High CourtsSingle Bench(2026) 10 DEL CK 2172

Kotak Mahindra Prime Limited vs Salman I & Anr.

Delhi High Court · Decided on 16 October 2026

HON’BLE JUDGES
Om Prakash Shukla, J
RESULT
Dismissed
CASE NUMBER
ARB.P. 2135/2025

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

3 paragraphs · 43 words
1.

Learned Counsel appearing for the Petitioner seeks leave to withdraw the present petition on the ground that the matter has already been settled between the parties.

2.

Leave and liberty, as sought, is granted.

3.

The present petition is dismissed as withdrawn.