Supreme Court - Daily Orders
Delhi Transport Corporation vs Dev Raj Singh on 8 February, 2019
Bench: Arun Mishra, Navin Sinha
ITEM NO.23 COURT NO.4 SECTION XIV
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). 1294/2019
(Arising out of impugned final judgment and order dated 10-09-2018
in LPA No. 202/2016 passed by the High Court Of Delhi At New Delhi)
DELHI TRANSPORT CORPORATION Petitioner(s)
VERSUS
DEV RAJ SINGH Respondent(s)
(FOR ADMISSION and I.R. and IA No.18633/2019-CONDONATION OF DELAY
IN FILING)
Date : 08-02-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Ms. Asha Gopalan Nair, AOR
Ms. Nivedita Nair,Adv.
Aishwarya Gopakumar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
No case is made out to interfere with the impugned order passed by the High Court. The special leave petition is, accordingly, dismissed.
Pending application(s), if any, shall stands disposed of.
(NARENDRA PRASAD) (JAGDISH CHANDER)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
NARENDRA PRASAD
Date: 2019.02.09
13:25:55 IST
Reason: