Charanjeet Arora vs North Delhi Municipal ...
2017 Latest Caselaw 1191 Del

$~30
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      RFA 168/2016
       CHARANJEET ARORA                           ..... Appellant
                   Through : Mr., Shrey Chathly, proxy counsel for
                   Mr. Vikas Sharma, Advocate

                          versus

       NORTH DELHI MUNICIPAL CORPORATION ..... Respondent
                    Through : Mr. Sunil Goel with
                    Ms. Supreet Bambra, Advocates.
       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI
                    ORDER

% 03.03.2017

1. Counsel for the appellant states that during the pendency of the present appeal, RFA 354/2016 filed by the respondent/NrDMC was disposed of along with connected appeals by a consent order dated 1.12.2016 passed in the lead matter relating to NrDMC being RFA 786/2016. He therefore states that nothing further survives for adjudication in the present appeal, which may be disposed of.

2. Leave, as prayed for, is granted. The appeal is disposed of.

HIMA KOHLI, J MARCH 03, 2017 sk/ap