East Delhi Municipal ... vs Rekha Aggarwal
2016 Latest Caselaw 7551 Del

$~12 to 15, 17, 18 and 20 to 25.
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      RFA 1001/2016 and CM APPL. 47203/2016 (stay)
       RFA 1002/2016 and CM APPL. 47208/2016 (stay)
       RFA 1003/2016 and CM APPL. 47212/2016 (stay)
       RFA 1004/2016 and CM APPL. 47215/2016 (stay)
       RFA 1010/2016 and CM APPL. 47236/2016 (stay)
       RFA 1011/2016 and CM APPL. 47240/2016 (stay)
       RFA 978/2016 and CM APPL. 46279/2016 (stay)
       RFA 980/2016 and CM APPL. 46323/2016 (stay)
       RFA 983/2016 and CM APPL. 46393/2016 (stay)
       RFA 984/2016 and CM APPL. 46399/2016 (stay)
       RFA 985/2016 and CM APPL. 46403/2016 (stay)
       RFA 986/2016 and CM APPL. 46407/2016 (stay)

       EAST DELHI MUNICIPAL COROPORATION ..... Appellant
                    Through: Ms. Mini Pushkarna, Standing Counsel,
                    EDMC with Ms. Namrata Mukim, Ms. Anushruti
                    and Ms. Vasundhara Nayyar, Advocates

                         versus


       REKHA AGGARWAL                          ..... Respondent
       ASHWINI KUMAR AGGARWAL                  ..... Respondent
                   Through: Mr. Amit Kumar, Advocate for
                   Mr. Ritesh Khare, Advocate

       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI

                         ORDER

% 22.12.2016

1. This order is in continuation of the order dated 21.12.2016, on which date, learned counsel for the appellant/EDMC had stated that she may be

permitted to draw up a fresh computation and hand it over today. The said computation is handed over by the counsel for the appellant with a copy to the counsel for the respondents. The same is taken on record

2. The matters were passed over to enable learned counsel for the respondents to peruse the computation handed over by the counsel for the appellant and point out any error. On the second call, counsel for the respondents states that he has verified the said computation and the same is in order.

3. Counsel for the parties jointly state that the costs as imposed on the appellant vide order dated 21.12.2016, have been paid to the respondents.

4. Both the parties state that the present appeals may be disposed of on the same lines as were the connected appeals filed by the appellant/EDMC, wherein the lead case was RFA 192/2016. A copy of the order dated 01.12.2016 passed in RFA 192/2016 is handed over by the counsel for the appellant and taken on record. Both the parties state that they have no objection to the present appeals being disposed of in terms of the consent recorded in the said order.

5. Accordingly, the present appeals are disposed of alongwith the pending applications in terms of the order dated 01.12.2016, passed in a batch of appeals preferred by the appellant/EDMC, lead matter, being RFA 192/2016, while leaving the parties to bear their own costs.

HIMA KOHLI, J DECEMBER 22, 2016 rkb/ap