Army No. 15218671 H. Ex. Gnr (Opr) Rakesh ... vs Union Of India . on 18 January, 2016

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Supreme Court - Daily Orders

Army No. 15218671 H. Ex. Gnr (Opr) Rakesh ... vs Union Of India . on 18 January, 2016

Author: Chief Justice

Bench: Chief Justice, A.K. Sikri, R. Banumathi

                                                    1


     ITEM NO.35                             COURT NO.1                   SECTION XVII

                               S U P R E M E C O U R T O F          I N D I A
                                       RECORD OF PROCEEDINGS

     I.A. 1/2016 in Civil Appeal Diary No(s).                  41199/2015

     ARMY NO. 15218671 H. EX. GNR (OPR) RAKESH KUMAR CHOUDHARY
                                                        Appellant(s)

                                                   VERSUS

     UNION OF INDIA AND ORS.                            Respondent(s)
     (for leave to appeal u/s 31(1) of the armed forces tribunal act,
     2007 and office report)

     Date : 18/01/2016 This application was called on for hearing today.

     CORAM :
                         HON'BLE THE CHIEF JUSTICE
                         HON'BLE MR. JUSTICE A.K. SIKRI
                         HON'BLE MRS. JUSTICE R. BANUMATHI

     For Appellant(s)              Mr. Ram Ekbal Roy, Adv.
                                   Mr.Fulman Singh, Adv.
                                   MR.Abhijit Kr. Chattopadhayay, Adv.
                                   MS. Priyanka Das, Adv.
                                   Mr. Binay Kumar Das,Adv.

     For Respondent(s)             Mr. R.Balasubramanian, Adv.
                                   MR. Santosh Kumar, Adv.
                                   Mr. B.V.Balram Das, Adv.


                          UPON hearing the counsel the Court made the following
                                             O R D E R

Heard.

Delay condoned.

No substantial question of law of general/public importance arises for our consideration in this application for leave to appeal.

Signature Not Verified The prayer for leave to appeal is accordingly declined

Digitally signed by and the application for leave to appeal dismissed. Mahabir Singh Date: 2016.01.20 10:44:37 IST Reason: (Shashi Sareen) (Saroj Saini) AR-cum-PS Court Master (Signed order is placed on the file) 2 IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION I.A. NO. 1 IN CIVIL APPEAL No. D 41199 OF 2015 ARMY NO. 15218671 H.EX. GNR (OPR) RAKESH KUMAR ... Appellant(s) CHOUDHARY Versus UNION OF INDIA AND ORS. ... Respondent(s) O R D E R Heard.

Delay condoned.

No substantial question of law of general/public importance arises for our consideration in this application for leave to appeal.

The prayer for leave to appeal is accordingly declined and the application for leave to appeal dismissed.

................CJI.

(T.S.THAKUR) .................J. (A.K.SIKRI) ................J. (R.BANUMATHI) New Delhi, Dated: 18th January, 2016. 3

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