Supreme Court - Daily Orders
Sl 3355 Major Amarjit Singh(Retd.) vs Union Of India on 16 November, 2018
Bench: A.K. Sikri, S. Abdul Nazeer
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No(s). /2018
(ARISING OUT OF CIVIL APPEAL Diary No(s). 38249/2018)
SL 3355 MAJOR AMARJIT SINGH(RETD.) APPELLANT(s)
VERSUS
UNION OF INDIA & ORS. RESPONDENT(s)
O R D E R
Delay condoned.
No ground for grant of leave to appeal under Section 31(1) of the Armed Forces Tribunal Act, 2007 is made out.
The instant appeal is accordingly dismissed.
......................J. [A.K. SIKRI] ......................J. [S. ABDUL NAZEER] NEW DELHI;
NOVEMBER 16, 2018.
Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2018.11.22 17:55:14 IST Reason: ITEM NO.14 COURT NO.3 SECTION IV 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(s). 38249/2018 (Arising out of impugned final judgment and order dated 23-11-2017 in OA No. 720/2014 passed by the Armed Force Tribunal Regional Bench At Chandimandir) SL 3355 MAJOR AMARJIT SINGH(RETD.) Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) ( IA No.156002/2018-CONDONATION OF DELAY IN FILING and IA No.156001/2018-LEAVE TO APPEAL U/S 31(1) OF THE ARMED FORCES TRIBUNAL ACT, 2007 ) Date : 16-11-2018 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE S. ABDUL NAZEER For Petitioner(s) Mr. Aishwarya Bhati, AOR Mr. Jaideep Singh, Adv.
Ms. Chitrangada Rashtervada, Adv. Ms. Vaidruti Mishra, Adv. Ms. Ritu Apporrva, Adv.
P. Solanki, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay condoned.
The appeal is dismissed in terms of the signed order.
Pending application(s), if any, stands disposed of accordingly.
(ASHWANI THAKUR) (RAJINDER KAUR) COURT MASTER (SH) BRANCH OFFICER (Signed order is placed on the file)