Supreme Court - Daily Orders
Rajasthan State Road Transport ... vs Pitambar Das on 2 July, 2019
Bench: S. Abdul Nazeer, R. Subhash Reddy
ITEM NO.31 COURT NO.15 SECTION XV
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). 16639/2019
(Arising out of impugned final judgment and order dated 20-09-2018
in SBCMA No. 2493/2011 passed by the High Court Of Judicature For
Rajasthan At Jodhpur)
RAJASTHAN STATE ROAD TRANSPORT CORPORATION Petitioner(s)
VERSUS
PITAMBAR DAS & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.81099/2019-CONDONATION OF DELAY
IN FILING and IA No.81100/2019-ADDITION / DELETION / MODIFICATION
PARTIES and IA No.81101/2019-EXEMPTION FROM FILING O.T. )
Date : 02-07-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s)
Mr. Imtiaz Ahmed, Adv.
Mrs. Naghma Imtiaz, Adv.
Mr. Ahmed Zargham, Adv.
For M/S. Equity Lex Associates, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The application for deletion of proforma respondent No.5 is allowed.
Delay condoned.
We are not inclined to interfere with the impugned order passed by the High Court.
The special leave petition is, accordingly, dismissed. Pending applications, if any, shall also stand disposed of.
Signature Not Verified Digitally signed by SUKHBIR PAUL KAUR Date: 2019.07.03 16:24:04 IST Reason: (RAJINDER KAUR) (SUKHBIR PAUL KAUR) BRANCH OFFICER AR-CUM-PS