Delhi High Court - Orders
M/S Digjam Ltd vs Sh. Kranti Arora (Through Its Lr) on 25 February, 2026
$~46
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 12/2026 & CM APPL. 420/2026
M/S DIGJAM LTD. .....Petitioner
Through: Mr. Adarsh Priyadarshi, Mr. Suchit
and Ms. Sandhya, Advocates.
versus
SH. KRANTI ARORA (THROUGH ITS LR) .....Respondent
Through: Mr. Siddharth Dutta, Mr. Pratyush
Singh and Mr. Kandarp Raj Dipankar,
Advocates.
CORAM:
HON'BLE MR. JUSTICE RAJNEESH KUMAR GUPTA
ORDER
% 25.02.2026
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 matter has been decided in the trial Court. Accordingly, it is prayed that the present petition be disposed of as withdrawn.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Keeping in view the submissions made by the learned counsel for the petitioner, the present petition is disposed of as withdrawn.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 application(s), if any, also stands disposed of.
RAJNEESH KUMAR GUPTA, J FEBRUARY 25, 2026/v/isk 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 26/02/2026 at 20:40:57