Supreme Court - Daily Orders
Metro Ortem Ltd. vs Maharashtra State Road Transport ... on 5 April, 2023
Author: Sanjay Kishan Kaul
Bench: Sanjay Kishan Kaul
ITEM NO.10 COURT NO.2 SECTION IX
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). 4352/2023
(Arising out of impugned final judgment and order dated 21-12-2022
in WP No. 5177/2021 passed by the High Court Of Judicature At
Bombay)
METRO ORTEM LTD. Petitioner(s)
VERSUS
MAHARASHTRA STATE ROAD TRANSPORT CORPORATION Respondent(s)
(IA No.44529/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 05-04-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
For Petitioner(s) Mr. Gaurav Aggarwal, Adv.
Mr. Prantik Hazarika, Adv.
Mr. Nitin Pandey, Adv.
Mr. Aakash Kattar, Adv.
Mr. Umesh Kumar Khaitan, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned judgment.
The special leave petition is, accordingly, dismissed.
Pending application stands disposed of.
Signature Not Verified Digitally signed by Charanjeet Kaur Date: 2023.04.05 17:01:36 IST Reason:[CHARANJEET KAUR] [POONAM VAID] ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)