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Supreme Court - Daily Orders

Union Of India vs Ss-36488 M Ex Capt. V. Subramanyam on 24 August, 2015

Bench: Anil R. Dave, Adarsh Kumar Goel

                                       IN THE SUPREME COURT OF INDIA
                                        CIVIL APPELLATE JURISDICTION

                                                 I.A.No. 1
                                                     in
                                   CIVIL APPEAL NO.D. NO. 32779 OF 2014

                         UNION OF INDIA & ORS.                      Appellant(s)

                                                    VERSUS

                         SS-36488M EX CAPT. V. SUBRAMANYAM          Respondent(s)


                                                  O R D E R

Upon perusing the paper book, it has come to our notice that there is a delay of 1073 days in filing this appeal and we do not find any justifiable reason to condone this huge delay. The application for permission to file appeal is, accordingly, rejected.

.......................J. [ANIL R. DAVE ] .......................J. [ADARSH KUMAR GOEL] New Delhi;

August 24, 2015.





Signature Not Verified

Digitally signed by
Jayant Kumar Arora
Date: 2015.08.27
12:27:46 IST
Reason:
ITEM NO.9                 COURT NO.3                  SECTION XVII

                 S U P R E M E C O U R T O F       I N D I A
                         RECORD OF PROCEEDINGS

                                I.A.No. 1
                                    in
                  Civil Appeal Diary No(s).    32779/2014

UNION OF INDIA & ORS.                                   Appellant(s)

                                    VERSUS

SS-36488M EX CAPT. V. SUBRAMANYAM                       Respondent(s)

(for leave to appeal u/s 31(1) of the Armed Forces Tribunal Act, 2007 and office report) Date : 24/08/2015 This appeal was called on for hearing today. CORAM : HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE ADARSH KUMAR GOEL For Appellant(s) Mr. Maninder Singh, ASG Mr. Ashok Panigrahi, Adv.

Mr. Santosh Kumar, Adv.

Mr. Pranav Kumar, Adv.

Mr. R. Balasubramanian, Adv. For Mr. B. V. Balaram Das, Adv. For Respondent(s) UPON hearing counsel the Court made the following O R D E R The application for permission to file appeal is rejected in terms of the signed order.

(Jayant Kumar Arora) (Sneh Bala Mehra) Sr. P.A. Assistant Registrar (Signed order is placed on the file)