Supreme Court - Daily Orders
Pepsu Road Transport Corp. vs Lachhman Singh on 14 May, 2015
Author: Chief Justice
Bench: Chief Justice, Arun Mishra, Amitava Roy
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.4722 OF 2009
PEPSU ROAD TRANSPORT
CORPORATION & ORS. ...APPELLANT(S)
VERSUS
LACHHMAN SINGH ...RESPONDENT(S)
O R D E R
1. This appeal is directed against the judgment and order passed by the High Court of Punjab and Haryana in R.S.A. No.2735 of 2007, dated 27.08.2007.
2. We have heard Shri K.K. Mohan, learned counsel for the appellants and carefully perused the material available on record. In our considered opinion, we do not find any infirmity in the impugned judgment and order passed by the High Court. Accordingly, the Civil Appeal is dismissed.
.............CJI.
(H.L. DATTU) ...............J. (ARUN MISHRA) Signature Not Verified Digitally signed by NEETU KHAJURIA ...............J. Date: 2015.05.18 12:19:16 IST Reason: (AMITAVA ROY) NEW DELHI, MAY 14, 2015.
ITEM NO.117 COURT NO.1 SECTION IV
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). 4722 of 2009
PEPSU ROAD TRANSPORT CORP. & ORS. Appellant(s)
VERSUS
LACHHMAN SINGH Respondent(s)
(with interim relief and office report) Date : 14/05/2015 This appeal was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE AMITAVA ROY For Appellant(s) Mr. K. K. Mohan,Adv. For Respondent(s) Mr. Gautam Godara, Adv.
Mr. Ravindra Keshavrao Adsure,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.)