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Supreme Court - Daily Orders

Jagjit Singh vs Union Of India on 9 May, 2019

Bench: D.Y. Chandrachud, Hemant Gupta

                                           IN THE SUPREME COURT OF INDIA

                                              CIVIL APPELLATE JURISDICTION


                                              Civil Appeal No.          of 2019
                                                    Diary No. 15341/2019


                      Jagjit Singh                                                    Appellant(s)

                                                       VERSUS

                      Union of India & Ors.                                           Respondent(s)



                                                         ORDER

There is an unexplained delay of 2654 days in filing the Civil Appeal against the order of the Armed Forces Tribunal.

That apart, we are of the view that even on merits, the order of discharge from the service of the Army was justified, as correctly held by the Armed Forces Tribunal.

There is no merit in the Civil Appeal. The Civil Appeal is accordingly, dismissed. Pending application(s), if any, shall stand disposed of.

......…………………….....…..............J. (Dr. Dhananjaya Y. Chandrachud) …………………................................J. (Hemant Gupta) Signature Not Verified New Delhi Digitally signed by MANISH SETHI May 9, 2019 Date: 2019.05.10 19:58:26 IST Reason:

ITEM NO.27 COURT NO.11 SECTION IV 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). 15341/2019 (Arising out of impugned final judgment and order dated 20-10-2011 in OA No. 150/2011 passed by the Armed Force Tribunal Regional Bench At Chandimandir) JAGJIT SINGH Appeal (s) VERSUS UNION OF INDIA & ORS. Respondent(s) ( IA No.72879/2019-CONDONATION OF DELAY IN FILING and IA No.72880/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.72878/2019-LEAVE TO APPEAL U/S 31(1) OF THE ARMED FORCES TRIBUNAL ACT, 2007 ) Date : 09-05-2019 This appeal was called on for hearing today. CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD HON'BLE MR. JUSTICE HEMANT GUPTA For Petitioner(s) Ms. Ritu Reniwal, Adv.
Ms. Vijayalaxmi Jha, Adv. Mr. Ranbir Singh Yadav, AOR Ms. Anzu K. Varkey, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The Civil Appeal is dismissed in terms of the signed order.
Pending application(s), if any, shall stand disposed of.
(MANISH SETHI) (SAROJ KUMARI GAUR) COURT MASTER (SH) BRANCH OFFICER (Signed order is placed on the file)