Supreme Court - Daily Orders
Tri Bhuwan Upadhyaya vs Union Of India . on 30 November, 2015
Bench: Jagdish Singh Khehar, R. Banumathi
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
I.A.No.1
IN
CIVIL APPEAL No. OF 2015
(Arising out of CA D 37669 of 2015)
TRI BHUWAN UPADHYAYA .......APPELLANT
VERSUS
UNION OF INDIA AND ORS. .......RESPONDENTS
O R D E R
Heard learned counsel appearing on behalf of the appellant.
The application for grant of leave to appeal under Section 31(1) of the Armed Forces Tribunal Act, 2007 is allowed.
We find no ground to interfere with the impugned order passed by the Armed Forces Tribunal, Principal Bench, New Delhi.
The appeal is accordingly dismissed.
..........................J. (JAGDISH SINGH KHEHAR) ..........................J. (R. BANUMATHI) NEW DELHI;
NOVEMBER 30, 2015.
Signature Not Verified Digitally signed by Satish Kumar Yadav Date: 2015.12.01 17:35:48 IST Reason: ITEM NO.42 COURT NO.4 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 in Civil Appeal Diary No(s).37669/2015 TRI BHUWAN UPADHYAYA Appellant(s) VERSUS UNION OF INDIA AND ORS. Respondent(s) (For leave to appeal U/S 31(1) of the Armed Forces Tribunal Act, 2007) Date : 30/11/2015 This application was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR HON'BLE MRS. JUSTICE R. BANUMATHI For Appellant(s) Mr.D.K.Sharma, Adv.
Mr.Govind Kant Sharma, Adv.
Mr. R. C. Kaushik, Adv.
For Respondent(s) Upon hearing the counsel the Court made the following O R D E R The application for grant of leave to appeal under Section 31(1) of the Armed Forces Tribunal Act, 2007 is allowed.
The appeal is dismissed in terms of the signed order.
(SATISH KUMAR YADAV) (RENUKA SADANA)
AR-CUM-PS COURT MASTER
(Signed order is placed on the file)