Supreme Court - Daily Orders
Col Peyush Joshi vs Union Of India on 14 October, 2019
Bench: L. Nageswara Rao, Hemant Gupta
ITEM NO.2 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).22784/2019
(Arising out of impugned final judgment and order dated 21-02-2019
in OA No.1539/2018 passed by the Armed Forces Tribunal)
COL PEYUSH JOSHI Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and IA No.137117/2019-LEAVE TO APPEAL U/S 31(1) OF
THE ARMED FORCES TRIBUNAL ACT, 2007 )
Date : 14-10-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Mr. Rakesh Khanna,Sr.Adv.
Mr. Mohan Kumar, AOR
Mr. Rajemndra Kumar,Adv.
Ms. Rashmi Singh,Adv.
Ms. Neetu Singh,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice to show cause as to why the leave to appeal be not granted, returnable in six weeks.
(B.Parvathi) (Sunil Kumar Rajvanshi) Signature Not Verified Court Master Court Master Digitally signed by BALA PARVATHI Date: 2019.10.15 17:06:05 IST Reason: