Supreme Court - Daily Orders
Dtc vs Ram Kumar Ex. Driver on 27 January, 2016
Bench: Kurian Joseph, Shiva Kirti Singh
ITEM NO.5 COURT NO.12 SECTION XV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C)......CC No(s).
10162-10163/2015
(Arising out of impugned final judgment and order dated 25/11/2014
in LPA No. 357/2014 25/11/2014 in LPA No. 358/2014 passed by the
High Court Of Delhi At New Delhi)
DTC Petitioner(s)
VERSUS
RAM KUMAR EX. DRIVER Respondent(s)
(with appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date : 27/01/2016 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Dr. Monika Gusain, Adv.
Mr. Hari Om Yadav, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Delay condoned.
Issue notice, returnable in four weeks. It is made clear that in case the respondent does not have a valid licence, he need not be inducted and continued in service.
(Jayant Kumar Arora) (Renu Diwan)
Sr. P.A. Court Master
Signature Not Verified
Digitally signed by
Jayant Kumar Arora
Date: 2016.01.28
16:44:33 IST
Reason: