Supreme Court - Daily Orders
Union Of India vs Rc-528 Cap Rajender Singh on 27 February, 2015
j IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL D. NO.(S). 3017 OF 2015
UNION OF INDIA & ORS. Appellant(s)
VERSUS
RC-528 CAP RAJENDER SINGH Respondent(s)
O R D E R
Heard.
There is an inordinate delay of 1137 days in the filing of this application for leave to appeal for which no cogent explanation is forthcoming from the petitioners-U.O.I. The prayer for leave to appeal is accordingly declined and the application for leave to appeal dismissed on the ground of limitation.
.......................J (T.S. THAKUR) .......................J (ADARSH KUMAR GOEL) NEW DELHI DATED 27th February, 2015.
Signature Not Verified Digitally signed by Mahabir Singh Date: 2015.02.28 12:15:40 IST Reason: ITEM NO.13 COURT NO.2 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). 3017/2015 UNION OF INDIA & ORS. Appellant(s) VERSUS RC-528 CAP RAJENDER SINGH Respondent(s)
(with appln. (s) for leave to appeal and office report) Date : 27/02/2015 This appeal was called on for hearing today. CORAM :
HON’BLE MR. JUSTICE T.S. THAKUR HON’BLE MR. JUSTICE ADARSH KUMAR GOEL For Appellant(s) Mr. P.S. Patwalia,ASG Ms. B. Sunita Rao,Adv.
Ms. Neelam Chand,Adv.
Mr. Ranjeet Singh,Adv.
Mr. Rajat Singh,Adv.
Mr. Archit Upadhyay,Adv.
Mr. B. V. Balaram Das,Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Heard.
There is an inordinate delay of 1137 days in the filing of this application for leave to appeal for which no cogent explanation is forthcoming from the petitioners-U.O.I. The prayer for leave to appeal is accordingly declined and the application for leave to appeal dismissed on the ground of limitation.
(MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER
(Signed order is placed on the file)