Supreme Court - Daily Orders
Dayal Singh vs Delhi Transport Corporation on 25 August, 2014
Bench: Fakkir Mohamed Ibrahim Kalifulla, Shiva Kirti Singh
ITEM NO.14 COURT NO.10 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)....../2014
CC No(s). 13026/2014
(Arising out of impugned final judgment and order dated 28/11/2013
in LPA No. 517/2013 passed by the High Court Of Delhi at New
Delhi)
DAYAL SINGH Petitioner(s)
VERSUS
DELHI TRANSPORT CORPORATION Respondent(s)
(With application for condonation of delay in filing SLP and
office report)
Date : 25/08/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Kuldeep S. Parihar, Adv.
Mr. H. S. Parihar, A.O.R.(NP)
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Perused the letter circulated.
Post the matter along with S.L.P.(C) No. 19870 of 2014.
Signature Not Verified Digitally signed by Kalyani Gupta Date: 2014.08.26[KALYANI GUPTA] [SHARDA KAPOOR] 16:57:08 IST Reason: COURT MASTER COURT MASTER