Supreme Court - Daily Orders
Maharashtra State Road Transport Corp. ... vs Diwarkar Madhukarrao Malkapure on 5 December, 2014
Bench: V. Gopala Gowda, C. Nagappan
ITEM NO.27 COURT NO.11 SECTION IX
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)......CC No(s).
20082/2014
(Arising out of impugned final judgment and order dated 12/11/2013
in WP No. 2762/2012 passed by the High Court Of Bombay At Nagpur)
MAHARASHTRA STATE ROAD TRANSPORT CORP.
THRO. ITS DIVISONAL CONTROLLER WARDHA Petitioner(s)
VERSUS
DIWARKAR MADHUKARRAO MALKAPURE AND ANR Respondent(s)
(with appln. (s) for c/delay in filing SLP)
Date : 05/12/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. R.S. Hedge, Adv.
Mr. Rajeev Singh,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed. (VINOD KUMAR) (MALA KUMARI SHARMA) Signature Not Verified COURT MASTER COURT MASTER Digitally signed by Vinod Kumar Date: 2014.12.05 17:04:56 IST Reason: