Supreme Court - Daily Orders
Union Of India vs Lt Colonel Dharamvir Singh on 15 February, 2019
Bench: D.Y. Chandrachud, Hemant Gupta
ITEM NO.56 COURT NO.12 SECTION XIV
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.1714 OF 2019
(Arising out of SLP(C) No.3480 of 2019)
UNION OF INDIA & ORS. APPELLANT(s)
VERSUS
LT COLONEL DHARAMVIR SINGH RESPONDENT(s)
(WITH APPLN.(S) FOR CLARIFICATION/DIRECTION, EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT, PERMISSION TO FILE ADDITIONAL
DOCUMENTS AND VACATING STAY)
Date : 15-02-2019 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. Aman Lekhi, ASG
Mr. R. Bala, Adv.
Ms. Priyanka Das, Adv.
Ms. Uttara Babbar, Adv.
Mr. Arvind Kumar Sharma, AOR
Ms. Bhavana Duhoon, Adv.
For Respondent(s) Mr. Colin Gonsalves, Sr. Adv.
Mr. Shreeji Bhavsar, Adv.
Mr. Satya Mitra, AOR
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
The appeal is allowed in terms of the signed reportable judgment. There shall be no order as to costs. Pending applications are accordingly disposed of.
Signature Not Verified (SANJAY KUMAR-I) (SAROJ KUMARI GAUR) Digitally signed by SANJAY KUMAR Date: 2019.02.19 17:29:50 IST Reason: AR-CUM-PS COURT MASTER
(Signed reportable judgment is placed on the file)