DELHI TRANSPORT CORPORATION Vs. SURESH KUMAR

JUDGEMENT

(1.) This review petition has been filed by the respondent seeking review of the order dated February 16, 2023, whereby this Court had allowed the writ petition filed by the petitioner by holding in paragraphs 9 and 10 as under:

(2.) While issuing notice on September 20, 2023, a detailed order was passed by this Court in the following manner:

(3.) The petitioner has in paragraph 11 of their counter affidavit to the review petition has stated as under:-