Supreme Court - Daily Orders
Swarn Sipngh Etc. vs State Transport Commission, Punjab on 25 April, 2018
Bench: Arun Mishra, Adarsh Kumar Goel
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (C) NOS.1140-1141 OF 2018
IN
SPECIAL LEAVE PETITION (C) NOS.25217-25218 OF 2013
SWARN SINGH ETC. ... PETITIONER(S)
VS.
STATE TRANSPORT COMMISSIONER, PUNJAB ... RESPONDENT(S)
O R D E R
Delay condoned.
We have perused the Review Petitions and record of the special leave petitions and are convinced that the order of which review has been sought does not suffer from any error apparent warranting its reconsideration.
The Review Petitions are, accordingly, dismissed. Pending applications stand disposed of.
……………………………………………………………J. [ARUN MISHRA] ……………………………………………………………J. [ADARSH KUMAR GOEL] New Delhi;
25th April, 2018.
Signature Not Verified Digitally signed by BALA PARVATHI Date: 2018.04.26 17:22:17 IST Reason: ITEM NO.1001 SECTION IV-B S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS
R.P.(C)Nos.1140-1141/2018 in SLP(C)Nos.25217-25218/2013 SWARN SINGH ETC. Petitioner(s) VERSUS STATE TRANSPORT COMMISSION, PUNJAB Respondent(s) Date : 25-04-2018 This petition was circulated today. CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE ADARSH KUMAR GOEL By Circulation UPON perusing papers the Court made the following O R D E R Delay condoned.
The review petitions are dismissed in terms of the signed order.
(Sarita Purohit) (Jagdish Chander) Court master Branch Officer (Signed order is placed on the file)