Supreme Court - Daily Orders
Sgt. Dinesh Chandra Mali vs Union Of India on 2 November, 2020
Bench: Rohinton Fali Nariman, Navin Sinha, Krishna Murari
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 2358 OF 2019
SGT. DINESH CHANDRA MALI Appellant(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
O R D E R
Heard the learned Counsel for the appellant. We do not find any reason to interfere with the impugned order dated 17.09.2018 passed by the Armed Forces Tribunal, Principal Bench, New Delhi.
Accordingly, the appeal is dismissed. Pending application stands disposed of.
.......................... J. (ROHINTON FALI NARIMAN) .......................... J. (NAVIN SINHA) .......................... J. (KRISHNA MURARI) New Delhi;
November 02, 2020.
Signature Not Verified Digitally signed by R Natarajan Date: 2020.11.06 16:21:57 IST Reason: ITEM NO.29 Court 3 (Video Conferencing) SECTION XVII 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). 2358/2019 SGT. DINESH CHANDRA MALI Appellant(s) VERSUS UNION OF INDIA & ORS. Respondent(s) Date : 02-11-2020 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE NAVIN SINHA HON'BLE MR. JUSTICE KRISHNA MURARI For Appellant(s) Mr. Ravindra S. Garia, AOR Mr. Shashank Singh, Adv.
For Respondent(s) Mrs. Madhvi Divan, ASG Mr. Rajan Kr. Chourasia, Adv. Mr. Ayush Puri, Adv.
Ms. Seema Bengani, Adv.
Mr. Arvind Kumar Sharma, AOR UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order.
(R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS BRANCH OFFICER (Signed order is placed on the file)