Supreme Court - Daily Orders
Abdul Rehman Nevar vs Bmtc Central Office on 1 December, 2023
Bench: Vikram Nath, Rajesh Bindal
ITEM NO.41 COURT NO.9 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). 27498/2016
(Arising out of impugned final judgment and order dated 21-04-2016
in WA No. 465/2016 (S-KSRTC) passed by the High Court of Karnataka
at Bengaluru)
ABDUL REHMAN NEVAR Petitioner(s)
VERSUS
BMTC CENTRAL OFFICE Respondent(s)
Date : 01-12-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE RAJESH BINDAL
For Petitioner(s) Mr. Parikshit Angadi, Adv.
Ms. Srushti Agadi, Adv.
Mr. Anirudh Sanganeria, 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 and order of the High Court. Accordingly, the Special Leave Petition is dismissed.
Pending application(s), if any, shall stand disposed of.
Signature Not Verified Digitally signed by SONIA BHASIN Date: 2023.12.02 (SONIA BHASIN) (RANJANA SHAILEY) 12:47:09 IST Reason: COURT MASTER (SH) COURT MASTER (NSH)