Supreme Court - Daily Orders
Union Of India vs Bashir Khan on 10 November, 2014
Bench: Sudhansu Jyoti Mukhopadhaya, N.V. Ramana
ITEM NO.40 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). 22604/2014
UNION OF INDIA AND ORS Appellant(s)
VERSUS
BASHIR KHAN Respondent(s)
(With appln. (s) for leave to appeal u/s 31(1) of the armed forces
tribunal act, 2007 and office report)
Date : 10/11/2014 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SUDHANSU JYOTI MUKHOPADHAYA
HON'BLE MR. JUSTICE N.V. RAMANA
For Appellant(s)
Mr. Maninder Singh, ASG
Ms. Indra Sawhney, Adv.
Mr. Yasir Rauf, Adv.
Mr. B. V. Balaram Das,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Application for leave to appeal is allowed.
The civil appeal is dismissed on the ground of delay in terms of signed order.
(Neeta) (Suman Jain)
Sr. P.A. COURT MASTER
(Signed order is placed on the file) Signature Not Verified Digitally signed by Neeta Sapra Date: 2014.11.12 16:42:53 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO._____ OF 2014 C.A. D.NO. 22604/2014 UNION OF INDIA AND ORS Appellant(s) VERSUS BASHIR KHAN Respondent(s) O R D E R Application for leave to appeal is allowed.
The civil appeal is dismissed on the ground of delay.
…...........................J. (SUDHANSU JYOTI MUKHOPADHAYA) …...........................J. (N.V. RAMANA) NEW DELHI;
NOVEMBER 10, 2014