Supreme Court - Daily Orders
Rajasthan State Road Transport ... vs Jeeteesh Gupta on 27 November, 2017
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.50 COURT NO.3 SECTION XV
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). 10124/2017
(Arising out of impugned final judgment and order dated 20-02-2017
in DBCSA No. 204/2017 passed by the High Court Of Judicature For
Rajasthan At Jaipur)
RAJASTHAN STATE ROAD TRANSPORT CORPORATION & ANR. Petitioner(s)
VERSUS
JEETESH GUPTA Respondent(s)
(FOR EXEMPTION FROM FILING O.T. ON IA 1/2017)
Date : 27-11-2017 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. S. K. Bhattacharya, AOR
Mr. L.K. Paonam, Adv.
Mr. Niraj Bobby Paonam, Adv.
Mrs. Tomthinnganbi Koijam, Adv.
Mr. Himanshu Gambhir, Adv.
For Respondent(s) Caveator-in-person
UPON hearing the counsel the Court made the following
O R D E R
On the petitioners depositing an amount of Rs.5000/- in the Registry of this Court, the matter will be taken up. The amount be deposited within four weeks, failing which it will be deemed to have been automatically dismissed.
Since the respondent is appearing in person, he is discharged from appearing and if it is decided to issue notice, notice will be appropriately issued to the respondent.
Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2017.11.28 16:19:51 IST Reason: (MEENAKSHI KOHLI) (KAILASH CHANDER)
COURT MASTER COURT MASTER