Supreme Court - Daily Orders
Union Of India vs Lt. Col (Retd) A. Srinivasan on 20 November, 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.36445/2015
UNION OF INDIA & ORS. ... APPELLANT(S)
VS.
LT. COL.(RETD) A. SRINIVASAN ... RESPONDENT(S)
O R D E R
Heard the learned counsel for the appellants. There is a delay of 200 days in filing the application and we also do not find any reason to entertain the application for leave to appeal before this Court. The same is, accordingly, rejected.
The question of law is kept open.
..............J. [ANIL R. DAVE] .................J. [ADARSH KUMAR GOEL] New Delhi;
20th November, 2015.
Signature Not Verified Digitally signed by Sarita Purohit Date: 2015.11.26 10:29:52 IST Reason: ITEM NO.33 COURT NO.3 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 D.No(s).36445/2015 UNION OF INDIA & ORS Appellant(s) VERSUS LT. COL (RETD) A. SRINIVASAN Respondent(s) (For leave to appeal U/S 31(1) of the Armed Forces Tribunal Act, 2007 and office report) Date : 20/11/2015 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE ADARSH KUMAR GOEL For Appellant(s) Mr. Tushar Mehta,ASG Mr. Rana Mukherjee,Sr.Adv. Mr. T.N. Razdan,Adv.
For Mr. B.V. Balaram Das,Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Application for leave to appeal is rejected in terms of the signed order.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar (Signed order is placed on the file)