Supreme Court - Daily Orders
Rajasthan State Road Tran.Corp. vs Gurbachan Singh on 14 May, 2015
Author: Chief Justice
Bench: Chief Justice, Arun Mishra, Amitava Roy
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.550 OF 2009
RAJASTHAN STATE ROAD TRANSPORT
CORPORATION & ORS. .. APPELLANT(S)
Versus
GURBACHAN SINGH .. RESPONDENT(S)
O R D E R
1. We have heard learned counsel for the parties to the lis.
2. Having gone through the records of the case, we are of considered opinion that the appeal, being devoid of any merit, is liable to be dismissed and, is dismissed accordingly.
3. However, the question of law is kept open.
..............CJI.
[ H.L. DATTU ] ................J. [ ARUN MISHRA ] Signature Not Verified Digitally signed by ................J. Charanjeet Kaur Date: 2015.05.18 12:37:06 IST [ AMITAVA ROY ] Reason: NEW DELHI, MAY 14, 2015.
ITEM NO.105 COURT NO.1 SECTION XV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 550/2009
RAJASTHAN STATE ROAD TRAN.CORP.& ORS. Appellant(s)
VERSUS
GURBACHAN SINGH Respondent(s)
(With interim relief and office report) Date : 14/05/2015 This appeal was called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE AMITAVA ROY For Appellant(s) Mr. S.K. Bhattacharya,Adv.
Mr. Niraj Bobby Paonam, Adv.
For Respondent(s) Mr. D.K. Thakur, Adv.
Mr. Devendra Jha, Adv.
Mr. J.P. Rinwa, Adv.
Ms. Neelam Ojha, Adv.
Mr. Debasis Misra,Adv.
UPON hearing the counsel the Court made the following O R D E R The civil appeal is dismissed.
The question of law is kept open.
[ Charanjeet Kaur ] [ Vinod Kulvi ] A.R.-cum-P.S. Asstt. Registrar [ Signed order is placed on the file ]