East Delhi Municipal Corporation vs Dinesh Chand
2017 Latest Caselaw 209 Del

$~23.
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     RFA 44/2017
      EAST DELHI MUNICIPAL CORPORATION           ..... Appellant
                   Through: Ms. Namrata Mukim, Ms. Anushruti
                   and Ms. Vasundhara, Advocates for Ms. Mini
                   Pushkarna, Standing Counsel, EDMC.

                           versus
       DINESH CHAND                                     ..... Respondent
                           Through: Mr. C.P. Tyagi, Advocate
       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI

                           ORDER

% 12.01.2017

CM APPL. 1342/2017 (exemption) Subject to the appellant filing the certified/typed/legible copies of the documents annexed with the appeal within four weeks, the application is allowed and disposed of.

CM APPL. 1344/2017 (for condonation of delay of 43 days in re-filing the appeal)

1. For the reasons stated in the application, the same is allowed. The delay of 43 days in re-filing the accompanying appeal is condoned.

2. The application is disposed of.

CM APPL. 1343/2017 (for condonation of delay of 8 days in filing the appeal)

1. Counsel for the appellant states that as per the orders passed in the other connected cases, the appellant has paid costs of Rs.1,500/- to the

respondent through counsel for condonation of delay of 8 days in filing the appeal, which fact is confirmed by the counsel for the respondent, who appears on advance notice and states that he shall be filing his power of attorney within two days.

2. The application is disposed of.

RFA 44/2017 and CM APPL. 1341/2017 (stay)

1. Counsel for the appellant hands over a composite statement reflecting the tentative date of payment proposed to be released to the respondent in respect of the four work orders executed by him. A copy of the same has been furnished to the counsel for the respondents, who states that his client is agreeable to the said proposal.

2. Both the parties states that the present appeal may be disposed of on the same lines as was done in the connected appeals filed by the appellant/EDMC, wherein the lead case was RFA 192/2016.

3. Accordingly, the present appeal is disposed of alongwith the pending application 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 expenses.

HIMA KOHLI, J JANUARY 12, 2017 rkb/ap