Supreme Court - Daily Orders
Ex. Hav Balwan Singh vs Union Of India . on 29 July, 2016
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL DIARY NO.32606 OF 2015
EX. HAV BALWAN SINGH APPELLANT(S)
/PETITIONER(S)
VERSUS
UNION OF INDIA AND ORS. RESPONDENT(S)
O R D E R
Apart from the fact that there is a delay of 1533 days in the filing of this application for leave to appeal we do not see any substantial question of law of general/public importance arising for our consideration.
The prayer for leave to appeal is accordingly declined and the application for leave to appeal dismissed on the ground of limitation and also on merit.
.......................CJI.
(T.S.THAKUR) .........................J. (A.M. KHANWILKAR) .........................J. (DR. D.Y. CHANDRACHUD) NEW DELHI, JULY 29, 2016.
Signature Not Verified Digitally signed by ASHOK RAJ SINGH Date: 2016.08.05 15:28:09 IST Reason: ITEM NO.18 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). 32606/2015 EX. HAV BALWAN SINGH 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 : 29/07/2016 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. Rakesh Dahiya, Adv.
Mr. J.S. Boora, Adv.
Mr. Satyavan Kudalwal, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The application for leave to appeal dismissed on the ground of limitation and also on merit in terms of the signed order.
(Ashok Raj Singh) (Veena Khera)
Court Master Court Master
(Signed Order is placed in the file)