Supreme Court - Daily Orders
Nb.Sub.Suresh Mishra vs Union Of India . on 9 September, 2016
Author: Chief Justice
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
INTERLOCUTORY APPLICATION NO. 1
IN
CIVIL APPEAL NOS..................
(DIARY NO. 35047 OF 2015)
NB. SUB. SURESH MISHRA Appellant(s)
Versus
UNION OF INDIA AND OTHERS Respondent(s)
O R D E R
1. Heard.
2. There is an inordinate delay of 1001 days in filing this application for grant of leave and 272 days in refiling the same, for which no worthwhile explanation is forthcoming from the application seeking condonation.
3.. The prayer for condonation of delay is, accordingly, declined and the application for leave to appeal is dismissed as barred by limitation.
.........................CJI (T.S. THAKUR) ..........................J. Signature Not Verified (A.M. KHANWILKAR) Digitally signed by SUKHBIR PAUL KAUR Date: 2016.09.20 16:52:36 IST Reason: ...........................J. (D.Y. CHANDRACHUD) New Delhi, September 09, 2016 ITEM NO.21 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 in Civil Appeal Diary No(s). 35047/2015 NB.SUB.SURESH MISHRA 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 : 09/09/2016 This application was called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE DR. JUSTICE D.Y. CHANDRACHUD For Appellant(s) Mr. Gopi Raman, adv.
For Mr. Shantanu Sagar,Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The prayer for condonation of delay is declined and the application for leave to appeal is dismissed as barred by limitation in terms of the signed order.
[VEENA KHERA] [SUKHBIR PAUL KAUR] COURT MASTER A.R.-CUM-P.S. (Signed order is placed on the file)