Supreme Court - Daily Orders
Kanpur City Transport Services Ltd vs Goldrush Sales And Services Ltd on 7 April, 2017
Bench: Chief Justice, D.Y. Chandrachud, Sanjay Kishan Kaul
ITEM NO.17 COURT NO.1 SECTION XI
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).9613/2017
(Arising out of impugned final judgment and order dated 21/02/2017
in MS No.27077/2016 passed by the High Court Of Judicature at
Allahabad, Lucknow Bench)
KANPUR CITY TRANSPORT SERVICES LTD AND ANR Petitioner(s)
VERSUS
GOLDRUSH SALES AND SERVICES LTD Respondent(s)
(With appln. for exemption from filing O.T. and interim relief)
Date : 07/04/2017 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Ms. Garima Prashad,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed. Pending application, if any, stands disposed of.
(Sarita Purohit) (Renuka Sadana) Court Master Assistant Registrar Signature Not Verified Digitally signed by SARITA PUROHIT Date: 2017.04.08 12:19:38 IST Reason: