Supreme Court - Daily Orders
21952-L Wing Commader, K. Venugopal ... vs Union Of India And Ors.(For Respondent ... on 3 April, 2017
Bench: Dipak Misra, A.M. Khanwilkar
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2017
(Dy. No.17754/2015)
21952-L WING COMMADER, K. VENUGOPAL Appellant(s)
(RETD)
VERSUS
UNION OF INDIA AND ORS. Respondent(s)
O R D E R
There is a delay of 588 days in filing the civil appeal.
On a perusal of application for condonation of delay, we find that there is no justifiable reason to condone such enormous delay. Accordingly, leave to appeal is refused.
....................J. [Dipak Misra] ....................J. [A.M. Khanwilkar] New Delhi April 03, 2017.
Signature Not Verified Digitally signed by CHETAN KUMAR Date: 2017.04.11 17:50:34 IST Reason: ITEM NO.1 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.1/2016 in Civil Appeal Diary No.17754/2015 21952-L WING COMMADER, K. VENUGOPAL (RETD) Appellant(s) VERSUS UNION OF INDIA AND ORS. Respondent(s) (For leave to appeal and office report) Date : 03/04/2017 This application was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA HON'BLE MR. JUSTICE A.M. KHANWILKAR For Appellant(s) Mr. Rabin Majumder, AOR Ms. Antima Bazaz, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Leave to appeal is refused in terms of the signed order.
(Chetan Kumar) (Madhu Narula) Court Master Court Master (Signed order is placed on the file)