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Colonel Pawan Singh Samyal (No. Ic ... vs Union Of India on 16 April, 2018

Bench: A.K. Sikri, Ashok Bhushan

     ITEM NO.15                                 COURT NO.6                  SECTION IV

                                    S U P R E M E C O U R T O F         I N D I A
                                            RECORD OF PROCEEDINGS

     CIVIL APPEAL Diary No. 11586/2018

     (Arising out of impugned final judgment and order dated 04-08-2015
     in OA No. 1307/2013 passed by the Armed Force Tribunal Regional
     Bench at Chandimandir)

     COLONEL PAWAN SINGH SAMYAL (NO. IC 47067K)                              Petitioner(s)

                                                       VERSUS

     UNION OF INDIA & ANR.                                                   Respondent(s)

     (With IA No.48489/2018-CONDONATION OF DELAY IN FILING and IA
     No.48488/2018-LEAVE TO APPEAL U/S 31(1) OF THE ARMED FORCES
     TRIBUNAL ACT, 2007)

     Date : 16-04-2018 This matter was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE A.K. SIKRI
                           HON'BLE MR. JUSTICE ASHOK BHUSHAN

     For Petitioner(s)
                                           Ms. Meenakshi Arora, Sr. Adv.
                                           Ms. Neela Gokhale, Adv.
                                           Ms. Kamakshi S. Mehlwal, AOR

     For Respondent(s)


                               UPON hearing the counsel the Court made the following
                                                  O R D E R

Leave to file appeal granted.

Issue notice in the civil appeal as well as in the application for condonation of delay, returnable in four weeks.

Dasti service, in addition, is permitted.

17:47:06 IST COURT MASTER COURT MASTER Reason: