Supreme Court - Daily Orders
Joginder Pal Singh vs U.P.State Road Transport Corpn. on 8 April, 2015
Author: Chief Justice
Bench: Chief Justice, Arun Mishra
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.7441 OF 2008
JOGINDER PAL SINGH ...APPELLANT(S)
VERSUS
U.P.STATE ROAD TRANSPORT
CORPORATION ...RESPONDENT(S)
O R D E R
1. This appeal is directed against the judgment and order passed by the High Court of Judicature at Allahabad in Civil Misc. Writ Petition No.8618 of 2003, dated 09.10.2006.
2. We have heard Shri Shibashish Misra and Shri Pradeep Misra, learned counsel for the parties to the lis.
3. After going through the judgment and order passed by the High Court as well as the material available on record, we do not see any good ground to interfere with the judgment and order passed by the High Court. Accordingly, the Civil Appeal is dismissed.
............CJI.
(H.L. DATTU)
Signature Not Verified
Digitally signed by
NEETU KHAJURIA
Date: 2015.04.11
..............J.
09:43:53 IST
Reason: (ARUN MISHRA)
NEW DELHI,
APRIL 08, 2015.
ITEM NO.114 COURT NO.1 SECTION XI
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). 7441 of 2008
JOGINDER PAL SINGH Appellant(s)
VERSUS
U.P.STATE ROAD TRANSPORT CORPN. Respondent(s)
(with office report)
Date : 08/04/2015 This appeal was called
on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE ARUN MISHRA For Appellant(s) Mr. Shibashish Misra,Adv.
For Respondent(s) Mr. Pradeep Misra,Adv.
UPON hearing the counsel the Court made the following O R D E R The civil appeal is dismissed in terms of the signed order.
(Neetu Khajuria) (Vinod Kulvi) Sr.P.A. Assistant Registrar (Signed order is placed on the file.)