Supreme Court - Daily Orders
Union Of India vs No. 14538512P Ex Hav (Honorary Naib ... on 27 November, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.15 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 Diary No(s). 11493/2017
UNION OF INDIA & ORS. Appellant(s)
VERSUS
NO. 14538512P EX HAV (HONORARY NAIB SUBEDAR)
PRAKASH CHAND THAKUR Respondent(s)
(IA No.56379/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.56377/2017-CONDONATION OF DELAY IN FILING APPEAL
and IA No.56383/2017-LEAVE TO APPEAL U/S 31(1) OF THE ARMED FORCES
TRIBUNAL ACT, 2007)
Date : 27-11-2017 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Appellant(s) Mr. Aman Sinha, Sr. Adv.
Mr. Bharat Singh, Adv.
Mr. Pravesh Thakur, Adv.
Mr. Mukesh Kumar Maroria, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
To be heard along with Civil Appeal Diary No. 3744 of 2016.
(ASHWANI THAKUR) (MALA KUMARI SHARMA) COURT MASTER (SH) COURT MASTER Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2017.11.30 10:52:36 IST Reason: