DELHI TRANSPORT CORPORATION Vs. ASHOK KUMAR

JUDGEMENT

(1.) The Appellant has assailed the Judgment and Order, dtd. 3/5/2024 passed by the learned Single Judge of this Court in W.P.(C) 245/2013 by filing the present Appeal under Clause-X of Letters Patent Appeal under Delhi High Court Rules.

(2.) Notice.

(3.) Mr. Kamlesh Kumar Mishra, Advocate, has entered appearance and he accepts notice on behalf of the Respondent.