DELHI DEVELOPMENT AUTHORITY Vs. JAMUNA DEVI

JUDGEMENT

(1.) This petition filed under Article 227 of Constitution of India impugns the order dtd. 9/5/2022 passed by the ADJ-02, North District, Rohini Courts, Delhi ("Trial Court') in CS DJ No. 753/2018. The operative portion of the impugned order reads as under:-

(2.) The learned counsel for the Respondent on instructions states that that the Respondent has no objection if the prayer sought by the Petitioner in this petition is allowed and the impugned order dtd. 9/5/2022 is set aside.

(3.) In reply, learned counsel for the Petitioners states that he has no objection to the course proposed by the Respondent and he has no objection if a direction is issued to the Trial Court to release the amount deposited by the Respondent herein along with interest so long as the interim order is vacated.