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North Delhi Municipal ... vs Sanjeev Oberoi
2016 Latest Caselaw 6787 Del

Citation : 2016 Latest Caselaw 6787 Del
Judgement Date : 3 November, 2016

Delhi High Court
North Delhi Municipal ... vs Sanjeev Oberoi on 3 November, 2016
$~40
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      RFA 790/2016 & CM No.37241/2016
       NORTH DELHI MUNICIPAL CORPORATION & ANR
                                                  ..... Appellants
                    Through : Mr. Sunil Goel, Advocate

                          versus

       SANJEEV OBEROI                                    ..... Respondent
                    Through : None.

       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI
                    ORDER

% 03.11.2016

1. Counsel for the appellants states, on instructions, that during the pendency of the appeal, the appellants have released the payment to the respondent whereafter, the respondent has withdrawn the suit pending in the trial court. He states that in view of the said development, the appellant/NDMC does not wish to press the present appeal, which is accordingly disposed of along with the pending application.

2. File be consigned to the record room.

HIMA KOHLI, J NOVEMBER 03, 2016 sk

 
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