Supreme Court - Daily Orders
Bc Mishra vs U.O.I on 4 April, 2014
È IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL D.NO(s).3544 OF 2014
BC MISHRA Appellant (s)
VERSUS
U.O.I & ORS Respondent(s)
O R D E R
Heard.
Delay condoned.
No substantial question of law of general/public importance arises for our consideration. The prayer for leave to appeal is accordingly declined and the application dismissed.
.............................J. (T.S. THAKUR) .............................J. (C. NAGAPPAN) NEW DELHI DATED 04th April, 2014.
ITEM NO.16 COURT NO.6 SECTION IIB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CRIMINAL APPEAL D.NO(s). 3544 OF 2014 (For Preliminary Hearing) BC MISHRA Appellant (s) VERSUS U.O.I & ORS Respondent(s) (With appln(s) for leave to appeal U/S 31(1) of the Armed Forces Tribunal Act, 2007 and office report) Date: 04/04/2014 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. Praveen Jain,Adv. For Respondent(s) UPON hearing 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. The prayer for leave to appeal is accordingly declined and the application dismissed.
(Mahabir Singh) (Veena Khera) Court Master Court Master (Signed order is placed on the file)