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Supreme Court - Daily Orders

Union Of India & Others vs Darshan Singh on 13 April, 2015

Bench: Dipak Misra, Prafulla C. Pant

                                           IN THE SUPREME COURT OF INDIA

                                           CIVIL APPELLATE JURISDICTION


                                           CIVIL APPEAL NO.9989 OF 2014


                         Union of India and Others                              Appellant(s)

                                            Versus

                         Darshan Singh                                          Respondent(s)



                                                          O R D E R

There is a delay of 748 days in preferring the appeal.

Having heard Mr. P.S. Patwalia, learned Additional Solicitor General at length, we are not convinced that it is a fit case where delay should be condoned.

The civil appeal is dismissed on the ground of limitation.

......................J. (Dipak Misra) ......................J. (Prafulla C. Pant) New Delhi;

April 13, 2015.

Signature Not Verified

Digitally signed by
Chetan Kumar
Date: 2015.04.16
12:25:40 IST
Reason:
ITEM NO.60                   COURT NO.5                  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 No.9989 of 2014


UNION OF INDIA & OTHERS                                      Appellant(s)

                                    VERSUS

DARSHAN SINGH                                                Respondent(s)

(With appln. (s) for condonation of delay in filing appeal and exemption from filing c/c of the impugned judgment and leave to appeal u/s 31(1) of the Armed Forces Tribunal Act, 2007 and stay and office report) Date : 13/04/2015 This appeal was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE DIPAK MISRA HON'BLE MR. JUSTICE PRAFULLA C. PANT For Appellant(s) Mr. P.S. Patwalia, ASG Mr. Shankar Divate, Adv. Mr. M. Mirdul, Adv.
Mr. B. V. Balaram Das, AOR For Respondent(s) Mr. Ranbir S. Chhillar, Adv.
Mr. H. Raghavendra Rao, AOR UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order.
(Chetan Kumar) (H.S. Parasher) Court Master Court Master (Signed order is placed on the file)