Supreme Court - Daily Orders
Union Of India vs Ex. Sep S. Rajendran on 1 July, 2015
Bench: Jagdish Singh Khehar, Adarsh Kumar Goel
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. OF 2015
(Diary No.7119/15)
Union of India and others ..Appellants
versus
Ex.Sep S. Rajendran ..Respondent
O R D E R
Having perused the applications for condonation of delay of 665 days in filing these appeals, and 40 days in refiling these appeals, we find no justification for condoning the same.
The instant appeals are accordingly dismissed for reasons of delay alone.
…....................J. [JAGDISH SINGH KHEHAR] NEW DELHI; …....................J. JULY 01, 2015. [ADARSH KUMAR GOEL] Signature Not Verified Digitally signed by Parveen Kumar Chawla Date: 2015.07.04 12:50:10 IST Reason: ITEM NO.26 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). 7119/2015 UNION OF INDIA & ORS. Appellant(s) VERSUS EX. SEP S. RAJENDRAN Respondent(s) (with appln. (s) for leave to appeal u/s 31(1) of the armed forces tribunal act, 2007 and office report) Date : 01/07/2015 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR HON'BLE MR. JUSTICE ADARSH KUMAR GOEL For Appellant(s) Mr. Ranjit Kumar, SG Ms. Manjula Gupta, Adv.
Mr. Vikramjit Banerjee, Adv. for Mr. B. V. Balaram Das,AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The appeals are dismissed on the ground of delay alone.
(Renuka Sadana) (Parveen Kr. Chawla) Court Master AR-cum-PS
[signed order is placed on the file]