Mohd Inamul Haque vs Hamdard Public School And Ors on 8 September, 2025

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Delhi High Court - Orders

Mohd Inamul Haque vs Hamdard Public School And Ors on 8 September, 2025

Bench: Prateek Jalan

                          $~33
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +         W.P.(C) 7461/2017
                                    MOHD INAMUL HAQUE                                                     .....Petitioner
                                                Through:                              Mr. Abdus Samad, Mr. Payel Dutta
                                                                                      and Ms. Zeenat, Advocates.
                                                                  versus
                                    HAMDARD PUBLIC SCHOOL AND ORS                                                   .....Respondents
                                                                  Through:            Mr. Mridul Vats and Mr. Rahul
                                                                                      Gupta, Advocates for R-1 and R-2.
                                                                                      Mr. Yeeshu Jain, ASC with Ms.
                                                                                      Jyoti Tyagi and Ms. Priya Shukla,
                                                                                      Advocates for DOE.
                          CORAM:
                          HON'BLE MR. JUSTICE PRATEEK JALAN
                                            ORDER

% 08.09.2025

1. The parties were referred to mediation by order dated 28.07.2025. Learned counsel for the parties state that the disputes have been settled in mediation on 04.09.2025.

2. Although the report of the mediator has not yet been brought on record, a copy of the Settlement Agreement dated 04.09.2025 has been handed up in Court. It bears the signatures of the petitioner and the representatives of respondent No. 1 - Hamdard Public School, and respondent No. 2 - Hamdard Education Society. It is also signed by Mr. Abdus Samad, learned counsel for the petitioner, and by Mr. Mridul Vats, learned counsel for respondent Nos. 1 and 2. Mr. Samad has also handed up his vakalatanama in Court.

W.P.(C) 7461/2017 Page 1 of 2

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 09/09/2025 at 22:25:41

3. Learned counsel for the parties and the petitioner who is present in person, seek to place the Settlement Agreement on record. The Settlement Agreement dated 04.09.2025 is taken on record.

4. The Settlement Agreement records a full and final settlement between the parties upon the payment of Rs.7.5 lakhs to the petitioner. A demand draft of the same amount has been handed up to the petitioner by Mr. Vats.

5. In these circumstances, Mr. Samad seeks permission to withdraw the writ petition.

6. The petition is dismissed as withdrawn.

PRATEEK JALAN, J SEPTEMBER 8, 2025 UK/KA/ W.P.(C) 7461/2017 Page 2 of 2 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 09/09/2025 at 22:25:41

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Delhi High Court - Orders