Supreme Court - Daily Orders
Ex. Sgt. K. Murali vs Union Of India on 16 July, 2018
Bench: Rohinton Fali Nariman, Indu Malhotra
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2018
(D.No. 13481)
EX. SGT K.MURALI ... Appellant(s)
Versus
UNION OF INDIA AND ORS. ... Respondent(s)
O R D E R
Application for leave to appeal is allowed.
Delay condoned.
We do not find any reason to interfere with the
order passed by the Armed Forces Tribunal, Regional
Bench, Chennai.
Accordingly, the appeal is dismissed.
Pending applications, if any, shall stand disposed
of.
......................J.
(ROHINTON FALI NARIMAN)
Signature Not Verified ......................J.
Digitally signed by
SHASHI SAREEN
(INDU MALHOTRA)
Date: 2018.07.18
17:25:12 IST
Reason:
New Delhi,
Dated: 16th July, 2018.
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ITEM NO.15 COURT NO.9 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). 13481/2018
(Arising out of impugned final judgment and order dated 11-08-2017
in OA No. 61/2015 passed by the Armed Forces Tribunal)
EX. SGT. K. MURALI Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
( IA No.77920/2018-CONDONATION OF DELAY IN FILING and IA
No.77923/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.77921/2018-CONDONATION OF DELAY IN REFILING and IA
No.77922/2018-CLARIFICATION/DIRECTION and IA No.77924/2018-LEAVE TO
APPEAL U/S 31(1) OF THE ARMED FORCES TRIBUNAL ACT, 2007 )
Date : 16-07-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MS. JUSTICE INDU MALHOTRA
For Petitioner(s) Mr. Rabin Majumder, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The appeal is dismissed in terms of the signed order. Pending applications, if any, shall stand disposed of.
(SHASHI SAREEN) (SAROJ KUMARI GAUR) AR CUM PS BRANCH OFFICER
(Signed order is placed on the file)