Shalini Dureja vs Union Of India & Ors
2025 Latest Caselaw 1527 Del

Delhi High Court

Shalini Dureja vs Union Of India & Ors on 22 January, 2025

Author: C. Hari Shankar

Bench: C. Hari Shankar

                  $~80
                  *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                  +      W.P.(C) 3255/2017

                         SHALINI DUREJA                                 .....Petitioner
                                       Through:          Mr. Sumit Chander, Adv.

                                            versus

                         UNION OF INDIA & ORS                         ....Respondents
                                       Through:          Mr. Jitesh Kumar Srivastava,
                                       Adv.

                         CORAM:
                         HON'BLE MR. JUSTICE C. HARI SHANKAR
                         HON'BLE MR. JUSTICE AJAY DIGPAUL
                                             ORDER (ORAL)

                  %                            22.01.2025

                  C. HARI SHANKAR, J.

1. After some hearing, the parties have arrived at an amicable resolution of the controversy. Mr. Sumit Chander, who appears on behalf of the petitioner, who is also present in person, submits, on instructions, that she would return the amount of ₹59,904/-, which forms the subject matter of controversy, to the respondents, within four weeks. Mr. Srivastava, learned Counsel for the respondent, submits, on instructions, that the respondents would not take any other punitive actions against the petitioner and would also not insist on the allegations of unjust enrichment as contained in the impugned judgment.

2. Accordingly, subject to the expunction of the allegations of

unjust enrichment of herself by the petitioner as contained in the impugned judgment of the Tribunal, this petition is disposed of on the above terms.

3. The petitioner would deposit the amount of ₹ 59,904/- with the respondent within a period of four weeks.

4. The respondent would then close the case against the petitioner and would not take any further action against her.

C. HARI SHANKAR, J.

AJAY DIGPAUL, J.

JANUARY 22, 2025 ssc Click here to check corrigendum, if any