Chattisgarh High Court
New Jeevan Bus Services vs Union Of India 35 Wps/6391/2018 Pradeep ... on 12 November, 2018
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 2902 of 2018
New Jeevan Bus Services Through Proprietor Shri Akashdeep Gill S/o Shri
Lakhwant Singh Gill, Aged About 30 Years, R/o Ward No. 24, Ravi Shankar Shukla
Ward, Raja Talab, Raipur, District Raipur Chhattisgarh.
---- Petitioner
Versus
1. Union Of India Through Secretary, Ministry Of Road Transport And Highways Govt.
Of India, New Delhi.
2. State Of Chhattisgarh Through Transport Commissioner, Department Of Transport,
Mantralaya, Mahanadi Bhawan, New Raipur Chhattisgarh.
3. Regional Transport Officer, Raipur, District Raipur Chhattisgarh.
---- Respondents
2
12/11/2018 Shri Ajay Shrivastava, Advocate for the Petitioner.
Shri B. Gopa Kumar, Assistant Solicitor General for the Union of India. Shri Prafull N. Bharat, Additional Advocate General for the State. Link this case alongwith WPC No.2236 of 2018.
It is the stand of the Assistant Solicitor General that return has been filed in WPC No.2236 of 2018. The stand of the Union of India taken therein will also be the stand in other cases including the present case.
Be that as it may, let the copy of the return be served on the present Petitioner also within two weeks.
In the meantime, additional fee which has been prescribed for obtaining fitness certificate after expiry may not be collected.
Sd/- Sd/-
(Ajay Kumar Tripathi) (Parth Prateem Sahu)
Chief Justice Judge
Anu