Supreme Court - Daily Orders
Akhilesh Tiwari @ Akhilesh Kumar Tiwari vs The Managing Director Bmtc (Accident ... on 18 July, 2023
Bench: C.T. Ravikumar, Sanjay Kumar
ITEM NO.8 COURT NO.16 SECTION IV-A
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). 23500/2023
(Arising out of impugned final judgment and order dated 02-08-2021
in MFA No. 7115/2015 passed by the High Court Of Karnataka At
Bengaluru)
AKHILESH TIWARI @ AKHILESH KUMAR TIWARI Petitioner(s)
VERSUS
THE MANAGING DIRECTOR BMTC (ACCIDENT UNIT) & ANR. Respondent(s)
( IA No.126986/2023-CONDONATION OF DELAY IN FILING and IA
No.126987/2023-EXEMPTION FROM FILING O.T. )
Date : 18-07-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE C.T. RAVIKUMAR
HON'BLE MR. JUSTICE SANJAY KUMAR
For Petitioner(s) Mr. Gautam Das, AOR
Mr. A.k.pandey, Adv.
Mr. C.m.gopal, Adv.
Mr. Sunil Kumar Sethi, Adv.
Ms. Vandana Miglani Bebarta, Adv.
Ms. Smita Samantaray, Adv.
Ms. Subasini Sethy, Adv.
Ms. Sanjana Akhilesh Singh, Adv.
Ms. Gitanjali Tripathy, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
In view of the indisputable fact that the disability certificate was not produced, we do not find any reason to grant leave against the judgment and order dated 2.8.2021 passed by the High Court of Karnataka at Bengaluru in MFA No. 7115/2015.
Consequently, the special leave petition stands dismissed Signature Not Verified Digitally signed by NIRMALA NEGI Date: 2023.07.19 Pending application(s), if any, shall stand disposed of.
16:17:33 IST Reason: (DR. NAVEEN RAWAL) (MATHEW ABRAHAM)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)