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Delhi High Court - Orders

Mr. Madhav Sureka vs Footprints Childcare Pvt Ltd And Anr on 11 December, 2025

Author: Amit Bansal

Bench: Amit Bansal

                               $~10
                               *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                               +         ARB.P. 1776/2025
                                         MR. MADHAV SUREKA                                              .....Petitioner
                                                     Through:                          Mr. Shreedhar Gaggar, Advocate.

                                                                     versus

                                         FOOTPRINTS CHILDCARE PVT LTD AND
                                         ANR                                     .....Respondents
                                                      Through: Ms. Surabhi Tyagi, Advocate.

                                         CORAM:
                                         HON'BLE MR. JUSTICE AMIT BANSAL
                                                                     ORDER

% 11.12.2025

1. Counsel for the parties submit that they are close to arriving at a settlement.

2. At joint request, re-notify on 16th January, 2026.

AMIT BANSAL, J DECEMBER 11, 2025 Vivek/-

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 12/12/2025 at 21:17:58