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Delhi Transport Corporation vs M/S Tata Motors Limited on 21 October, 2024

     ITEM NO.15                                    COURT NO.1                       SECTION XIV

                                      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)                      No(s).24567/2024

     (Arising out of impugned final judgment and order dated 09-08-2024
     in OMP (EFA) (COMM.) No. 137/2018 passed by the High Court of Delhi
     at New Delhi)

     DELHI TRANSPORT CORPORATION                                                     Petitioner(s)

                                                            VERSUS

     M/S TATA MOTORS LIMITED                                                         Respondent(s)

     (FOR ADMISSION)

     Date : 21-10-2024 This petition was called on for hearing today.

     CORAM :
                              HON'BLE THE CHIEF JUSTICE
                              HON'BLE MR. JUSTICE J.B. PARDIWALA
                              HON'BLE MR. JUSTICE MANOJ MISRA

     For Petitioner(s)                       Dr. Monika Gausin, Sr. Adv.
                                             Ms. Asha Gopalan Nair, AOR
                                             Ms. Nivedita Nair, Adv.

     For Respondent(s)                       Mr. Neeraj Kishan Kaul, Sr. Adv.
                                             Ms. Meera Mathur, Adv.
                                             Ms. Nandini Gore, Adv.
                                             Ms. Swati Bhardwaj, Adv.
                                             Mr. Rajat Dasgupta, Adv.
                                             Ms. Manvi Rastogi, Adv.
                                             Mr. Ritwik Mohapatra, Adv.
                                             Mr. Varun Tyagi, Adv.
                                             Mr. Toshiv Goyal, Adv.
                                             M/S. Karanjawala & Co., AOR


                            UPON hearing the counsel the Court made the following
                                                   O R D E R

1 We are not inclined to entertain the Special Leave Petition under Article 136 of the Constitution.

2 The Special Leave Petition is accordingly dismissed.

3 Pending application, if any, stands disposed of.

       (SANJAY KUMAR-I)                                (SAROJ KUMARI GAUR)
     ADDITIONAL REGISTRAR                               ASSISTANT REGISTRAR




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