Supreme Court - Daily Orders
Brigadier S.K. Sharma vs Union Of India on 11 February, 2016
Bench: Chief Justice, R. Banumathi
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
I.A. NO.1 OF 2016
IN
CIVIL APPEAL D.NO.88 OF 2016
BRIGADIER S.K. SHARMA APPELLANT(S)
VERSUS
UNION OF INDIA AND ORS RESPONDENT(S)
O R D E R
Heard.
No substantial question of law of general/public importance arises for our consideration in this application for leave to appeal.
The prayer for leave to appeal is accordingly declined and the application for leave to appeal dismissed.
.......................CJI.
(T.S.THAKUR) .........................J. (R. BANUMATHI) NEW DELHI, FEBRUARY 11, 2016.
Signature Not Verified Digitally signed by ASHOK RAJ SINGH Date: 2016.02.16 17:21:52 IST Reason: ITEM NO.1 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). 88/2016 BRIGADIER S.K. SHARMA 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 : 11/02/2016 This application was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MRS. JUSTICE R. BANUMATHI For Appellant(s) Mr. T. Parshad, Adv.
Ms. Shilpa Singh, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The application for leave to appeal is declined and dismissed in terms of the signed order.
(Ashok Raj Singh) (Veena Khera) Court Master Court Master (Signed Order is placed in the file)