POOJA SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) In view of the settlement between the parties and for the reasons stated in the application, the application is allowed. Impleadment is allowed without prejudice to the rights and contentions of the parties.

(2.) The hearing was conducted through video conferencing.

(3.) Petitioners in this petition had sought recall/suspension/waiver of the licence fee sought to be charged by respondent No.3 from the petitioners, who are inmates of the hostel facilities provided by the respondent No.3 at the All India Women Conference at 6, Bhagwan Das, Road, New Delhi.