Supreme Court - Daily Orders
Devdutta Gautam vs Chief Manager Rajasthan State Road ... on 23 March, 2018
Bench: Arun Mishra, Navin Sinha
ITEM NO.28 COURT NO.10 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).6592/2018
(Arising out of impugned final judgment and order dated 27-11-2017
in DBSAW No. 376/2017 passed by the High Court Of Judicature For
Rajasthan At Jaipur)
DEVDUTTA GAUTAM Petitioner(s)
VERSUS
CHIEF MANAGER, RAJASTHAN STATE ROAD
TRANSPORT CORPORATION, JHALAWAR Respondent(s)
(With appln(s) for admission and exemption from filing O.T.)
Date : 23-03-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Sarad Kumar Singhania,Adv.
Ms. Rashmi Singhania, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We find no reason to entertain this special leave petition, which is, accordingly, dismissed. Pending application(s), if any, shall stand disposed of.
(B.Parvathi) (Jagdish Chander)
Court Master Branch Officer
Signature Not Verified
Digitally signed by
BALA PARVATHI
Date: 2018.03.23
16:53:15 IST
Reason: