Supreme Court - Daily Orders
Union Of India vs Major General K.A. Muthanna (Retd.) on 14 December, 2018
Bench: Rohinton Fali Nariman, Navin Sinha
ITEM NO.2 COURT NO.5 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 Diary No(s). 9424/2018
(Arising out of impugned final judgment and order dated 31-05-2017
in OA No. 661/2015 passed by the Armed Forces Tribunal)
UNION OF INDIA & ORS. Appellant(s)
VERSUS
MAJOR GENERAL K.A. MUTHANNA (RETD.) Respondent(s)
(FOR ADMISSION and I.R. and IA No.40886/2018-STAY APPLICATION and IA
No.40872/2018-CONDONATION OF DELAY IN FILING APPEAL and IA No.40881/2018-
LEAVE TO APPEAL U/S 31(1) OF THE ARMED FORCES TRIBUNAL ACT, 2007)
WITH
Diary No(s). 22980/2018 (XVII)
(FOR ADMISSION and I.R. and IA No.107490/2018-EXEMPTION FROM FILING C/C
OF THE IMPUGNED JUDGMENT and IA No.106962/2018-STAY APPLICATION and IA
No.106960/2018-CONDONATION OF DELAY IN FILING APPEAL and IA
No.106961/2018-CONDONATION OF DELAY IN REFILING and IA No.106959/2018-
LEAVE TO APPEAL U/S 31(1) OF THE ARMED FORCES TRIBUNAL ACT, 2007)
Date : 14-12-2018 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. R. Balasubramanian, Adv.
Ms. Uttara Babbar, Adv.
Ms. Bhavana Duhoon, Adv.
Mr. Arvind Kumar Sharma, AOR
Mr. B. V. Balaram Das, AOR
For Respondent(s) Mr. Arjun Gadhoke, Adv.
Mr. Mahesh Kumar, Adv.
Mr. Vijay Kumar Sharma, Adv.
Mr. Sudarshan Rajan, AOR
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by learned counsel for the respondent Signature Not Verified seeking adjournment for two weeks, the matters are Digitally signed by R adjourned for two weeks. NATARAJAN Date: 2018.12.14 16:54:44 IST Reason:
(R. NATARAJAN) (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) ASSISTANT REGISTRAR