Supreme Court - Daily Orders
M/S Chandra Shubh Yatra Co. Pvt. Ltd. vs The State Of Rajasthan on 13 August, 2018
Bench: Ranjan Gogoi, Navin Sinha, K.M. Joseph
ITEM NO.16 COURT NO.2 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 for Special Leave to Appeal (C) No.20691/2018
(Arising out of impugned final judgment and order dated 04-04-2018
in DBCW No.15421/2010 passed by the High Court of Judicature for
Rajasthan at Jaipur)
M/S CHANDRA SHUBH YATRA CO. PVT. LTD. Petitioner(s)
VERSUS
THE STATE OF RAJASTHAN & ORS. Respondent(s)
(FOR ADMISSION )
Date : 13-08-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. Rajesh Srivastava, AOR
Ms. Suresh Kumari, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In view of the amendment No.F.7(3) Pari/Rules/H.Q/2005/IV/16885 dated 31-08-2015 to Section 14-A of the Rajasthan Motor Vehicle Rules, 1990 the proceedings in question have become infructuous.
The Special Leave Petition is accordingly dismissed.
Signature Not Verified Digitally signed by POOJA ARORA Date: 2018.08.14 17:10:28 IST Reason: (POOJA ARORA) (ASHA SONI)
COURT MASTER BRANCH OFFICER