Delhi High Court - Orders
Footprints Childcare Pvt Ltd vs Bks Educational Trust & Ors on 4 September, 2025
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~29
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 202/2025 & I.A. 6039/2025 I.A. 6042/2025
FOOTPRINTS CHILDCARE PVT LTD .....Plaintiff
Through: Ms. Aarzoo Aneja and Mr. Vishesh
Kumar, Advocates
versus
BKS EDUCATIONAL TRUST & ORS. .....Defendants
Through: Ms. Smita Dikshit, Advocate (through
VC)
CORAM:
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 04.09.2025
1. Learned counsels for the parties state that parties have executed a settlement agreement before the Mediation Centre, however the agreement is not on record.
2. Parties as well as Mediation Centre are directed to take steps to have the agreement placed on record.
3. List on 18.09.2025 in the Supplementary list.
4. Copy of the order be sent to the Mediation Centre for information and compliance.
MANMEET PRITAM SINGH ARORA, J SEPTEMBER 4, 2025/mt 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 06/09/2025 at 00:02:52