Supreme Court - Daily Orders
Ex Naib Risaldar Ram Lakhan Mishra vs Union Of India on 6 February, 2023
Bench: K.M. Joseph, B.V. Nagarathna
1
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
CIVIL APPEAL NO.
(DIARY NO.9 OF 2023)
EX NAIB RISALDAR RAM LAKHAN MISHRA APPELLANT(S)
VERSUS
UNION OF INDIA & ORS. RESPONDENT(S)
O R D E R
Delay condoned.
Application for permission for leave to appeal under Section 31 of the Armed Forces Tribunal Act, 2007, will stand dismissed.
Pending application(s), if any, stand disposed of.
…………………………………………J. [K. M. JOSEPH] …………………………………………J. [B. V. NAGARATHNA] New Delhi Signature Not Verified 6th February, 2023 Digitally signed by Jagdish Kumar Date: 2023.02.14 10:08:33 IST Reason: 2 ITEM NO.18 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 Diary No(s). 9/2023 (Arising out of impugned final judgment and order dated 02-12-2021 in OA No. 238/2020 passed by the Armed Forces Tribunal) EX NAIB RISALDAR RAM LAKHAN MISHRA APPELLANT(S) VERSUS UNION OF INDIA & ORS. RESPONDENT(S) (IANo.18924/2023-CONDONATION OF DELAY IN FILING and IA No.18925/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.18922/2023-PERMISSION TO FILE APPEAL) Date : 06-02-2023 This petition was called on for hearing today. CORAM : HON'BLE MR. JUSTICE K.M. JOSEPH HON'BLE MRS. JUSTICE B.V. NAGARATHNA For Petitioner(s) Mr. Ajit Kakkar, Adv.
Mr. Puru Mudgil, Adv.
Mr. Santosh Kr. Vishwakarma, Adv. Mr. Santosh Kumar Pandey, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay condoned.
Application for permission for leave to appeal under Section 31 of the Armed Forces Tribunal Act, 2007, will stand dismissed.
Pending application(s), if any, stand disposed of. (JAGDISH KUMAR) (RENU KAPOOR) COURT MASTER (SH) ASSISTANT REGISTRAR (Original signed order is placed on the file)