NEW DELHI MUNICIPAL COUNCIL Vs. MANJU TOMAR

JUDGEMENT

(1.) Heard.

(2.) These appeals filed by New Delhi Municipal Council(Civil Appeal No(s). 7440-7441 of 2012)(hereinafter being referred to as 'NDMC') and Delhi Sikh Gurdwara Management Committee(Civil Appeal No(s). 7442-7444 of 2012) (hereinafter being referred to as 'DSGMC') arise out of a common judgment dtd. 9/12/2009 passed by the High Court of Delhi in Letters Patent Appeal Nos. 441 and 442 of 2009 and hence, they have been heard and are being decided together.

(3.) Facts in a nutshell relevant and essential for disposal of the appeals are noted hereinbelow.