Supreme Court - Daily Orders
Mohammad Arif vs Union Of India on 14 October, 2019
Bench: Rohinton Fali Nariman, V. Ramasubramanian
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2019
DIARY NO. 30496 OF 2019
MOHAMMAD ARIF Appellant(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
O R D E R
Leave to file appeal is rejected on the ground of delay as well as on merits.
…………………………………………………………………., J. [ ROHINTON FALI NARIMAN ] …………………………………………………………………., J. [ V. RAMASUBRAMANIAN ] New Delhi;
October 14, 2019.
Signature Not Verified Digitally signed by R NATARAJAN Date: 2019.10.26 12:07:07 IST Reason: ITEM NO.12 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. 30496/2019 (Arising out of impugned final judgment and order dated 18-01-2018 in OA No. 248/2011, 03-04-2018 in OA No. 248/2011 and 17-04-2018 in OA No. 248/2011 passed by the Armed Forces Tribunal) MOHAMMAD ARIF Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) (With IA No.152399/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.152397/2019-CONDONATION OF DELAY IN FILING APPEAL and IA No.152400/2019-CONDONATION OF DELAY IN REFILING and IA No.152398/2019-LEAVE TO APPEAL U/S 31(1) OF THE ARMED FORCES TRIBUNAL ACT, 2007) Date : 14-10-2019 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN For Petitioner(s) Mr. Somesh Chandra Jha, AOR Mr. Shailendra Kumar Singh, Adv. Mr. Ravi Kumar Yadav, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Leave to file appeal is rejected on the ground of delay as well as on merits.
(NIDHI AHUJA) (NISHA TRIPATHI) COURT MASTER (SH) BRANCH OFFICER [Signed order is placed on the file.]