Supreme Court - Daily Orders
Sanjeev Kumar Singh vs Union Of India on 13 August, 2018
Author: S. Abdul Nazeer
Bench: S. Abdul Nazeer
ITEM NO.42 IN COURT NO.3 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. 15870/2018
SANJEEV KUMAR SINGH Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
((1)Non filing of order refusing/granting leave to file Appeal (in
case of appeal against order of Armed Forces Tribunal).- (2)Other-
MATTER WILL BE RECHECK LATER ON (3)Other-NON FILING OF ORDER
REFUSING/ GRANTING LEAVE TO FILE APPEAL (IN CASE OF APPEAL, AGAINST
ORDER OF ARMED FORCES TRIBUNAL). MATTER RECHECK LATER ON. )
Date : 13-08-2018 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE S. ABDUL NAZEER
[IN CHAMBERS]
For Petitioner(s) Ms. Beena, Adv.
Mr. Suhaas Ratna Joshi, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Four weeks' time is granted to learned counsel for the petitioner to cure the defects as pointed out by the Registry in its Office Report dated 04.08.2018.
(LAYA RAWAT) (KAILASH CHANDER)
SENIOR PERSONAL ASSISTANT BRANCH OFFICER
Signature Not Verified
Digitally signed by
LAYA RAWAT
Date: 2018.08.14
16:35:43 IST
Reason: