Supreme Court - Daily Orders
Uttar Pradesh State Road Transport ... vs Satnam Singh on 12 September, 2014
Bench: Ranjan Gogoi, R.K. Agrawal
ITEM NO.33 COURT NO.11 SECTION IVB
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). 23734/2014
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 20/02/2014
IN FA NO. 2942/2001 PASSED BY THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH)
UTTAR PRADESH STATE ROAD TRANSPORT CORP. AND ANR. Petitioner(s)
VERSUS
SATNAM SINGH AND ORS Respondent(s)
(WITH APPLN. (S) FOR EXEMPTION FROM FILING O.T. AND INTERIM RELIEF
AND OFFICE REPORT)
Date : 12/09/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s)
Ms. Garima Prashad, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners and perused the relevant material.
We do not find any legal and valid ground for interference. The Special Leave Petition is dismissed.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Vinod Lakhina
Date: 2014.09.12
16:55:11 IST
Reason: