Supreme Court - Daily Orders
Ghanshyam Singh Yadav vs Union Of India on 7 November, 2014
Bench: Sudhansu Jyoti Mukhopadhaya, Shiva Kirti Singh
ITEM NO.25 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 Diary No(s). 21548/2014
GHANSHYAM SINGH YADAV Appellant(s)
VERSUS
UNION OF INDIA AND ORS Respondent(s)
(With appln. (s) for leave to appeal u/s 31(1) of the armed forces
tribunal act, 2007 and office report)
Date : 07/11/2014 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Appellant(s)
Mr. S.R. Singh, Sr. Adv.
Mr. Anurag Tomar, Adv.
Mr. Sushant K. Yadav, Adv.
Mr. Rameshwar Prasad Goyal,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Application for leave to appeal is allowed.
The civil appeal is dismissed on the ground of delay in terms of signed order.
(Neeta) (Renuka Sadana)
Sr. P.A. COURT MASTER
(Signed order is placed on the file) Signature Not Verified Digitally signed by Neeta Sapra Date: 2014.11.12 17:10:32 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO._____ OF 2014 C.A. D.NO. 21548/2014 GHANSHYAM SINGH YADAV Appellant(s) VERSUS UNION OF INDIA AND ORS Respondent(s) O R D E R Application for leave to appeal is allowed.
The civil appeal is dismissed on the ground of delay.
…...........................J. (SUDHANSU JYOTI MUKHOPADHAYA) …...........................J. (SHIVA KIRTI SINGH) NEW DELHI;
NOVEMBER 07, 2014