Supreme Court - Daily Orders
U.P. State Transport Corp. Th. ... vs Sadanand Dubey on 13 October, 2014
Bench: V. Gopala Gowda, C. Nagappan
ITEM NO.11 COURT NO.12 SECTION XV
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). 25579/2014
(Arising out of impugned final judgment and order dated 22/11/2012
in CMWP No. 822/2001 passed by the High Court Of Judicature at
Allahabad)
U.P. STATE TRANSPORT CORP. TH. REG.MNGR. Petitioner(s)
VERSUS
SADANAND DUBEY AND ANR. Respondent(s)
(with office report)
Date : 13/10/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s)
Ms. Garima Prashad,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed.
(VINOD KUMAR) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Vinod Kumar
Date: 2014.10.13
14:54:24 IST
Reason: