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Subedar Skt Gs And C Satya Prakash Saxena ... vs Union Of India on 8 March, 2019

Bench: Sanjay Kishan Kaul, Indira Banerjee

                                      IN THE SUPREME COURT OF INDIA
                                       CIVIL APPELLATE JURISDICTION

                                          I.A.NO.       OF 2019
                             (For grant of leave to file appeal under Section 31(1)
                               of the Arms Forces Tribunal Act, 2007)

                                                    IN
                                      CIVIL APPEAL NO.       OF 2019
                                           (Diary No.6092/2019)


                         SUBEDAR SKT GS & C SATYA PRAKASH
                         SAXENA (JC-730305F)                        ... APPELLANT(S)

                                                    VS.

                         UNION OF INDIA & ORS.                      ... RESPONDENT(S)



                                                 O R D E R

The application for grant of leave to file appeal under Section 31(1) of the Armed Forces Tribunal Act, 2007 is granted.

Heard learned counsel.

We find no merit in this appeal. The same is, accordingly, dismissed. Pending applications stand disposed of.

...................J. [SANJAY KISHAN KAUL] ...................J. Signature Not Verified [INDIRA BANERJEE] New Delhi;

SARITA PUROHIT Date: 2019.03.11 17:22:20 IST

Reason:               8th March, 2019.
ITEM NO.19                 COURT NO.14               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).6092/2019 SUBEDAR SKT GS & C SATYA PRAKASH SAXENA (JC-730305F)Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) (With appln.(s) for ex-parte stay and Leave To Appeal U/S 31(1) Of The Armed Forces Tribunal Act, 2007) Date : 08-03-2019 This petition was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE SANJAY KISHAN KAUL HON'BLE MS. JUSTICE INDIRA BANERJEE For Petitioner(s) Mr. Romil Pathak,Adv.

Mr. Rohit Pratap,Adv.

Mr. Aravind C.,Adv.

Ms. Neha Pathak,Adv.

for Mr. Ashwani Bhardwaj,AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The application for grant of leave to file appeal under Section 31(1) of the Armed Forces Tribunal Act, 2007 is granted.

The appeal is dismissed in terms of the signed order (Anita Rani Ahuja) (Sarita Purohit) Branch Officer AR-cum-PS (Signed order is placed on the file)