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Judgment
C. Hari Shankar, J.
The dispute between the parties stands settled with the intervention of the Delhi High Court Mediation and Conciliation Centre.
The settlement agreement dated 1 April 2025 arrived at between the parties is on record.
We have perused the settlement agreement and we find that it is lawful and capable of enforcement.
The parties are represented by their respective counsel and also present in person.
The parties would abide by the terms of settlement.
Accordingly, nothing survives for adjudication in the appeal.
The appeal stands disposed of in terms of the settlement agreement dated 1 April 2025 arrived at between the parties.
In view of the settlement between the parties, CS (Comm) 599/2023, presently pending before the learned District Judge, Patiala House Courts, shall also stand disposed of in terms of the settlement agreement.
Let a copy of this order be communicated to the learned District Judge (Commercial Court), Patiala House Courts, New Delhi for necessary action.