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
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)