Riehen Infosolutions Private ... vs North Delhi Municipal ...
2018 Latest Caselaw 487 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                            Reserved on: 27.07.2017
                                          Pronounced on: 18.01.2018

+      W.P.(C) 7135/2016 & C.M. APPL.29365/2016
       RIEHEN INFOSOLUTIONS PRIVATE LIMITED.... Petitioner
                  versus
       NORTH DELHI MUNICIPAL CORPORATION .... Respondent

Through: Sh. Rajesh Gupta with Sh. Harpreet Singh, Advocates, for the petitioners. Ms. Mini Pushkarna, Standing Counsel with Ms. Vasundhara Nayyar and Ms. Anushruti, Advocates, for NDMC.

Ms. Renu Jagdev, A ddl. Commissioner, NDMC. CORAM:

HON'BLE MR. JUSTICE S. RAVINDRA BHAT HON'BLE MR. JUSTICE S.P. GARG MR. JUSTICE S. RAVINDRA BHAT %

1. The writ petition is dismissed without any order as to costs. For detailed judgment, the decision dated 18.01.2018 in W.P.(C) 5891/2016 may be referred to.

S. RAVINDRA BHAT (JUDGE)

S.P. GARG (JUDGE) JANUARY 18, 2018