East Delhi Municipal Corporation ... vs M/S Tomar Construction & Co
2017 Latest Caselaw 1317 Del

Citation : 2017 Latest Caselaw 1317 Del
Judgement Date : 9 March, 2017

Delhi High Court

East Delhi Municipal Corporation ... vs M/S Tomar Construction & Co on 9 March, 2017

$~10 to 15.
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     RFA 185/2017 and CM APPL. 6218/2017
+     RFA 186/2017 and CM APPL. 6224/2017
+     RFA 187/2017 and CM APPL. 6227/2017
+     RFA 189/2017 and CM APPL. 6247/2017
+     RFA 191/2017 and CM APPL. 6261/2017
+     RFA 192/2017 and CM APPL. 6268/2017

      EAST DELHI MUNICIPAL CORPORATION & ANR..... Appellants
                   Through: Mr. G.D. Mishra, Standing Counsel

                          versus

      M/S TOMAR CONSTRUCTION & CO               ..... Respondent
      WILSON BHATI                              ..... Respondent
      SUDEEP SUBAKSH                            ..... Respondent
                   Through: Mr. Ankit Gupta, Advocate with
                   Mr. Akhil Verma, Advocate

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI

                          ORDER

% 09.03.2017

1. Appearance is entered by the counsel for the respondents in all the appeals. He states that he has received a complete set of the paper book. The money payable towards the costs imposed in the present appeals is being handed over to the counsel for the respondents.

2. Counsel for the respondents states that he does not have any objection to the present appeals being disposed of in terms of the same order as was passed in the other connected appeals filed by the appellant/EDMC, that were disposed of by a consent order dated 01.12.2016, passed in RFA

192/2016, being the lead case. He however states that the appellant be called upon to indicate the exact amount that would be payable to the respondents under the decree and the estimated date of payment.

3. Mr. Mishra, learned counsel for the appellant/EDMC states that due to bonafide inadvertence, several errors have crept in the compiled statement that has been uploaded by the EDMC on its website and a revised compilation is being prepared which shall be furnished to the counsel for the respondents in each of the present appeals, within two weeks.

4. Accordingly, the present appeals are disposed of along with the pending applications in terms of the order dated 01.12.2016 passed in RFA 192/2016 and the other connected appeals filed by the EDMC.

HIMA KOHLI, J MARCH 09, 2017 rkb/ap