Supreme Court - Daily Orders
Uttar Pradesh State Road Transport ... vs Gaurav Sharma on 4 September, 2019
Bench: Navin Sinha, Indira Banerjee
ITEM NO.3 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).20278/2019
(Arising out of impugned final judgment and order dated 22-05-2019
in MACA No. 592/2019 passed by the High Court of Delhi at New
Delhi)
UTTAR PRADESH STATE ROAD TRANSPORT CORPORATION Petitioner(s)
VERSUS
GAURAV SHARMA & ORS. Respondent(s)
(WITH I.R. and IA No.128164/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 04-09-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Ms. Akshara Chuahan, Adv.
Ms. Garima Prashad, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned order of the High Court on the issue of the future prospects in our discretionary jurisdiction under Article 136 of the Constitution. However, it shall not be treated as a precedent.
The special leave petition is dismissed. Signature Not Verified Pending application, if any, stands disposed.
Digitally signed by SANJAY KUMAR Date: 2019.09.04 17:01:48 IST Reason: (SANJAY KUMAR-I) (SAROJ KUMARI GAUR) AR-CUM-PS COURT MASTER