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U. P. State Road Transport Corporation vs Rajesh Kumar Singh Chauhan on 6 October, 2023

Bench: Hima Kohli, Pamidighantam Sri Narasimha

     ITEM NO.47                                      COURT NO.14                           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).      5157-5158/2018

     (Arising out of impugned final judgment and order dated 08-12-2016
     in WA No. 36840/2013 24-08-2017 in CM No. 84653/2017 passed by the
     High Court Of Judicature At Allahabad)

     U. P. STATE ROAD TRANSPORT CORPORATION                                                Petitioner(s)

                                                                VERSUS

     RAJESH KUMAR SINGH CHAUHAN                                                            Respondent(s)


     Date : 06-10-2023 These petitions were called on for hearing today.

     CORAM :
                               HON'BLE MS. JUSTICE HIMA KOHLI
                               HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA


     For Petitioner(s)                        Ms. Garima Prashad, Sr. Adv.
                                              Mr. Nishit Agrawal, AOR
                                              Mr. Shadab Khan, Adv.
                                              Ms. Kanishka Mittal, Adv.
     For Respondent(s)


                                UPON hearing the counsel the Court made the following
                                                   O R D E R

1. Learned counsel for the petitioner states that during the pendency of the present petitions learned counsel who had entered appearance for the respondent has been designated as a Senior Advocate.

2. As per Office Report dated 26th September, 2023 notice for making alternative arrangement has been served on the sole respondent but no one has filed power of attorney on his behalf.

3. In the interest of justice, learned counsel for the petitioner is directed to intimate the respondent to make alternative arrangement.

4. GEETA AHUJA Date: 2023.10.07 11:17:08 IST List after four weeks.

     (KAVITA PAHUJA)                                                                  (NAND KISHOR)
     COURT MASTER (SH)                                                              COURT MASTER (NSH)