22 October 2019
Supreme Court
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KARAN SINGH Vs DELHI TRANSPORT CORPORATION

Bench: HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR, HON'BLE MR. JUSTICE AJAY RASTOGI
Judgment by: HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
Case number: C.A. No.-012743-012743 / 2017
Diary number: 21194 / 2016
Advocates: PETITIONER-IN-PERSON Vs ASHA GOPALAN NAIR


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ITEM NO.1501               COURT NO.13               SECTION XIV-A

S U P R E M E  C O U R T  O F  I N D I A RECORD OF PROCEEDINGS

Civil Appeal  No(s).  12743/2017

KARAN SINGH                                        Appellant(s)

VERSUS

DELHI TRANSPORT CORPORATION & ANR.                 Respondent(s)

Date : 22-10-2019 This appeal was called on for hearing today.

For Appellant(s) Petitioner-in-person

For Respondent(s) Ms. Asha Gopalan Nair, AOR

Hon’ble Mr. Justice Ajay Rastogi pronounced the judgment of

the Bench consisting of Hon’ble Mr. Justice Mohan M. Shantanagoudar

and His Lordship.

The appeal is dismissed in terms of the signed non-reportable

judgment.  No costs.

(GULSHAN KUMAR ARORA)                           (R.S. NARAYANAN) COURT MASTER                                 COURT MASTER

(Signed non-reportable judgment is placed on the file)