Supreme Court - Daily Orders
Union Of India vs Col. Anil Kumar R (Retd)(Ic No 43826F) on 25 November, 2022
Bench: Ajay Rastogi, C.T. Ravikumar
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2022
(@ Diary No. 29827 of 2022)
UNION OF INDIA & ORS. .....Appellant(s)
Vs.
COL. ANIL KUMAR R (RETD)(IC NO 43826F) .....Respondent(s)
O R D E R
I.A. No. 159635 of 2022 – Application seeking leave to appeal u/s 31(1) of the Armed Forces Tribunal Act, 2007 is allowed.
Delay condoned.
We find no merits in this appeal. The appeal is dismissed accordingly. However, question of law is left open.
All pending applications stand disposed of.
...................J. (AJAY RASTOGI) ....................J. (C.T. RAVIKUMAR) New Delhi;
November 25, 2022.
Signature Not Verified Digitally signed by NEETA SAPRA Date: 2022.11.28 17:40:47 IST Reason: ITEM NO.14 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). 29827/2022 UNION OF INDIA & ORS. Petitioner(s) VERSUS COL. ANIL KUMAR R (RETD)(IC NO 43826F) Respondent(s) ( IA No.159621/2022-CONDONATION OF DELAY IN FILING and IA No.159628/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.159625/2022-STAY APPLICATION and IA No.159635/2022-LEAVE TO APPEAL U/S 31(1) OF THE ARMED FORCES TRIBUNAL ACT, 2007 ) Date : 25-11-2022 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE AJAY RASTOGI HON'BLE MR. JUSTICE C.T. RAVIKUMAR For Petitioner(s) Ms. Madhvi Divan, Ld Asg.
Ms.Nidhi Khanna, Adv.
Mr.Praneet Pranav, Adv.
Mr. Shiv Mangal Sharma, Adv. Mr. Arvind Kumar Sharma, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R I.A. No. 159635 of 2022 – Application seeking leave to appeal u/s 31(1) of the Armed Forces Tribunal Act, 2007 is allowed.
Delay condoned.
We find no merits in this appeal. The appeal is dismissed in terms of signed order. However, question of law is left open.
All pending applications stand disposed of.
(NEETA SAPRA) (VIRENDER SINGH) COURT MASTER (SH) BRANCH OFFICER (Signed order is placed on the file)