Supreme Court - Daily Orders
Jatinder Singh vs Union Of India on 1 March, 2019
Bench: D.Y. Chandrachud, Hemant Gupta
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2019
Diary No(s). 4039 of 2019
JATINDER SINGH Appellant(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
O R D E R
Leave to appeal is granted.
Delay condoned.
We see no merit in this appeal.
The Civil Appeal is, accordingly, dismissed. No costs.
Pending application(s), if any, shall stand disposed of.
.............................J. (DR. DHANANJAYA Y. CHANDRACHUD) .............................J. (HEMANT GUPTA) NEW DELHI MARCH 1, 2019 Signature Not Verified Digitally signed by MANISH SETHI Date: 2019.03.05 18:46:31 IST Reason: ITEM NO.19 COURT NO.12 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). 4039/2019 (Arising out of impugned final judgment and order dated 14-09-2018 in OA No. 669/2015 passed by the Armed Forces Tribunal, Chandigarh, Regional Bench Chandimandir) JATINDER SINGH Appellant(s) VERSUS UNION OF INDIA & ORS. Respondent(s) (IA No.34161/2019-CONDONATION OF DELAY IN FILING and IA No.34162/2019-LEAVE TO APPEAL U/S 31(1) OF THE ARMED FORCES TRIBUNAL ACT, 2007 ) Date : 01-03-2019 This appeal was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD HON'BLE MR. JUSTICE HEMANT GUPTA For Petitioner(s) Mr. Anirudh Sanganeria, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Leave to appeal is granted. Delay condoned.
The Civil Appeal is dismissed in terms of the signed order. Pending application(s), if any, shall stand disposed of. (MANISH SETHI) (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER