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Delhi Transport Corporation vs Rajbir Singh on 4 July, 2019

Bench: Uday Umesh Lalit, Vineet Saran

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     ITEM NO.57                                     COURT NO.8                  SECTION XIV

                                      S U P R E M E C O U R T O F           I N D I A
                                              RECORD OF PROCEEDINGS

     SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 15482/2019

     (Arising out of impugned final judgment and order dated 10-01-2019
     in LPA No. 300/2016 passed by the High Court Of Delhi At New Delhi)

     DELHI TRANSPORT CORPORATION                                                    Petitioner(s)

                                                           VERSUS

     RAJBIR SINGH                                                                   Respondent(s)

     (IA No.81126/2019-CONDONATION OF DELAY IN FILING )

     Date : 04-07-2019 This petition was called on for hearing today.
     CORAM :
              HON'BLE MR. JUSTICE UDAY UMESH LALIT
              HON'BLE MR. JUSTICE VINEET SARAN

     For Petitioner(s)                         Ms. Asha Gopalan Nair, AOR
                                               Ms. Nivedita Nair, Adv.
                                               Shadman Ali, Adv.
     For Respondent(s)

                               UPON hearing the counsel the Court made the following
                                                  O R D E R

Delay condoned.

We see no reason to interfere in the matter. However, in our opinion, the High Court was not justified in imposing cost of Rs.25,000/-.

We do not deem it appropriate to issue notice to the respondent only as regards imposition of costs and therefore, proceed to grant relief to the petitioner.

We delete the direction issued by the High Court imposing costs of Rs.25,000/-.

Subject to the modification as above, the special leave petition is dismissed.

Pending applications, if any, shall also stands disposed of.

     (INDU MARWAH)                                                            (SUMAN JAIN)
     COURT MASTER                                                            BRANCH OFFICER
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