North Delhi Municipal ... vs Deepak Manchanda
2017 Latest Caselaw 1363 Del

$~7, 8, 20, 22, 23, 24
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     RFA 204/2017 and CM APPL. 6576/2017
      RFA 205/2017 and CM APPL.6580/2017
      RFA 155/2017 and CM APPL.5588/2017
      RFA 163/2017 and CM APPL.5818/2017
      RFA 164/2017 and CM APPL.5822/2017
      RFA 165/2017 and CM APPL.5826/2017

      NORTH DELHI MUNICIPAL CORPORATION AND ANR
                                                    ..... Appellants
                   Through: Ms. Renu Gupta, Advocate

                         versus


      DEEPAK MANCHANDA         ..... Respondent in RFA 204/2017
      SUNIL GUJRAL             ..... Respondent in RFA 205/2017
      JYOTI BALA               ..... Respondent in RFA 155/2017
      SHAKUNTALA DEVI          ..... Respondent in RFA 163/2017
      ASHWANI KUMAR            ..... Respondent in RFA 164/2017
      RAJIVE CHAUDHARY         ..... Respondent in RFA 165/2017
                   Through: Mr. Aditya Sharda, Advocate in RFA
                   204/2017 and 205/2017.
                   Mr. Vishesh Wadhwa and Ms. Bandana Grover,
                   Advocates in RFA 155/2017, 163/2017 and
                   164/2015.
                   Mr. Vinay Kumar, Advocate in RFA 165/2017.

      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI

                         ORDER

% 14.03.2017

1. Appearance is entered by the counsels for the respondents in all the appeals, who state that they have received a complete set of the paper book.

2. Counsels for the respondents state that they do 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 appellants/NrDMC, that were disposed of by a consent order dated 01.12.2016, passed in RFA 786/2016, being the lead case. They however request that it may be indicated by the appellants/NrDMC as to what will be the estimated date on which the amounts payable to the respondents herein would be released in terms of the compilation prepared and filed in the connected appeals that have been disposed of.

3. Counsel for the appellants/NrDMC hands over a tabulation indicating inter alia the amount payable and the estimated dates of release of payment to the respondents, in terms of the consent order dated 01.12.2016 passed in the connected appeals, lead matter being RFA 786/2016. A copy of the said tabulation is handed over to the counsels for the respondents. The same shall be filed within one week.

4. Further, counsel for the respondents in RFA 204/2017 and 205/2017 states on instructions from his clients that they are ready and willing to settle the entire dispute with the appellants/NrDMC by accepting the timeline for release of payments, including the security amount, which will result in disposal of the pending suits as well.

5. Ms. Gupta, learned counsel for the appellants/NrDMC states that she has no objection to the aforesaid suggestion and the appellant is ready and willing to include the security amount in the payments due towards work orders in RFA 204/2017 and 205/2017, while maintaining the same tentative dates of payment.

6. Accordingly, the present appeals are disposed of along with the pending applications in terms of the order dated 01.12.2016 passed in RFA 786/2016, while binding the appellants/NrDMC to the undertakings given therein.

HIMA KOHLI, J MARCH 14, 2017 rkb