Supreme Court - Daily Orders
Havildar /Clk Satav Chandrakant ... vs Union Of India . on 3 September, 2019
Bench: L. Nageswara Rao, Hemant Gupta
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. (DIARY NO.31790/2016) OF 2019
HAVILDAR /CLK SATAV CHANDRAKANT SHIVDAS .. Appellant(s)
Versus
UNION OF INDIA & ORS. .. Respondent(s)
O R D E R
Leave to appeal is granted. After hearing the learned counsel appearing for the parties at length, we are not inclined to interfere with the Order of the Armed Forces Tribunal, Regional Bench, Kochi (‘the Tribunal’). No fault can be found with the reasons given by the Tribunal for rejecting the Original Application.
The appeal is dismissed.
.............................J. ( L. NAGESWARA RAO ) Signature Not Verified .............................J. ( HEMANT GUPTA ) Digitally signed by GEETA AHUJA Date: 2019.09.04 New Delhi, 14:10:24 IST Reason: Dated: September 03, 2019 ITEM NO.19 COURT NO.9 SECTION XVII S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS C.A. D 31790/2016 HAVILDAR /CLK SATAV CHANDRAKANT SHIVDAS Appellant(s) VERSUS UNION OF INDIA . & ORS. Respondent(s) (FOR ON IA 1/2016 ) Date : 03-09-2019 This appeal was called on for hearing today. today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO HON'BLE MR. JUSTICE HEMANT GUPTA For Appellant(s) Mr. Siddharth Sangal, AOR Nilanjani Tandon, Adv.
For Respondent(s) Mr. R. Balasubramanian, Sr. Adv.
Mr. Sachin Sharma, Adv.
Mr. Anmol Chandan, Adv.
Mr. Arvind Kumar Sharma, Adv. Mr. Mukesh Kumar Maroria, AOR UPON hearing the counsel the Court made the following O R D E R Leave to appeal is granted.
The appeal is dismissed in terms of the Signed Order.
Pending application(s), if any, stand disposed of.
(GEETA AHUJA) (SUNIL KUMAR RAJVANSHI) COURT MASTER (SH) BRANCH OFFICER (The Signed Order is placed on the file)