Supreme Court - Daily Orders
Lt Col Ram Madhukar Sharma vs Union Of India . on 27 January, 2016
Author: Chief Justice
Bench: Chief Justice, A.K. Sikri, R. Banumathi
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
I.A.No(s).1-2
IN
CIVIL APPEAL D. NO.(S).35355 OF 2015
LT COL RAM MADHUKAR SHARMA Appellant(s)
VERSUS
UNION OF INDIA & 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 these applications for leave to appeal.
The prayer for leave to appeal is accordingly declined and the applications for leave to appeal dismissed.
....................CJI. (T.S. THAKUR) ......................J. (A.K. SIKRI) ......................J. (R. BANUMATHI) NEW DELHI DATED 27th JANUARY, 2016.
Signature Not Verified Digitally signed by Mahabir Singh Date: 2016.01.28 16:57:51 IST Reason: ITEM NO.15 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.NOS.1-2/2016 in Civil Appeal Diary No(s). 35355/2015 LT COL RAM MADHUKAR SHARMA Appellant(s) VERSUS UNION OF INDIA & ORS. Respondent(s) (Appln.(s) for leave to appeal u/s 31(1) of the Armed Forces
Tribunal Act, 2007 and office report) Date: 27/01/2016 These matters were 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) Ms. Aishwarya Bhati,Adv.
Ms. Madhurima Ghosh,Adv. Ms. Anshul,Adv.
Mr. T. Gopal,Adv.
Mr. Hemendra Sharma,Adv.
For Respondent(s) 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 these applications for leave to appeal.
The prayer for leave to appeal is accordingly declined and the applications for leave to appeal dismissed.
(MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER (Signed order is placed on the file)