Supreme Court - Daily Orders
Commissioner Of Income Tax, (Tds) Pune vs General Manager, Bharat Sanchar Nigam ... on 14 September, 2015
Bench: Anil R. Dave, Adarsh Kumar Goel
ITEM NO.4 COURT NO.3 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A.No.1/2015 in Civil Appeal No.............../2015
(Diary No(s).6716/2015)
UNION OF INDIA & ORS Appellant(s)
VERSUS
AJAY KUMAR Respondent(s)
(For leave to appeal U/S 31(1) of the Armed Forces Tribunal Act,
2007 and office report)
Date : 14/09/2015 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Appellant(s) Mr. Mukul Rohatgi,AG
Ms. Madhavi Divan,Adv.
Ms. Haripriya Padmanabha,Adv.
For Mr. B.V. Balaram Das,Adv.
For Respondent(s) Mr. V. Giri,Sr.Adv.
Mr. C.K. Sasi,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave to appeal U/S 31(1) of the Armed Forces Tribunal Act, 2007 is granted.
Appeal admitted.
Ad-interim relief to the effect that the implementation of the impugned judgment is stayed.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar Signature Not Verified Digitally signed by Sarita Purohit Date: 2015.09.15 14:45:25 IST Reason: