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Supreme Court - Daily Orders

M/S. Star Bus Servies Pvt. Ltd. vs Department Of Transport Govt. Of Nct Of ... on 29 January, 2016

Bench: Fakkir Mohamed Ibrahim Kalifulla, S.A. Bobde

     SLP(C) No. 2305 of 2016


     ITEM NO.601                           COURT NO.6                  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 for Special Leave to Appeal (C)              No.   2305/2016

     (Arising out of impugned final judgment and order dated 16/12/2015
     in ARBA No. 31/2015 passed by the High Court of Delhi at New Delhi)

     M/S. STAR BUS SERVIES PVT. LTD.                                   Petitioner(s)

                                                 VERSUS

     DEPARTMENT OF TRANSPORT GOVT. OF NCT OF DELHI                     Respondent(s)

     (With application for permission to file lengthy list of dates and
     interim relief)

     Date : 29/01/2016 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
                         HON'BLE MR. JUSTICE S.A. BOBDE

     For Petitioner(s)              Mr. Paras Kuhad, Sr. Adv.
                                    Mr. K. R. Sasiprabhu, A.O.R.
                                    Mr. Somiran Sharma, Adv.

     For Respondent(s)              Mr.   Ajit Kumar Sinha, Sr. Adv.
                                    Mr.   Vibhu Shankar Mishra, Adv.
                                    Mr.   Ajay Kumar Singh, Adv.
                                    Mr.   D. S. Mahra, A.O.R.

                            UPON hearing counsel the Court made the following
                                              O R D E R

Taken on board.

Application seeking permission to file lengthy list of dates is granted and the same is taken on record.

Signature Not Verified

Application for permission to file additional Digitally signed by Sanjay Kumar Date: 2016.02.04 14:12:12 IST Reason: documents along with affidavit given in Court is PAGE NO. 1 of 2 SLP(C) No. 2305 of 2016 taken on record.

We find no infirmity in the order impugned herein. The Special Leave Petition is dismissed.

Learned Arbitrator is directed to expedite the disposal of the matter on its own merits without being influenced by the decision of the High Court.





                  [KALYANI GUPTA]                                 [SHARDA KAPOOR]
                    COURT MASTER                                    COURT MASTER




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