Supreme Court - Daily Orders
Sayar Singh Palawat vs Union Of India on 23 February, 2018
Bench: A.K. Sikri, Ashok Bhushan
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2018
DIARY NO. 3165 OF 2018
SAYAR SINGH PALAWAT Appellant
VERSUS
UNION OF INDIA & ORS. Respondents
O R D E R
There is a delay of 2095 days in filing the instant matter for which no satisfactory explanation is given.
Even otherwise, having heard learned counsel for the appellant and perused the material on record, we do not find any merit in the matter.
Leave to file appeal is declined.
.……………………………………………………………., J. [ A.K. SIKRI ] .……………………………………………………………., J. [ ASHOK BHUSHAN ] New Delhi;
February 23, 2018.
Signature Not Verified Digitally signed by NIDHI AHUJA Date: 2018.03.06 17:56:06 IST Reason: ITEM NO.20 COURT NO.5 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 Nos. 3165/2018 (Arising out of impugned final judgment and order dated 02-03-2012 in TA No. 115/2010 passed by the Armed Forces Tribunal) SAYAR SINGH PALAWAT Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) (With IA No.22751/2018-CONDONATION OF DELAY IN FILING, IA No.22752/2018-EXEMPTION FROM FILING O.T. and IA No.22749/2018-LEAVE TO APPEAL U/S 31(1) OF THE ARMED FORCES TRIBUNAL ACT, 2007) Date : 23-02-2018 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ASHOK BHUSHAN For Petitioner(s) Mr. Arjun Singh, Adv.
Mr. Gaichangpou Gangmei, AOR Mr. Abhishek R. Shukla, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Leave to file appeal is declined in terms of the signed order.
(NIDHI AHUJA) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER
[Signed order is placed on the file.]