Pooja Sharma And Ors vs Union Of India
2021 Latest Caselaw 9 Del

                                      $~9

                                      * IN THE HIGH COURT OF DELHI AT NEW DELHI

                                      %                                      Judgment delivered on: 04.01.2021

                                      W.P.(C) 5259/2020
                                              POOJA SHARMA AND ORS                                 ..... Petitioners
                                                                    versus

                                              UNION OF INDIA                                       ..... Respondent

                                      Advocates who appeared in this case:
                                      For the Petitioners: Mr. Deepak Dhingra, Advocate.

                                      For the Respondents:   Ms. Shobhana Takiar, ASC, GNCTD.
                                                             Ms. Shubra Mendiratta, Advocate for
                                                             respondent No.3.
                                      CORAM:-
                                      HON'BLE MR. JUSTICE SANJEEV SACHDEVA

                                                                        JUDGMENT

SANJEEV SACHDEVA, J. (ORAL)

CM APPL.21666/2020 (for impleadment)

1. In view of the settlement between the parties and for the reasons stated in the application, the application is allowed. Impleadment is allowed without prejudice to the rights and contentions of the parties.

W.P.(C) 5259/2020 & CM APPL.18949/2020 (stay), CM APPL.21665/2020 (filed on behalf of petitioner seeking directions)

2. The hearing was conducted through video conferencing.

Digitally Signed By:KUNAL MAGGU Signing Date:04.01.2021 20:49:13 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.

3. Petitioners in this petition had sought recall/suspension/waiver of the licence fee sought to be charged by respondent No.3 from the petitioners, who are inmates of the hostel facilities provided by the respondent No.3 at the All India Women Conference at 6, Bhagwan Das, Road, New Delhi.

4. It was contended by the petitioners that full licence fee and mess charges could not be charged by the respondent No.3 in view of the fact that petitioners had to leave the accommodation in view of the lockdown and pandemic.

5. Parties were referred to mediation. Parties have settled their disputes through the process of mediation and entered into the Settlement Agreement, though undated, but signed by the mediator on 23.10.2020 after being confirmed by the parties by their respective e- mails dated 22.10.2020. The Settlement Agreement is taken on record.

6. It is submitted by learned counsel appearing for the respondent No. 3 that in terms of the settlement all agreed amounts have been paid by the petitioners and accordingly now there are no claims against the petitioners.

7. Learned counsels for the parties submit that all disputes between the parties have been fully and finally resolved and accordingly, no disputes are now surviving.

8. The petition is accordingly disposed of in terms of the settlement agreement.

Digitally Signed By:KUNAL MAGGU Signing Date:04.01.2021 20:49:13 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.

9. In view of the settlement between the petitioners and respondent No. 3, the issue of maintainability of the petition is left open.

10. Copy of the judgment be uploaded on the High Court website and be forwarded to the Learned counsels by the Court Master through email.

JANUARY 04, 2021 SANJEEV SACHDEVA, J st

Digitally Signed By:KUNAL MAGGU Signing Date:04.01.2021 20:49:13 This file is digitally signed by PS to HMJ Sanjeev Sachdeva.