SAT NARAYAN Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) RAJIV Sahai Endlaw, J 1. This intra -court appeal impugns the order dated 31st March, 2014 of the learned Single Judge of this Court of dismissal of W.P.(C) No.2103/2014 preferred by the appellant.

(2.) NOTICE of the appeal was issued. We have heard the counsels for the parties.

(3.) ON further request of the appellant the respondents granted ''extension / renewal of license deed of kiosk allotted '' to the appellant for a further period up to 31st March, 2013, on the following terms & conditions: -