Supreme Court - Daily Orders
Suchet Singh Yadav vs Union Of India And Ors. For Respondent ... on 16 January, 2018
Bench: A.K. Sikri, Ashok Bhushan
1
ITEM NO.15 COURT NO.6 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 D No(s). 26259/2016
SUCHET SINGH YADAV & ORS. Appellant(s)
VERSUS
UNION OF INDIA AND ORS. Respondent(s)
WITH
Diary No(s). 25429/2017 (XVII)
(IA No.96158/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.96156/2017-STAY APPLICATION and IA
No.96150/2017-LEAVE TO APPEAL U/S 31(1) OF THE ARMED FORCES
TRIBUNAL ACT, 2007 and IA No.8075/2018-AMENDMENT IN CAUSE TITLE)
Date : 16-01-2018 These appeals were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Appellant(s) Mr. Sukhjinder Singh, Adv.
Mr. Alok Gupta, AOR
Mr. R. Balasubramanian, Adv.
Ms. Aarti Sharma, Adv.
Mr. Prabhas Bajaj, Adv.
Mr. Akshay Amritanshu, Adv.
Mr. S.S. Ray, Adv.
Mr. P.K. Mullick, Adv.
Mr. Mukesh Kumar Maroria, AOR
For Respondent(s) Mr. R. Balasubramanian, Adv.
Ms. Aarti Sharma, Adv.
Mr. Prabhas Bajaj, Adv.
Mr. Akshay Amritanshu, Adv.
Mr. S.S. Ray, Adv.
Mr. P.K. Mullick, Adv.
Mr. Mukesh Kumar Maroria, AOR
Signature Not Verified
Digitally signed by
ASHWANI KUMAR
Date: 2018.01.19
Mr. Sukhjinder Singh, Adv.
16:25:48 IST
Reason:
Mr. Alok Gupta, AOR
UPON hearing the counsel the Court made the following
2
O R D E R
Appeals admitted.
Heard learned counsel for the parties. Application for amendment in cause title is allowed. Arguments concluded.
Judgment reserved.
Learned counsel for the parties may file written submissions, if any, within one week.
(ASHWANI KUMAR) (MALA KUMARI SHARMA) COURT MASTER (SH) COURT MASTER