DHARMENDRA KUMAR SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD .

(2.) THE petitioner has filed this petition against the order dt. 3rd April 2014 passed by the State Transport Appellate Tribunal in Revision No. 235/2013.

(3.) THE aforesaid timing was changed by the State of M.P. at the time of issuance of permit and the authority has fixed the following timings: -