Supreme Court - Daily Orders
Prayagraj City Transport Service ... vs Jaitun Nisha on 27 August, 2024
Author: Hima Kohli
Bench: Hima Kohli
ITEM NO.19 COURT NO.9 SECTION XI
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). 18950/2024
(Arising out of impugned final judgment and order dated 14-05-2024
in FAFO No. 223/2020 passed by the High Court Of Judicature At
Allahabad, Lucknow Bench)
PRAYAGRAJ CITY TRANSPORT SERVICE LIMITED PETITIONER
VERSUS
JAITUN NISHA & ORS. RESPONDENTS
(FOR ADMISSION and IA No.183804/2024-EXEMPTION FROM FILING O.T. and
IA No.183802/2024-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/
ANNEXURES )
Date : 27-08-2024 This petition was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MR. JUSTICE SANDEEP MEHTA
For Petitioner(s) Mr. Nishit Agrawal, AOR
Ms. Vanya Agrawal, Adv.
Ms. Kanishka Mittal, Adv.
For Respondent(s)
UPON hearing the counsel, the Court made the following
O R D E R
1. We are not inclined to interfere with the order impugned herein under Article 136 of the Constitution of India.
2. The petition for Special Leave to Appeal is dismissed.
Signature Not Verified3. Pending applications are disposed of.
Digitally signed by KAVITA PAHUJA Date: 2024.08.27 18:34:00 IST Reason: (POOJA SHARMA) (NAND KISHOR)
COURT MASTER (SH) COURT MASTER (NSH)