Airports Authority Of INDIA vs. Ms Shalaka Infra Tech (I) PVT LTD - Delhi High Court, 24 April 2026

Cause title — parties, addresses and appearances

Page 1 of 3 $~58 * IN THE HIGH COURT OF DELHI AT NEW DELHI + O.M.P. (COMM) 480/2024 AIRPORTS AUTHORITY OF INDIA .....Petitioner Through: Mr. Vaibhav Kalra, Adv. with Mr. Gagan Kochar, Sr. M. (Law) and Ms. Pragya Bansal, JE (Law) Mob: 9650310194 Email: v.kalra@uidhittaslegal.com versus MS SHALAKA INFRA TECH (I) PVT. LTD. .....Respondent Through: Mr. Nikhilesh Krishnan, Ms. Ritika Priya, Mr. Karna Mehra and Mr. Siddharth Singh, Advs. Mob: 9430943691, 7651906817, 9315312692 & 9810683803 Email: karnamehra20@gmail.com , krishnan@yahoo.co.in CORAM: HON'BLE MS. JUSTICE MINI PUSHKARNA

O R D E R % 24.04.2026

Learned counsels for the parties jointly submit that an out of the Court settlement has been entered into between the parties.

The Settlement Agreement dated 21st April, 2026 has been handed over to this Court, which is taken on record.

The Registry is directed to scan the aforesaid Settlement Agreement and place it on record in the present case.

Learned counsels appearing for the parties jointly submit that as per 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 27/04/2026 at 13:32:51 the settlement, the petitioner herein is liable to pay a sum of Rs. 3,14,39,290/- along with the Goods and Services Tax (“GST”), to the respondent, within a period of 45 days of entering into the settlement by the parties.

Accordingly, learned counsel appearing for the petitioner seeks to withdraw the present petition.

He further points out that vide order dated 13th November, 2024, direction had been issued by this Court to deposit the entire awarded amount with the Registry of this Court.

It is pointed out that in terms of the order dated 13th November, 2024, the awarded amount was deposited with the Registry on 29th November, 2024. The said fact is also recorded in the order dated 21st August, 2025. 9. Learned counsel appearing for the petitioner, thus, submits that considering the settlement arrived at between the parties, and in view of the withdrawal of the present case, the amount as deposited by the petitioner be returned back to the petitioner.

10.

Learned counsel appearing for the respondent confirms the submissions made by learned counsel for the petitioner and submits that he has no objection to the withdrawal of the present petition, as well as return of the amount, as deposited with this Court, to the petitioner.

11.

This Court records the statements made by learned counsels appearing for the parties that the Settlement Agreement dated 21st April, 2026, has been reached out of their own volition, and without any coercion from any side.

12.

The parties are held bound by the terms of the Settlement Agreement arrived at between the parties. 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 27/04/2026 at 13:32:51 13. Accordingly, considering the submissions made before this Court, the Registry of this Court is directed to return the amount, as deposited by the petitioner in terms of the order dated 13th November, 2024, along with any accrued interest to the petitioner forthwith, upon the petitioner/authorized representative of the petitioner approaching the Registry, in this regard.

14.

The present petition is dismissed as withdrawn, with the aforesaid directions. MINI PUSHKARNA, J APRIL 24, 2026 ak 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 27/04/2026 at 13:32:51