Supreme Court - Daily Orders
Amit Kumar Roy vs Union Of India . on 31 August, 2015
T 1
ITEM NO.801 COURT NO.2 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). 27372/2015
AMIT KUMAR ROY Appellant(s)
VERSUS
UNION OF INDIA AND ORS. Respondent(s
)
(Appln.(s) for leave to appeal u/s 31(1) of the Armed
Forces
Tribunal Act, 2007 and office report)
With Civil Appeal Diary No(s). 27196 of 2015
(Appln.(s) for leave to appeal u/s 31(1) of the Armed
Forces
Tribunal Act, 2007 and office report)
Date: 31/08/2015 These matters were mentioned today.
CORAM :
HON’BLE MR. JUSTICE T.S. THAKUR
HON’BLE MR. JUSTICE V. GOPALA GOWDA
For Appellant(s) Mr. Gopal Sankranarayanan,Adv.
(mentioned by) Ms. Pooja Dhar,Adv.
For Respondent(s)
UPON being mentioned the Court made the following
O R D E R
Order dated 26th August, 2015 shall stand corrected as below:
"Civil Appeal D. No.27372 of 2015 :
Issue notice in the application for leave to appeal as also in the application for condonation of delay.Signature Not Verified Interim order dated 15th June, 2012, passed by the High Digitally signed by Mahabir Singh Date: 2015.08.31 17:27:39 IST
Court of Punjab and Haryana shall continue, pending further Reason: orders.2
C.A.D.No.27196 of 2015 :
Issue notice in the application for leave to appeal as also in the application for condonation of delay.
Interim orders dated 2nd December, 2013 and 6th December, 2013, passed by the High Court of Punjab and Haryana shall continue, pending further orders.
Tag with other connected matters, a list whereof shall be furnished by the advocate-on-record of the petitioners."
(MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER