Supreme Court - Daily Orders
Lieut. Col. Akhilesh Kumar Yadav vs Union Of India on 16 April, 2018
Bench: A.K. Sikri, Ashok Bhushan
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL DIARY NO(S). 6675/2018
LIEUT. COL. AKHILESH KUMAR YADAV APPELLANT(S)
VERSUS
UNION OF INDIA & ORS. RESPONDENT(S)
O R D E R
There is a delay of 1812 days in preferring this appeal which has not been satisfactorily explained. We, therefore, refuse to condone the delay. The appeal is, accordingly, dismissed on the ground of delay.
......................J. [A.K. SIKRI] ......................J. [ASHOK BHUSHAN] NEW DELHI;
APRIL 16, 2018.
Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2018.04.17 15:25:47 IST Reason: ITEM NO.22 COURT NO.6 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 Diary No(s). 6675/2018 (Arising out of impugned final judgment and order dated 06-12-2012 in OA No. 157/2010 passed by the Armed Forces Tribunal) LIEUT. COL. AKHILESH KUMAR YADAV Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) ( IA No.51075/2018-CONDONATION OF DELAY IN FILING and IA No.51088/2018-CONDONATION OF DELAY IN REFILING and IA No.51087/2018-LEAVE TO APPEAL U/S 31(1) OF THE ARMED FORCES TRIBUNAL ACT, 2007) Date : 16-04-2018 This petition was called on for hearing today. CORAM : HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ASHOK BHUSHAN For Petitioner(s) Mr. Nikhil Jain, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order. Pending application(s), if any, stands disposed of accordingly.
(ASHWANI THAKUR) (MALA KUMARI SHARMA) COURT MASTER (SH) COURT MASTER (Signed order is placed on the file)