Supreme Court - Daily Orders
Monohara Krishnan K vs Union Of India on 1 July, 2016
Author: Chief Justice
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
I.A.No.1 Of 2016
IN
CIVIL APPEAL DIARY NO.(S).2344 OF 2016
MONOHARA KRISHNAN K Appellant(s)
VERSUS
UNION OF INDIA AND ORS Respondent(s)
O R D E R
Heard.
Apart from the fact that there is a delay of 852 days in the filing of this application for grant of leave to appeal we do not see any substantial question of law of general/public importance arising for our consideration.
The prayer for leave to appeal is accordingly declined and the application for leave to appeal dismissed on the ground of limitation and also on merit.
.....................CJI. (T.S. THAKUR) .......................J. (A.M. KHANWILKAR) .......................J. (D.Y. CHANDRACHUD) NEW DELHI Signature Not Verified Digitally signed by DATED 1st JULY, 2016.
SHASHI SAREEN Date: 2016.07.08 16:19:21 IST Reason: ITEM NO.14 COURT NO.1 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. 1/2016 in Civil Appeal Diary No(s). 2344/2016 MONOHARA KRISHNAN K Appellant(s) VERSUS UNION OF INDIA AND ORS Respondent(s) (Appln.(s) for leave to appeal u/s 31(1) of the Armed Forces
Tribunal Act, 2007 and office report) Date : 01/07/2016 This application was called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE DR. JUSTICE D.Y. CHANDRACHUD For Appellant(s) Ms. Malini Poduval,Adv.
Ms. Babita Sant,Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Heard.
Apart from the fact that there is a delay of 852 days in the filing of this application for grant of leave to appeal we do not see any substantial question of law of general/public importance arising for our consideration. The prayer for leave to appeal is accordingly declined and the application for leave to appeal dismissed on the ground of limitation and also on merit.
(MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER
(Signed order is placed on the file)