Supreme Court - Daily Orders
Risal Singh Sangwan vs Union Of India on 12 January, 2018
Bench: A.K. Sikri, Ashok Bhushan
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2018
DIARY NO. 40787 OF 2017
RISAL SINGH SANGWAN ... Appellant
VERSUS
UNION OF INDIA & ORS. ... Respondents
O R D E R
Leave to file appeal under Section 31(1) of the Armed Forces Tribunal Act, 2007 is rejected.
........................, J. [ A.K. SIKRI ] ........................, J. [ ASHOK BHUSHAN ] New Delhi;
January 12, 2018.
Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2018.01.18 17:24:55 IST Reason: ITEM NO.23 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(s). 40787/2017 (Arising out of impugned final judgment and order dated 10-04-2017 in RA No. 156/2015, 20-05-2015 in OA No. 380/2014 and dated 30-11-2017 in M.A. No. 2596/2017 passed by the Armed Forces Tribunal) RISAL SINGH SANGWAN Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) (With IA No.1446/2018-CONDONATION OF DELAY IN FILING APPEAL and IA No.1450/2018-LEAVE TO APPEAL U/S 31(1) OF THE ARMED FORCES TRIBUNAL ACT, 2007) Date : 12-01-2018 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. Shish Pal Laler, Adv. Mr. Sonit Sinhmar, Adv. Ms. Mahima Singh, Adv.
Mr. Devesh Kumar Tripathi, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Leave to file appeal under Section 31(1) of the Armed Forces Tribunal Act, 2007 is rejected.
(NIDHI AHUJA) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER
[Signed order is placed on the file.]