Supreme Court - Daily Orders
Captain (Dr) Pradeep Krishna Asthana ... vs Union Of India on 30 August, 2019
Bench: Arun Mishra, M.R. Shah
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 6719 OF 2019
[DIARY NO(S). 28630 OF 2019]
CAPTAIN (DR) PRADEEP
KRISHNA ASTHANA (RETD) Appellant (s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
O R D E R
Delay condoned.
We find no ground to interfere with the impugned order passed by the Tribunal. The appeal is, accordingly, dismissed.
Pending interlocutory application(s), if any, is/are disposed of.
.......................J. [ ARUN MISHRA ] .......................J. [ M. R. SHAH ] New Delhi;
AUGUST 30, 2019.
Signature Not Verified Digitally signed by JAYANT KUMAR ARORA Date: 2019.09.02 17:03:46 IST Reason: ITEM NO.16 COURT NO.4 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). 28630/2019 (Arising out of impugned final judgment and order dated 12-04-2019 in OA No. 350/2015 passed by the Armed Forces Tribunal) CAPTAIN (DR) PRADEEP KRISHNA ASTHANA (RETD) Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) (IA No.128409/2019-CONDONATION OF DELAY IN FILING and IA No.128410/2019-LEAVE TO APPEAL U/S 31(1) OF THE ARMED FORCES TRIBUNAL ACT, 2007) Date : 30-08-2019 This petition was called on for hearing today. CORAM : HON'BLE MR. JUSTICE ARUN MISHRA HON'BLE MR. JUSTICE M.R. SHAH For Petitioner(s) Ms. Srishti Singh, AOR For Respondent(s) Ms. Manjula Gupta, Adv.
Mr. Bhakti Vardhan Singh, Adv. Mr. B. V. Balram Das, Adv.
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 interlocutory application(s), if any, is/are disposed of.
(JAYANT KUMAR ARORA) (JAGDISH CHANDER) COURT MASTER BRANCH OFFICER (Signed order is placed on the file)