Supreme Court - Daily Orders
Ashok Kumar Dabas (Dead Through Legal ... vs Delhi Transport Corporation on 31 July, 2023
Bench: Aniruddha Bose, Bela M. Trivedi
ITEM NO.56 COURT NO.6 SECTION XIV
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. 4818/2023
(Arising out of impugned final judgment and order dated 20-12-2022
in WP(C) No. 13642/2018 passed by the High Court Of Delhi At New
Delhi)
ASHOK KUMAR DABAS (DEAD THROUGH LEGAL HEIRS) Petitioner(s)
VERSUS
DELHI TRANSPORT CORPORATION Respondent(s)
(IA No. 49349/2023 - EXEMPTION FROM FILING O.T.)
Date : 31-07-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s) Mr. Anil Mittal, Adv.
Mr. Vibhuti Sushant Gupta, Adv.
Mr. Pabitra Kumar Paik, Adv.
Mr. Narender Kumar Verma, AOR
For Respondent(s) Mr. Aviral Saxena, AOR
Mr. Piyush Thanvi, Adv.
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by learned counsel for the respondent, the matter stands adjourned.
List after four weeks. (SNEHA DAS) Signature Not Verified (VIDYA NEGI) SENIOR PERSONAL ASSISTANT Digitally signed by SNEHA DAS Date: 2023.07.31 ASSISTANT REGISTRAR 17:17:28 IST Reason: