Supreme Court - Daily Orders
Union Of India vs Ex Sub Nafe Singh Dalal on 8 December, 2016
Bench: Chief Justice, D.Y. Chandrachud, L. Nageswara Rao
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
I.A.NO.1 OF 2016
IN
CIVIL APPEAL D.NO.31771 OF 2016
UNION OF INDIA AND ORS APPELLANT(S)
/PETITIONER(S)
VERSUS
EX SUB NAFE SINGH DALAL AND ORS RESPONDENT(S)
O R D E R
Heard.
There is an inordinate delay of 1632 days in the filing of this application for leave to appeal for which no worthwhile explanation is forthcoming from the petitioner for condoning the delay.
The prayer for leave to appeal is accordingly declined and the application for leave to appeal dismissed on the ground of limitation.
The question of law raised is however left open.
.....................CJI.
(T.S.THAKUR) .......................J. (DR. D.Y. CHANDRACHUD) Signature Not Verified .......................J. Digitally signed by (L. NAGESWARA RAO) ASHOK RAJ SINGH Date: 2016.12.13 14:29:05 IST NEW DELHI, Reason: DECEMBER 8, 2016.
ITEM NO.4 COURT NO.1 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.31771/2016 UNION OF INDIA AND ORS Appellant(s) VERSUS EX SUB NAFE SINGH DALAL 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 : 08/12/2016 This appeal was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE DR. JUSTICE D.Y. CHANDRACHUD HON'BLE MR. JUSTICE L. NAGESWARA RAO For Appellant(s) Mr. Vikramjit Banerjee, Adv. Mr. V.V.V. Pattabhi Ram, Adv. Mr.Mukesh Kumar Maroria, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R There is an inordinate delay of 1632 days in the filing of this application for leave to appeal.
The application for leave to appeal is dismissed on the ground of limitation in terms of the signed order.
The question of law raised is however left open.
(Ashok Raj Singh) (Veena Khera)
Court Master Court Master
(Signed Order is placed in the file)