Supreme Court - Daily Orders
Jasbir Singh vs M/S Delhi Transport Corporation on 29 July, 2019
Bench: L. Nageswara Rao, Hemant Gupta
ITEM NO.15 COURT NO.12 SECTION XIV
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).17467/2019
(Arising out of impugned final judgment and order dated 28-03-
2019 in WP(C) No. 3451/2017 passed by the High Court Of Delhi At
New Delhi)
JASBIR SINGH Petitioner(s)
VERSUS
M/S DELHI TRANSPORT CORPORATION Respondent(s)
(FOR ADMISSION and I.R. and IA No.102242/2019-EXEMPTION FROM
FILING C/C OF THE IMPUGNED JUDGMENT and IA No.102243/2019-
EXEMPTION FROM FILING O.T. and IA No.102241/2019-PERMISSION TO
FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES )
Date : 29-07-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Mr. Jeetender Gupta, AOR
Mr. Anurag Singh, Adv.
Mr. Rahul Gautam, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We see no reason to interfere with the impugned order of the High Court.
The Special Leave Petition is, accordingly, dismissed. Pending Application(s) stand disposed of.
Signature Not Verified Digitally signed by SARITA PUROHIT Date: 2019.07.30 (GEETA AHUJA) 17:00:10 IST Reason: (BEENA JOLLY) COURT MASTER (SH) BRANCH OFFICER