Supreme Court - Daily Orders
Union Of India vs Sanjay Sharma on 18 July, 2014
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ITEM NO.37 COURT NO.3 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(s). D 17924/2014
UNION OF INDIA & ANR. Appellant(s)
VERSUS
SANJAY SHARMA Respondent(s)
(With appln. for leave to appeal u/s 31(1) of the Armed Forces
Tribunal Act, 2007 and office report)
Date : 18/07/2014 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. N.K.Kaul, ASG,
Mr. Farrukh Rasheed, 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.
Apart from the fact that this application seeking leave to appeal is inordinately delayed by 1115 days for which no cogent explanation is forthcoming from the appellants, we find no substantial question of law of general public importance arising for our consideration. The application for condonation of delay as also application for grant of leave to appeal are, Signature Not Verified Digitally signed by therefore, dismissed.
Shashi Sareen Date: 2014.07.23 11:07:26 ALMT Reason: (Shashi Sareen) (Veena Khera) Court Master Court Master
( The Signed Order is placed on the file.) IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL No. D 17924 OF 2014 UNION OF INDIA AND ANR. .. Appellant(s) .
Versus SANJAY SHARMA .. Respondent(s) .
O R D E R Heard.
Apart from the fact that this application seeking leave to appeal is inordinately delayed by 1115 days for which no cogent explanation is forthcoming from the appellants, we find no substantial question of law of general public importance arising for our consideration. The application for condonation of delay as also application for grant of leave to appeal are, therefore, dismissed.
......................J. (T.S.THAKUR) ......................J. (ADARSH KUMAR GOEL) New Delhi, July 18th, 2014.