Supreme Court - Daily Orders
Rajasthan State Road Transport Corp. vs Pushpa Devi . on 29 September, 2015
Author: Chief Justice
Bench: Chief Justice, Arun Mishra
ITEM NO.44 COURT NO.1 SECTION XV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 467/2010
RAJASTHAN STATE ROAD TRANSPORT CORP. Appellant(s)
VERSUS
PUSHPA DEVI & ORS. Respondent(s)
Date : 29/09/2015 This appeal was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN MISHRA
For Appellant(s) Mr. S.K. Bhattacharya,Adv.
Mr. Niraj Bobby Paonam, Adv.
For Respondent(s) Mr. M.K. Dua,Adv.
Mr. Kishore Rawat, Adv.
Ms. Aishwarya Bhati,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The appeal is dismissed.
As a sequel to above order, all pending applications, if any, are disposed of.
[ Charanjeet Kaur ] [ Vinod Kulvi ] A.R.-cum-P.S. Asstt. Registrar [ Signed order is placed on the file ] Signature Not Verified Digitally signed by Charanjeet Kaur Date: 2015.10.03 14:50:17 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 467 OF 2010 RAJASTHAN STATE ROAD .. APPELLANT(S) TRANSPORT CORPORATION VERSUS PUSHPA DEVI & ORS. .. Respondent(s) O R D E R
1. We have heard learned counsel for the parties to the lis.
2. Having gone through the records of the case, we are of the considered opinion that the appeal, being devoid of any merit, is liable to be dismissed and, is dismissed accordingly.
...................CJI.
[ H.L. DATTU ] ....................J. [ ARUN MISHRA ] NEW DELHI, SEPTEMBER 29, 2015.