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Supreme Court - Daily Orders

Union Of India vs Colonel Surajit Basu on 6 August, 2018

Bench: A.K. Sikri, Ashok Bhushan

                                          IN THE SUPREME COURT OF INDIA
                                           CIVIL APPELLATE JURISDICTION

                                          CIVIL APPEAL NO.      OF 2018
                                             @ Diary No.24292/2018



                         UNION OF INDIA & ORS.                            Appellant(s)

                                            Versus

                         COLONEL SURAJIT BASU & ORS.                      Respondent(s)



                                                     O R D E R

Leave to appeal under Section 30 of the Armed Forces Tribunal Act, 2007 is granted.

Delay condoned.

In the facts of the present case, we are not inclined to interfere with the ultimate conclusion arrived at by the High Court. The appeal is, accordingly, dismissed.

Pending application, if any, shall stand disposed of.

........................J. (A.K.SIKRI) ........................J. Signature Not Verified (ASHOK BHUSHAN) Digitally signed by BALA PARVATHI Date: 2018.08.08 10:30:58 IST New Delhi, AUGUST 6, 2018 Reason:

ITEM NO.28 COURT NO.4 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 ….…./2018 Diary No(s). 24292/2018 (Arising out of impugned final judgment and order dated 05-01-2018 in OA No. 96/2017 passed by the Armed Forces Tribunal) UNION OF INDIA & ORS. Petitioner(s) VERSUS COLONEL SURAJIT BASU & ORS. Respondent(s) (IA No.100610/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.100608/2018-STAY APPLICATION and IA No.100603/2018-CONDONATION OF DELAY IN FILING APPEAL and IA No.100606/2018-LEAVE TO APPEAL U/S 31(1) OF THE ARMED FORCES TRIBUNAL ACT, 2007) Date : 06-08-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ASHOK BHUSHAN For Petitioner(s) Mr. Vikramjit Baneerjee,ASG Mr. Merusagar Samantray,Adv. Mr. Pranay Ranjan,Adv. Ms. Lhingneivah,Adv.
Mr. Siddhartha Sinha,Adv. Mr. R.Balasubramanium,Adv. Ms. Aarti Sharma,Adv.
Mr. Arvind Kumar Sharma, AOR Mr. Anupam Lal Das,Adv.
For Respondent(s) Mr. Parijat Kishore, AOR UPON hearing the counsel the Court made the following O R D E R Delay condoned.
The appeal is dismissed in terms of the signed order.
(B.PARVATHI) (RAJINDER KAUR) COURT MASTER BRANCH OFFICER (Signed order is placed on the file)