DELHI DEVELOPMENT AUTHORITY Vs. BATTI

JUDGEMENT

(1.) Leave granted.

(2.) This order will dispose of two appeals arising out of order dtd. 30/11/2017 passed by the Division Bench of the High Court of Delhi in W.P(C) No. 12135/2015. One appeal is preferred by Delhi Development Authority whereas the another has been filed by Government of NCT of Delhi.

(3.) The service on respondent is complete. However, no one appeared when the appeal was taken up for hearing.