Delhi High Court - Orders
Mr. Madhav Sureka vs Footprints Childcare Pvt Ltd And Anr on 16 January, 2026
$~6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 1776/2025
MR. MADHAV SUREKA .....Petitioner
Through: Ms. Vedika Sureka, Advocate
versus
FOOTPRINTS CHILDCARE PVT LTD AND ANR
.....Respondents
Through: Ms. Surabhi Tyagi, Advocate
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 16.01.2026
1. Learned counsel for the petitioner submits that the parties have arrived at a settlement dated 12th January, 2026. She, thus, submits that the petitioner does not wish to pursue the present matter any further, as no claims remain pending in terms of the Terms-Sheet dated 28th May, 2024.
2. Accordingly, noting the aforesaid, the present petition is dismissed as withdrawn.
MINI PUSHKARNA, J JANUARY 16, 2026/au This is a digitally signed order.
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