Supreme Court - Daily Orders
U.P. State Roadways Transport ... vs Mithlesh Singh Sengar on 27 February, 2024
Author: Hima Kohli
Bench: Hima Kohli
ITEM NO.4 COURT NO.11 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 5238/2024
(Arising out of impugned final judgment and order dated 10-08-2023
in FAFO No. 1071/2011 passed by the High Court Of Judicature At
Allahabad)
U.P. STATE ROADWAYS TRANSPORT CORPORATION Petitioner(s)
VERSUS
MITHLESH SINGH SENGAR & ORS. Respondent(s)
( IA No.45677/2024-CONDONATION OF DELAY IN FILING and IA
No.45674/2024-EXEMPTION FROM FILING O.T. and IA No.45680/2024-
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )
Date : 27-02-2024 This petition was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
For Petitioner(s) Mr. Nishit Agrawal, AOR
Mr. Karan Singh Dalal, Adv.
Ms. Kanishka Mittal, Adv.
Ms. Vanya Agrawal, Adv.
For Respondent(s)
UPON hearing the counsel the court made the following
O R D E R
1. Delay condoned.
2. We are not inclined to interfere with the order impugned herein under Article 136 of the Constitution of India.
3. The Petition for Special Leave to Appeal is dismissed. Pending Signature Not Verified application(s), if any, are disposed of.
Digitally signed by geeta ahuja Date: 2024.02.29 11:27:29 IST Reason: (Geeta Ahuja) (Nand Kishor)
Assistant Registrar-cum-PS Court Master (NSH)