Supreme Court - Daily Orders
No. 15661511 Ex Sigmn Dinkar Kumar vs Union Of India on 11 September, 2019
Bench: Rohinton Fali Nariman, Surya Kant
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2019
(D.NO. 22819/2018)
NO. 15661511 EX SIGMN DINKAR KUMAR Appellant(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
O R D E R
Application seeking leave to appeal is allowed. Delay condoned.
Heard the learned Counsel for the appellant. We do not find any reason to interfere with the impugned order dated 11.12.2018 passed by the Armed Forces Tribunal, Regional Bench, Lucknow.
Accordingly, the appeal is dismissed.
.......................... J. (ROHINTON FALI NARIMAN) .......................... J. (SURYA KANT) New Delhi;
September 11, 2019.
Signature Not Verified Digitally signed by R NATARAJAN Date: 2019.09.12 16:45:11 IST Reason: ITEM NO.12 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 No(s). 22819/2019 (Arising out of impugned final judgment and order dated 11-12-2018 in OA No. 553/2017 passed by the Armed Forces Tribunal) NO. 15661511 EX SIGMN DINKAR KUMAR Appellant(s) VERSUS UNION OF INDIA & ORS. Respondent(s) (FOR ADMISSION and IA No.113827/2019-CONDONATION OF DELAY IN FILING APPEAL and IA No.113826/2019-LEAVE TO APPEAL U/S 31(1) OF THE ARMED FORCES TRIBUNAL ACT, 2007) Date : 11-09-2019 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE SURYA KANT For Appellant(s) Mr. Mohan Kumar, AOR 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 Application seeking leave to appeal is allowed.
Delay condoned.
The appeal is dismissed in terms of the signed order.
(R. NATARAJAN) (RENU DIWAN) COURT MASTER (SH) ASSISTANT REGISTRAR (Signed order is placed on the file)