Supreme Court - Daily Orders
Rajasthan State Road Transport ... vs Banwari Lal Meena on 22 October, 2018
Bench: Abhay Manohar Sapre, Indu Malhotra
ITEM NO.11 COURT NO.9 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) No(s).26702/2018
(Arising out of impugned final judgment and order dated 23-08-2018
in DBSAW No.499/2018 passed by the High Court of Judicature for
Rajasthan at Jaipur)
RAJASTHAN STATE ROAD TRANSPORT CORPORATION & ORS. PETITIONER(S)
VERSUS
BANWARI LAL MEENA RESPONDENT(S)
(FOR ADMISSION and I.R. and IA No.141966/2018-EXEMPTION FROM FILING
O.T.)
WITH
SLP (C) No.26700/2018 (XV)
(FOR ADMISSION and I.R. and IA No.141954/2018-EXEMPTION FROM FILING
O.T.)
SLP (C) No.26985/2018 (XV)
(FOR ADMISSION and I.R. and IA No.143862/2018-EXEMPTION FROM FILING
O.T.)
Date : 22-10-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s)
Dr.Ritu Bhardwaj, Adv.
Mr.Sachin Mittal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice returnable within four weeks.
In the meantime, operation of the impugned order passed by the High Court shall remain stayed until further orders.
Signature Not VerifiedTag with SLP (C) No.4894 of 2018.
Digitally signed by ANITA MALHOTRA Date: 2018.10.27 13:37:49 IST Reason: (Ashok Raj Singh) (Chander Bala) Court Master Court Master