SURJEET SINGH & ORS. Vs. D.P. SHARMA & ORS.

LAWS(SC)-1985-8-43

SUPREME COURT OF INDIA

Decided on August 19,1985

Surjeet Singh And Ors. Appellant

VERSUS

D.P. Sharma And Ors. Respondents

JUDGEMENT

- (1.) After hearing learned counsel for the parties we clarify the interm order passed by us on August 6, 1985 as follows : 1. The list of passengers to be carried by the crew of the tourist vehicle need not be attested by any officer. 2. No express permission of the Regional Transport Officer concerned is necessary if the list of passengers is sent by Registered Post 48 hours before the commencement of the journey. 3. In cases of emergency the Regional Transport Officer concerned or any other authorised official may be approached along with the 4 list of passengers even on holidays for his permission as provided in the order dated August 6, 1915.;

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