Delhi High Court
Charanjeet Arora vs North Delhi Municipal Corporation on 3 March, 2017
Author: Hima Kohli
Bench: Hima Kohli
$~30
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA 168/2016
CHARANJEET ARORA ..... Appellant
Through : Mr., Shrey Chathly, proxy counsel for
Mr. Vikas Sharma, Advocate
versus
NORTH DELHI MUNICIPAL CORPORATION ..... Respondent
Through : Mr. Sunil Goel with
Ms. Supreet Bambra, Advocates.
CORAM:
HON'BLE MS. JUSTICE HIMA KOHLI
ORDER
% 03.03.2017
1. Counsel for the appellant states that during the pendency of the present appeal, RFA 354/2016 filed by the respondent/NrDMC was disposed of along with connected appeals by a consent order dated 1.12.2016 passed in the lead matter relating to NrDMC being RFA 786/2016. He therefore states that nothing further survives for adjudication in the present appeal, which may be disposed of.
2. Leave, as prayed for, is granted. The appeal is disposed of.
HIMA KOHLI, J MARCH 03, 2017 sk/ap