Supreme Court - Daily Orders
Rajasthan State Road Transport ... vs Babu Lal Meena on 3 July, 2018
Bench: Arun Mishra, Navin Sinha
ITEM NO.14 COURT NO.8 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).18683/2018
(Arising out of impugned final judgment and order dated 04-12-2017
in DBSAW No.1568/2017 passed by the High Court Of Judicature For
Rajasthan At Jaipur)
RAJASTHAN STATE ROAD TRANSPORT CORPORATION & ANR. Petitioner(s)
VERSUS
BABU LAL MEENA Respondent(s)
(With appln.(s) for c/delay in filing SLP and exemption
from filing O.T.)
Date : 03-07-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Dr. Ritu Bhardwaj,Adv.
For Mr. Sachin Mittal,AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
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.
Signature Not Verified(Sarita Purohit) (Jagdish Chander) Digitally signed by Court master Branch Officer SARITA PUROHIT Date: 2018.07.04 13:29:57 IST Reason: