Delhi High Court - Orders
Karinda Constructions vs Technip Energies India Limited on 24 December, 2025
Author: Subramonium Prasad
Bench: Subramonium Prasad
$~17
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 1631/2025
KARINDA CONSTRUCTIONS .....Petitioner
Through: Mr. Kunwar Chandresh, Mr. Bitan
Chakraborty, and Ms. Poonam
Prasad, Advs.
versus
TECHNIP ENERGIES INDIA LIMITED .....Respondent
Through:
CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 24.12.2025 I.A. 32862/2025
1. The present Application has been filed on behalf of the Petitioner under Order XXIII Rule 1 of the CPC, seeking withdrawal of the present Petition.
2. It is stated by the learned Counsel for the Petitioner that permission is sought to withdraw the present Petition on the ground that the parties have amicably settled the disputes.
3. Permission, as sought for, is granted.
4. The Petition is disposed of as withdrawn.
5. The application is disposed of.
6. The next date already fixed in the matter, i.e., 11.02.2026, stands cancelled.
SUBRAMONIUM PRASAD, J DECEMBER 24, 2025 hsk This is a digitally signed order.
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