Delhi High Court - Orders
Nestiva Helathcare Private Limited vs Medical Devices Endoscopy &Anr on 12 February, 2026
$~18
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 4021/2024, CM APPL. 71874/2024 & CM APPL. 234/2025
NESTIVA HELATHCARE PRIVATE LIMITED .....Petitioner
Through: Mr. Amit Chaubey and Mr. Rahul
Kumar, Advocates (through VC).
versus
MEDICAL DEVICES ENDOSCOPY &ANR. .....Respondents
Through: None.
CORAM:
HON'BLE MR. JUSTICE RAJNEESH KUMAR GUPTA
ORDER
% 12.02.2026
1. This hearing has been conducted through hybrid mode.
2. Learned counsel for the petitioner submits that the present petition has become infructuous, as the execution petition filed by the respondent no. 1 has been decided. It is prayed that the petition be disposed of as withdrawn.
3. Keeping in view the submissions made by the learned counsel for the petitioner, the present petition is disposed of as withdrawn. Pending applications, if any, also stand disposed of.
RAJNEESH KUMAR GUPTA, J FEBRUARY 12, 2026 v/ik 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 13/02/2026 at 20:50:22