Supreme Court - Daily Orders
Union Of India vs Ex. Sep No 3979059 X Harbans Singh on 26 October, 2015
Bench: Madan B. Lokur, S.A. Bobde
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
I.A. Nos.1-2
IN
CIVIL APPEAL NOS. OF 2015
D No.30180/2015
UNION OF INDIA & ORS. APPELLANT(s)
VERSUS
EX. SEP NO 3979059 X HARBANS SINGH RESPONDENT(s)
O R D E R
Leave to appeal granted.
The appeals are dismissed on the ground of delay with costs of Rs.25,000/- to be deposited with the Supreme Court Legal Services Committee within four weeks from today. The aforesaid amount be utilised for the juvenile justice issues.
List the matter after five weeks for compliance.
.............................J. (MADAN B. LOKUR) .............................J. (S.A. BOBDE) NEW DELHI OCTOBER 26, 2015 Signature Not Verified Digitally signed by Sanjay Kumar Date: 2015.10.28 16:51:50 IST Reason: ITEM NO.47 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 I.A.NO.1-2 in Civil Appeal Diary No(s).30180/2015 UNION OF INDIA & ORS. Appellant(s) VERSUS EX. SEP NO 3979059 X HARBANS SINGH Respondent(s) (for leave to appeal u/s 31(1) of the Armed Forces Tribunal Act, 2007 and office report) Date: 26/10/2015 These applications were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE S.A. BOBDE For Appellant(s) Ms. Niranjana Singh, Adv.
Ms. N. Annapoorni, Adv.
Mr. Atreyi Chatterjee, Adv. Mr. Ram Bhaj, Adv.
Ms. Chanan Parwani, Adv.
Mr. B. V. Balaram Das, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Leave to appeal granted.
The appeals are dismissed on the ground of delay with costs of Rs.25,000/- to be deposited with the Supreme Court Legal Services Committee within four weeks from today. The aforesaid amount be utilised for the juvenile justice issues.
I.A. Nos.1-2 are disposed of. List the matter after five weeks for compliance.
(SANJAY KUMAR-I) (JASWINDER KAUR)
AR-CUM-PS COURT MASTER
(Signed order is placed on the file)