Supreme Court - Daily Orders
13676598F Ex Havildar (Clerk) Udai ... vs Union Of India on 20 November, 2017
Bench: A.K. Sikri, Ashok Bhushan
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2017
DIARY NO. 20072 OF 2017
13676598F EX HAVILDAR (CLERK)
UDAI SHANKER MISHRA Appellant
VERSUS
UNION OF INDIA & ORS. Respondents
O R D E R
Leave to file appeal granted.
There is a delay of 541 days in filing this appeal for which no satisfactory explanation is given.
Even otherwise, we do not find any merit in the appeal. The appeal stands dismissed on the ground of delay as well as on merits.
......................, J.
[ A.K. SIKRI ] ......................, J.
[ ASHOK BHUSHAN ] New Delhi;
November 20, 2017.
Signature Not Verified Digitally signed by NIDHI AHUJA Date: 2017.11.29 15:35:22 IST Reason: ITEM NO.24 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 Diary No. 20072/2017 (Arising out of impugned final judgment and order dated 15-10-2015 in MA No. 582/2014/ order dated 19.9.2016 in M.A. No. 2013/2016 with M.A. No. 2014/2016 in M.A. No. 582/2016 passed by the Armed Forces Tribunal) 13676598F EX HAVILDAR (CLERK) UDAI SHANKER MISHRA Appellant(s) VERSUS UNION OF INDIA & ORS. Respondent(s) (With IA No.118516/2017-CONDONATION OF DELAY IN FILING, IA No.118517/2017-CONDONATION OF DELAY IN REFILING and IA No.118519/2017-LEAVE TO APPEAL U/S 31(1) OF THE ARMED FORCES TRIBUNAL ACT, 2007) Date : 20-11-2017 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ASHOK BHUSHAN For Petitioner(s) Mr. Sushil Kumar Dubey, Adv. Mr. G. S. Bhatt, Adv.
Mr. Rameshwar Prasad Goyal, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Leave to file appeal granted. The civil appeal is dismissed on the ground of delay as well as on merits in terms of the signed order.
(NIDHI AHUJA) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER
[Signed order is placed on the file.]