ANJANA GOSAIN Vs. GOVERNMENT OF NCT.

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) The present matter concerns the outstanding bills of the Petitioner-Ms. Anjana Gosain, who is a lawyer, and the non-payment of the outstanding fee by the Respondent- GNCTD.

(3.) At the outset of today's hearing, Ms. Anjana Gosain submits that all her outstanding fee memos have been cleared by the Respondent-GNCTD.