East Delhi Municipal Corporation vs M/S Kapil Kumar Puri
2016 Latest Caselaw 7553 Del

$~3.
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+     RFA 1013/2016 and CM APPL. 47499-47501/2016
      EAST DELHI MUNICIPAL CORPORATION          ..... Appellant
                   Through: Ms. Mini Pushkarna, Standing Counsel,
                   EDMC with Ms. Namrata Mukim, Ms. Anushruti
                   and Ms. Vasundhara Nayyar, Advocates

                          versus

      M/S KAPIL KUMAR PURI                     ..... Respondent
                   Through: Mr. Vinay Kumar, Advocate
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI

                          ORDER

% 22.12.2016

1. Counsel for the appellant/EDMC states that the costs of Rs.1,500/- have been paid to the respondent, which fact is duly confirmed by learned counsel for the respondent.

2. Counsel for the appellant submits that the appellant has paid the entire decretal amount to the respondent in the month of November, 2016 and as a result, the impugned judgment and decree stand satisfied.

3. Counsel for the respondent had sought a pass over to enable him to obtain clear instructions from his clients about the receipt of payment but on pass over, he submits that he has not been able to get in touch with him. Counsel for the appellant, however, assures the Court that the entire decretal amount has been paid to the respondent.

4. In these circumstances, the present appeal is disposed of alongwith the pending applications, as having been ordered infructuous.

HIMA KOHLI, J DECEMBER 22, 2016 rkb/ap