Supreme Court - Daily Orders
Union Of India vs Reena on 11 April, 2022
Bench: S. Abdul Nazeer, Vikram Nath
ITEM NO.13 COURT NO.7 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(s). 7461/2022
(Arising out of impugned judgment and order dated 17-09-2018 in
OA No. 1149/2017 / ORDER dated 14.12.2021 in M.A. No. 1494 of 2020
in OA No. 1149/2017 passed by the Armed Forces Tribunal)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
REENA Respondent(s)
( IA No.47934/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.47933/2022-CONDONATION OF DELAY IN FILING APPEAL
)
Date : 11-04-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE VIKRAM NATH
For Petitioner(s) Mr. Vikramjit Banejee, ASG
Mr. Akshay Amritanshu, Adv.
Mr. Nachiketa Joshi, Adv.
Mr. Aniruddha Purushotham, Adv.
Mr. Piyush Beriwal, Adv.
Ms. Preeti Rani, Adv.
Mr. Arvind Kumar Sharma, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The appeal is dismissed on the ground of delay in terms of the signed order.
Pending applications, if any, also stand disposed of.
Signature Not Verified(NEELAM GULATI) Digitally signed by Anita Malhotra Date: 2022.04.12 (KAMLESH RAWAT) ASTT. REGISTRAR-cum-PS 16:50:50 IST Reason: COURT MASTER (NSH) (Signed order is placed on the file) IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL DIARY No(s). 7461 OF 2022 UNION OF INDIA & ORS. Petitioner(s) VERSUS REENA Respondent(s) O R D E R There is delay of 463 days in filing this Appeal for which no satisfactory explanation has been offered. Consequently, the Appeal is dismissed on the ground of delay.
.............................J. ( S. ABDUL NAZEER) .............................J. ( VIKRAM NATH) NEW DELHI APRIL 11, 2022