6. At this stage, the counsel for the appellant requests that the Court fee as deposited be refunded. Having considered the said plea and noting the fact that parties have settled their dispute, we direct that the Registry shall take necessary steps for refund of 50% of the Court fees deposited with this appeal to the appellant.
7. By taking the terms of settlement on record, (as averred in the application) we dispose of the appeal along with pending applications as settled.
  
V. KAMESWAR RAO, J



     MANMEET PRITAM SINGH ARORA, J
     
JANURARY 07, 2026/sr



                                                                                                                              


	
RFA(COMM) 251/2023                                                                                                                 Page 1 of 3