SANDERSONS Vs. NEW DELHI MUNICIPAL COMMITTEE

JUDGEMENT

(1.) This is an appeal under clause 10 of the Letters Patent against the judgment of the learned Single Judge of this court dated December 12,1974 whereby the learned Single Judge modified the decree passed by the learned first appellate court dated 19th October, 1972. While allowing the appeal partly, the learned Single Judge modified the decree of the lower appellate Court to the extent that the respondent/committee was restrained from recovering the licence fee from the plaintiff/firm for the period from 5th February, 1969 to 9th May, 1969 in relation to shop No : 98, Jaswant Place, ChanUya Puri, New Delhi.

(2.) The plaintiff/appellant had filed a suit against the respondent/ committee for a permanent injunction to restrain the respondent/committee from realising licence fee in relation to the aforesaid shop and also from revoking the licence in relation to the said shop.

(3.) The respondent/committees had invited tenders for allotment of certain shops in Jaswant Place, Chankaya Puri, New Delhi, and the last date for tenders was 16th November, 1968.