Supreme Court - Daily Orders
Ex Major General P.S.K. Choudary vs Union Of India And Others on 14 December, 2015
Bench: Anil R. Dave, Adarsh Kumar Goel
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
INTERLOCUTORY APPLICATION NO.1/2015
(For leave to appeal)
IN
CIVIL APPEAL DIARY NO.21753/2015
EX MAJOR GENERAL P.S.K. CHOUDARY ... APPELLANT(S)
VS.
UNION OF INDIA & ORS. ... RESPONDENT(S)
O R D E R
Heard the learned counsel for the appellant. Delay condoned.
In view of the fact that the impugned proceedings have already been terminated, in our opinion, nothing survives in the case and the civil appeal has become infructuous.
In the circumstances, if the final order has been passed against the appellant, it would be open to the appellant to challenge the validity of the said order in accordance with law.
The civil appeal is dismissed as having become infructuous. Pending applications stand disposed of.
..............J. [ANIL R. DAVE] .................J. [ADARSH KUMAR GOEL] New Delhi;
Signature Not Verified14th December, 2015. Digitally signed by Sarita Purohit Date: 2015.12.17 17:31:57 IST Reason: 1 ITEM NO.4 COURT NO.2 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 Diary No(s).21753/2015 EX MAJOR GENERAL P.S.K. CHOUDARY Appellant(s) VERSUS UNION OF INDIA AND OTHERS Respondent(s) (For leave to appeal u/S 31(1) of the Armed Forces Tribunal Act, 2007) Date : 14/12/2015 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE ADARSH KUMAR GOEL For Appellant(s) Col. S.M. Dalal,Adv.
Mr. Punya Deo Prasad Deo,Adv. Mr. Bhagwan Singh,Ad.v Mr. Harish Pandey,Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay condoned.
Application for leave to appeal is allowed. The civil appeal is dismissed as having come infructuous in terms of signed order.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar (Signed order is placed on the file) 2