Supreme Court - Daily Orders
Uoi vs Kuldeep Kumar on 7 March, 2014
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ITEM NO.11 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 D.NO(s). 4602 OF 2014 (For Prel. Hearing)
UOI & ORS Appellant (s)
VERSUS
KULDEEP KUMAR Respondent(s)
(With appln(s) for leave to appeal u/s 31(1) of the Armed Forces Tribunal
Act, 2007 and office report )
Date: 07/03/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE T.S. THAKUR
HON’BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. R.Balasubramaniun, Adv.
MS. Anindita Pujari, Adv.
Mr. B.V. Balaram Das,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Heard.
Apart from the fact that this application seeking leave to appeal is inordinately delayed by 1097 days for which no cogent explanation is forthcoming from the appellants, we find no substantial question of law of general public importance arising for our consideration. The application for grant of leave to appeal is, therefore, dismissed.
|(Shashi Sareen) | |(Veena Khera) | |Court Master | |Court Master | (Signed order is placed on the file) IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL No. D 4602 OF 2014 |UNION OF INDIA AND ORS. |...| Appellant(s) | | Versus | |KULDEEP KUMAR |...| Respondent(s) | O R D E R Heard.
Apart from the fact that this application seeking leave to appeal is inordinately delayed by 1097 days for which no cogent explanation is forthcoming from the appellants, we find no substantial question of law of general public importance arising for our consideration. The application for grant of leave to appeal is, therefore, dismissed.
......................J. (T.S.THAKUR) ......................J. (C.NAGAPPAN) New Delhi, March 07, 2014.