Supreme Court - Daily Orders
Uttar Pradesh State Road Transport ... vs Vibhor Fialok on 29 January, 2019
Bench: A.M. Khanwilkar, Ajay Rastogi
ITEM NO.2 COURT NO.10 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petitions for Special Leave to Appeal (C) Nos. 2738-2739/2019
(Arising out of impugned final judgment and order dated
14-08-2018 in MACAP No. 976/2017 and MACAP No. 585/2018 passed
by the High Court Of Delhi At New Delhi)
UTTAR PRADESH STATE ROAD TRANSPORT CORPORATION Petitioner(s)
VERSUS
VIBHOR FIALOK & ANR. Respondent(s)
(WITH PRAYER FOR INTERIM RELIEF AND IA No.6072/2019-EXEMPTION
FROM FILING C/C OF THE IMPUGNED JUDGMENT )
Date : 29-01-2019 These matters were called on
for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Ms. Garima Prashad, AOR
Mr. Mohit Kumar Bansal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
Issue notice on the prayer for interim relief.
Dasti service, in addition, is permitted.
[ Charanjeet Kaur ] [ Vidya Negi ] A.R.-cum-P.S. Court Master(NSH) Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2019.01.30 17:12:31 IST Reason: