Supreme Court - Daily Orders
The Managing Director Bmtc vs Venkatalakshmi @ Venkatalakshmamma on 29 August, 2022
Author: Surya Kant
Bench: Surya Kant
ITEM NO.10 COURT NO.14 SECTION IV-A
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). 13775-13776/2022
(Arising out of impugned final judgment and order dated 20-01-2022
in MFA No. 4437/2016 20-01-2022 in MFA No. 4878/2016 passed by the
High Court Of Karnataka At Bengaluru)
THE MANAGING DIRECTOR BMTC Petitioner(s)
VERSUS
VENKATALAKSHMI @ VENKATALAKSHMAMMA Respondent(s)
(FOR ADMISSION and I.R. )
Date : 29-08-2022 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE J.B. PARDIWALA
For Petitioner(s) Mr. Radhakrishna S. Hegde, Adv.
Mr. Farhat J. Rehmani, Adv.
Mr. V.M. Prasad, Adv.
Ms. Shanti Prakash, Adv.
Mr. Rajeev Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
No case is made out to interfere with the impugned judgment and order dated 20.01.2022 passed by the High Court of Karnataka at Bengaluru.
The Special Leave Petitions are accordingly, dismissed.
Pending application(s), if any, shall stand disposed of.
Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2022.09.01 16:05:10 IST Reason: (NISHA KHULBEY) (PREETHI T.C.)
SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)