Supreme Court - Daily Orders
Union Of India vs Puneet Kumar Pareek on 22 October, 2018
Bench: Rohinton Fali Nariman, S. Abdul Nazeer
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. OF 2018
(D. No. 33398/2018)
UNION OF INDIA & ORS. Appellant(s)
VERSUS
PUNEET KUMAR PAREEK Respondent(s)
O R D E R
Heard the learned Solicitor General appearing for the Union of India.
There is an inordinate delay of 442 days in filing these appeals for grant of leave to appeal for which no worthwhile explanation is forthcoming from the application seeking condonation.
Accordingly, application seeking leave to appeal is dismissed on the ground of delay.
However, the question of law is left open. Pending applications stand disposed of.
.......................... J. (ROHINTON FALI NARIMAN) .......................... J. (S. ABDUL NAZEER) New Delhi;
October 22, 2018.
Signature Not Verified Digitally signed by R NATARAJAN Date: 2018.10.23 17:01:06 IST Reason: ITEM NO.20 COURT NO.8 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). 33398/2018 (Arising out of impugned final judgment and order dated 23-03-2017 in OA No. 2544/2016 16-02-2018 in RA No. 26/2017 passed by the Armed Forces Tribunal, Chandigarh, Regional Bench Chandimandir) UNION OF INDIA & ORS. Appellant(s) VERSUS PUNEET KUMAR PAREEK Respondent(s) (IA No.141562/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.141560/2018-STAY APPLICATION and IA No.141558/2018-CONDONATION OF DELAY IN FILING APPEAL and IA No.141564/2018-LEAVE TO APPEAL U/S 31(1) OF THE ARMED FORCES TRIBUNAL ACT, 2007) Date : 22-10-2018 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE S. ABDUL NAZEER For Petitioner(s) Mr. Tushar Mehta, SG Mr. Rana Mukherjee, Sr. Adv. Ms. Swati Ghildiyal, Adv.
Mr. Venkatesh, Adv.
Mr. Arvind Kumar Sharma, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Application seeking leave to appeal is dismissed on the ground of delay in terms of the signed order.
However, the question of law is left open.
Pending applications stand disposed of.
(R. NATARAJAN) (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) BRANCH OFFICER (Signed order is placed on the file)