Supreme Court - Daily Orders
The Divisional Controller, Ksrtc vs Lakshmi Devi on 12 February, 2016
Bench: Fakkir Mohamed Ibrahim Kalifulla, S.A. Bobde
ITEM NO.12 COURT NO.6 SECTION IVA
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)......CC No(s).
920/2016
(Arising out of impugned final judgment and order dated 31/03/2015
in MFA No. 1116/2015(MV) passed by the High Court Of Karnataka At
Bangalore)
THE DIVISIONAL CONTROLLER, KSRTC & ANR Petitioner(s)
VERSUS
LAKSHMI DEVI AND ORS Respondent(s)
I.A. 1/2016(with c/delay in filing SLP and c/delay in refiling SLP)
Date : 12/02/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s)
Mr. Kashi Vishwashwar, Adv.
Ms. Manju Jetley,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing on behalf of the petitioners seeks permission to withdraw this special leave petition with liberty to move the High Court. The prayer is allowed. The special leave petition is, accordingly, dismissed as withdrawn with the liberty afore-mentioned.
[SHARDA KAPOOR] [SUKHBIR PAUL KAUR] Signature Not Verified COURT MASTER A.R.-CUM-P.S. Digitally signed by Sukhbir Paul Kaur Date: 2016.02.12 16:18:57 IST Reason: