DELHI AIRPORT METRO EXPRESS PVT LTD Vs. NDMC

JUDGEMENT

(1.) ALLOWED, subject to just exceptions.

(2.) APPLICATIONS stand disposed of.

(3.) MR.Nayar, learned senior counsel for the petitioner submits that present case is fully covered in fact and law by the abovesaid decision of learned Single Judge of this court. Counsel for the petitioner further submits that despite various representations, the respondent no.1 has failed to pass a reasoned order, especially in the light of the issues raised by them and more so on the basis of law laid down in the case of Delhi Metro Rail Corporation Ltd. Vs. Municipal Corporation of Delhi (Supra).