Supreme Court - Daily Orders
Jc-367771A Naib Subedar B L Chauhan ... vs Union Of India . on 18 August, 2017
Bench: Dipak Misra, A.M. Khanwilkar, Mohan M. Shantanagoudar
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2017
(D. No.10265/2017)
JC-No.367771A, Naib Subedar Appellant(s)
B.L. Chauhan (Retired)
Versus
Union of India and Others Respondent(s)
O R D E R
There is a delay of 582 days in filing the civil appeal.
On a perusal of application for condonation of delay, we find that there is no justifiable reason to condone such enormous delay. Accordingly, leave to appeal stands refused.
.......................J. [Dipak Misra] .......................J. [A.M. Khanwilkar] Signature Not Verified .......................J. Digitally signed by CHETAN KUMAR [Mohan M. Shantanagoudar] Date: 2017.08.24 18:50:45 IST New Delhi Reason:
August 18, 2017.
ITEM NO.19 COURT NO.2 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 No. /2017 (Diary No.10265/2017)
JC-367771A NAIB SUBEDAR B L CHAUHAN (RETIRED) Appellant(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With appln.(s) for c/delay in filing appeal, exemption from filing c/c of the impugned judgment, c/delay in refiling and leave to appeal) Date : 18-08-2017 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR For Appellant(s) Mr. Mohan Kumar, AOR Mr. Bobby Anand, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Leave to appeal stands refused in terms of the signed order.
(Chetan Kumar) (H.S. Parasher) Court Master Assistant Registrar (Signed order is placed on the file)