Delhi High Court - Orders
Harjeet Kaur Chawla vs Bma Wealth Creators Pvt Ltd on 8 August, 2025
$~61
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ FAO 4/2022 & CM APPL. 61198/2023 & CM APPL. 48688/2025
HARJEET KAUR CHAWLA .....Appellant
Through: Mr. Saurabh Suman Sinha, Mr. Gautam
Prabhkar and Mr. Chitray Parande,
Advocate
versus
BMA WEALTH CREATORS PVT LTD .....Respondent
Through: Mr. Nitin Saluja, Mr. Sushrut Sharma and
Mr. Karan Singh, Advocates
CORAM:
HON'BLE MR. JUSTICE MANOJ JAIN
ORDER
% 08.08.2025
1. It happens to be an appeal under Section 37(1)(c) of Arbitration & Conciliation Act, 1996 and the matter has been amicably settled.
2. A communication has also been received from Delhi High Court Mediation & Conciliation Centre along with settlement agreement which took place on 14.05.2025.
3. In view of above settlement, appellant does not wish to pursue her present appeal.
4. Present appeal is, accordingly, disposed of as satisfied in terms of settlement agreement dated 14.05.2025.
5. Needless to say, if any further action is to be taken in terms of aforesaid settlement agreement, this Court expects that parties shall do the needful.
MANOJ JAIN, J AUGUST 8, 2025/dr/js 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 12/08/2025 at 22:04:01