Delhi High Court - Orders
Bdr Builders And Developers Private ... vs Mr. Pankaj Anand Malik & Anr on 18 February, 2026
$~25
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 190/2024
BDR BUILDERS AND DEVELOPERS PRIVATE LIMITED
.....Plaintiff
Through: Mr. Vinayak Batta, Adv.
versus
MR. PANKAJ ANAND MALIK & ANR. .....Defendants
Through: Mr. Pranav Kishore Jha, Adv. for D-
1.
Mr. Nakul Gandhi, Mr. Gurdeep
Singh and Ms. Siddhi Sahoo, Advs.
for D-2.
CORAM:
HON'BLE MR. JUSTICE VIKAS MAHAJAN
ORDER
% 18.02.2026 I.A. 44713/2024 (under Order VII Rule 11 of CPC by D-1) & I.A. 27376/2025 (under Section 151 CPC by plaintiff)
1. The learned counsel appearing on behalf of parties jointly submit that there is a possibility of settlement in case the matter is referred to mediation.
2. Accordingly, the matter is referred to the mediation under the aegis of Delhi High Court Mediation & Conciliation Centre [in short, 'Centre'] to explore the possibility of an amicable settlement.
3. The parties are directed to appear before the Centre on 25.02.2026 at 03.00 P.M.
4. List before Court for reporting of settlement, if any, on 22.07.2026.
VIKAS MAHAJAN, J FEBRUARY 18, 2026/N.S. ASWAL 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 19/02/2026 at 20:39:15