Supreme Court - Daily Orders
Union Of India vs Ex No. 3192684 W Sep. Virendra Kumar on 2 July, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.52 COURT NO.5 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). 10621/2018
(Arising out of impugned final judgment and order dated 25-01-2017
in TA No. 149/2010 passed by the Armed Forces Tribunal)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
EX NO. 3192684 W SEP. VIRENDRA KUMAR Respondent(s)
(IA No.61041/2018-CONDONATION OF DELAY IN FILING and IA
No.61046/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.61043/2018-LEAVE TO APPEAL U/S 31(1) OF THE ARMED FORCES
TRIBUNAL ACT, 2007)
Date : 02-07-2018 This appeal was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Maninder Singh, ASG
Mr. R. Balasubramanian, Adv.
Ms. Nachiketa Joshi, Adv.
Ms. Nalin Kohli, Adv.
Mr. Prabhas Bajaj, Adv.
Mr. Ankit Roy, Adv.
Ms. Nimisha Menon, Adv.
Mr. Indrajeet Singh, Adv.
Mr. Akshay Amritanshu, Adv.
Ms. Aarti Sharma, Adv.
Mr. Mukesh Kumar Maroria, AOR
For Respondent(s) Mr. V. Kumar Shukla, Adv.
Ms. Parul Shukla, AOR
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by learned counsel for the respondent seeking time for filing counter affidavit, the matter stands adjourned by four weeks.
Signature Not Verified Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2018.07.02 17:40:50 IST Reason: (SUSHIL KUMAR RAKHEJA) (RAJINDER KAUR) COURT MASTER (SH) BRANCH OFFICER