Supreme Court - Daily Orders
V.J. Thankachan @ John vs Dy. Director Of Transport on 11 August, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.53 COURT NO.7 SECTION XI -A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
MA. No. 489/2017 in SLP(C) No(s). 7209/2017
V.J. THANKACHAN @ JOHN Petitioner(s)
VERSUS
DY. DIRECTOR OF TRANSPORT & ORS. Respondent(s)
(FOR ADMISSION with Office Report and IA
No.68886/2017-CLARIFICATION/DIRECTION)
Date : 11-08-2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Ms. Aswathi M.K., Adv.
Mr. R Venkat Raman, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
It is clarified that in the review petition filed by the petitioner in the High Court, the petitioner can, apart from the ground of multiplier, take other grounds as well, particularly, about the notional income.
Miscellaneous application is disposed of accordingly.
(ASHWANI KUMAR) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
NEELAM GULATI
Date: 2017.08.12
11:37:41 IST
Reason: