North Delhi Municipal ... vs Rajeev Jain
2017 Latest Caselaw 1164 Del

$~5 & 17
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     RFA 203/2017 & CM 6562/2017
+     RFA 162/2017 & CM 5814/2017
      NORTH DELHI MUNICIPAL CORPORATION & ANR.
                                                    ..... Appellants
                   Through : Ms. Renu Gupta, Advocate

                         versus

      RAJEEV JAIN                                        ..... Respondent
      RAJ RANI                                           ..... Respondent
                         Through : Mr. Aditya Sharda, Advocate
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI

                         ORDER

% 02.03.2017

1. Learned counsel for the appellants states that the decretal amounts have already been released in favour of the respondents/contractors, which fact is confirmed by counsel for the respondents. She therefore states that the present appeals may be disposed of, as having been rendered infructuous.

2. Ordered accordingly. Both the appeals are disposed of, as infructuous, along with the pending applications.

HIMA KOHLI, J MARCH 02, 2017 sk