SOUTH DELHI MUNICIPAL CORPORATION Vs. SATISH

JUDGEMENT

(1.) This hearing has been done in physical Court. Hybrid mode is permitted in cases where permission is being sought from the Court.

(2.) Vide order dtd. 23/11/2021, this Court had observed:

(3.) Pursuant to the said order, the South Delhi Municipal Corporation (hereinafter as 'SDMC') has now filed an affidavit explaining the manner in which the monies were released from the SDMC's office on 18/7/2019. The Workmen are also present in Court, and have filed an application seeking exemption from filing the undertaking, or for further time to file the said undertaking.