SUNITI MADAN Vs. NEW DELHI MUNICIPAL COUNCIL

JUDGEMENT

(1.) THE present appeal is directed against the order dated 20th August, 2010 passed by the learned single Judge in Writ Petition (Civil) No. 9985/2009. When this appeal was listed on 17th September, 2010, the following order was passed:-

(2.) WE have been apprised that an interim settlement has been arrived at before the learned Mediator. Paragraph 6 of the said settlement reads as follows:-

(3.) RECORDING such concession the appeal stands disposed of. The order of the learned single Judge stands modified to that extent. There shall be no order as to costs. Appeal disposed of.