Supreme Court - Daily Orders
No. 15692670H, Signalman (Occ) Gagan ... vs Union Of India . on 23 April, 2018
Bench: A.K. Sikri, Ashok Bhushan
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2018
DIARY NO. 21249 OF 2016
NO. 15692670H, SIGNALMAN (OCC) GAGAN KUMAR ... Appellant(s)
VERSUS
UNION OF INDIA & ORS. ... Respondent(s)
O R D E R
There is a delay of 246 days in filing and 72 days in refiling the present matter for which no satisfactory explanation is given.
Even otherwise, having heard learned counsel and perusing the material available on record, we do not find any merit in the instant matter.
Leave to file appeal is rejected on the ground of delay as well as on merits.
………………………………………………………………., J. [ A.K. SIKRI ] ………………………………………………………………., J. [ ASHOK BHUSHAN ] New Delhi;
April 23, 2018.
Signature Not Verified Digitally signed by NIDHI AHUJA Date: 2018.04.25 15:17:52 IST Reason: ITEM NO.14 COURT NO.6 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. 21249/2016 NO. 15692670H, SIGNALMAN (OCC) GAGAN KUMAR Appellant(s) VERSUS UNION OF INDIA & ORS. Respondent(s) (With appln(s) for leave to appeal, for c/delay in filing and refiling civil appeal and for exemption from filing c/c of the impugned order) Date : 23-04-2018 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ASHOK BHUSHAN For Appellant(s) Mr. Anjani Kumar Mishra, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Leave to file appeal is rejected on the ground of delay as well as on merits in terms of the signed order.
(NIDHI AHUJA) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER
[Signed order is placed on the file.]