Delhi High Court - Orders
M/S Splendor Landbase Limited vs State (Nct Of Delhi) & Anr on 14 January, 2026
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.REV.P. 517/2018
M/S SPLENDOR LANDBASE LIMITED .....Petitioner
Through: Mr. Sarthak Gupta (Proxy counsel)
(M- 8826615068)
versus
STATE (NCT OF DELHI) & ANR. .....Respondents
Through: Ms. Meenakshi Dahiya, APP for the
State with Ms. Divya Bakshi, Adv.
CORAM:
HON'BLE MR. JUSTICE SAURABH BANERJEE
ORDER
% 14.01.2026
1. Learned proxy counsel appearing for the petitioner, relying upon the order dated 12.09.2019, submits that vide settlement dated 20.08.2019 the parties have already compromised their disputes, as also pursuant thereto a decree has also been passed in CS(OS) 573/2016. As such, he submits that there is nothing surviving in the present petition.
2. In view of the aforesaid, the present petition is disposed of as infructuous.
SAURABH BANERJEE, J JANUARY 14, 2026/Ab This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 15/01/2026 at 20:39:38