Supreme Court - Daily Orders
Rajasthan State Road Transport ... vs Bajrang Lal Chhipa on 25 March, 2019
Bench: D.Y. Chandrachud, Hemant Gupta
ITEM NO.20 COURT NO.8 SECTION XV
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).8178/2019
(Arising out of impugned final judgment and order dated 15-05-2018
in DBSAW No. 1096/2017 passed by the High Court of Judicature for
Rajasthan at Jaipur)
RAJASTHAN STATE ROAD TRANSPORT CORPORATION & ANR. Petitioner(s)
VERSUS
BAJRANG LAL CHHIPA Respondent(s)
(WITH I.R. and IA No.42892/2019-CONDONATION OF DELAY IN FILING and
IA No.42893/2019-EXEMPTION FROM FILING O.T.)
Date : 25-03-2019 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Dr. Ritu Bhardwaj, Adv.
Mr. Sachin Mittal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to entertain this Special Leave Petition under Article 136 of the Constitution of India. The Special Leave Petition is accordingly dismissed. Pending applications, if any, are disposed of.
Signature Not Verified (SANJAY KUMAR-I) (SAROJ KUMARI GAUR) Digitally signed by SANJAY KUMAR Date: 2019.03.26 AR-CUM-PS COURT MASTER 18:06:58 IST Reason: