Supreme Court - Daily Orders
U.O.I vs Major Hardev Singh Gill on 10 March, 2014
D
ITEM NO.33 Court No.6 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 D.NO(s). 25219 OF 2013
U.O.I Appellant (s)
VERSUS
MAJOR HARDEV SINGH GILL Respondent(s)
(With appln(s) for leave to appeal u/s 31(1) of the Armed Forces Tribunal
Act, 2007 and office report )
Date: 10/03/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE T.S. THAKUR
HON’BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. K.V.Viswanathan, ASG,
MS. V.Mohana, Adv.
Mr. B.V. Balaram Das,Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
There is a delay of 1115 days in the filing of this application for leave to appeal. The same is, therefore, dismissed.
The question of law raised is however left open.
|(Shashi Sareen) | |(Veena Khera) | |Court Master | |Court Master | (Signed order is placed on the file) IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL No. D25219 OF 2013 |U.O.I. |...| Appellant(s) | | Versus | |MAJOR HARDEV SINGH GILL |...| Respondent(s) | O R D E R There is a delay of 1115 days in the filing of this application for leave to appeal. The same is, therefore, dismissed.
The question of law raised is however left open.
......................J. (T.S.THAKUR) ......................J. (C.NAGAPPAN) New Delhi, March 10, 2014.