Supreme Court - Daily Orders
Havildar /Clk Satav Chandrakant ... vs Union Of India . on 28 November, 2016
Bench: Chief Justice, D.Y. Chandrachud
ITEM NO.17 COURT NO.1 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.1/2016 in Civil Appeal Diary No(s).31790/2016
HAVILDAR /CLK SATAV CHANDRAKANT SHIVDAS Appellant(s)
VERSUS
UNION OF INDIA AND ORS. Respondent(s)
(for leave to appeal u/s 31(1) of the armed forces tribunal act,
2007 and office report)
Date : 28/11/2016 This application was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Appellant(s)
Mr. Siddharth Sangal, Adv.
Mr. Abhay Tayal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice on the application for leave to appeal. Learned counsel for the appellant is also permitted to get the pages in the List of Dates corrected/replaced.
(Ashok Raj Singh) (Veena Khera)
Court Master Court Master
Signature Not Verified
Digitally signed by
ASHOK RAJ SINGH
Date: 2016.11.28
17:02:44 IST
Reason: