Supreme Court - Daily Orders
M.D.,K.S.R.T.C. vs M.S.Ramamani . on 29 September, 2015
Author: Chief Justice
Bench: Chief Justice, Arun Mishra
ITEM NO.54 COURT NO.1 SECTION IVA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal Nos. 2690-2691/2010
M.D.,K.S.R.T.C. Appellant(s)
VERSUS
M.S.RAMAMANI & ORS. Respondent(s)
Date : 29/09/2015 These appeals were called on
for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN MISHRA
For Appellant(s) Mr. S.N. Bhat,Adv.
For Respondent(s) Mr.Raghavendra S. Srivatsa,Adv.
Mr. Venkita Subramoniam T.R., Adv.
Mr. Rahat Bansal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The appeals are dismissed.
As a sequel to above order, all pending applications, if any, are disposed of.
[ Charanjeet Kaur ] [ Vinod Kulvi ] A.R.-cum-P.S. Asstt. Registrar [ Signed order is placed on the file ] Signature Not Verified Digitally signed by Charanjeet Kaur Date: 2015.10.07 11:54:10 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NOS. 2690-2691 OF 2010 THE MANAGING DIRECTOR, .. APPELLANT(S) KSRTC SHANTI NAGAR, BANGALORE VERSUS M.S. RAMAMANI & ORS. .. Respondent(s) O R D E R
1. We have heard learned counsel for the parties to the lis.
2. Having gone through the records of the case, we are of the considered opinion that the appeals, being devoid of any merit, are liable to be dismissed and, are dismissed accordingly.
...................CJI.
[ H.L. DATTU ] ....................J. [ ARUN MISHRA ] NEW DELHI, SEPTEMBER 29, 2015.