Supreme Court - Daily Orders
Parveen Kumar Sharma vs Union Of India . on 4 December, 2015
Bench: Madan B. Lokur, S.A. Bobde
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
I.A. No.1/2015
IN
CIVIL APPEAL NO. OF 2015
D No.37040/2015
PARVEEN KUMAR SHARMA APPELLANT(s)
VERSUS
UNION OF INDIA AND ORS. RESPONDENT(s)
O R D E R
Leave to appeal granted. Delay condoned.
We are not inclined to interfere with the impugned judgment.
The appeal is accordingly dismissed.
.............................J. (MADAN B. LOKUR) .............................J. (S.A. BOBDE) NEW DELHI DECEMBER 04, 2015 Signature Not Verified Digitally signed by Sanjay Kumar Date: 2015.12.07 16:57:40 IST Reason: ITEM NO.19 COURT NO.8 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.1/2015 in Civil Appeal Diary No(s).37040/2015 PARVEEN KUMAR 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 : 04/12/2015 This application was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE S.A. BOBDE For Appellant(s) Mr. D.K. Thakur, Adv.
Mr. Varinder Kumar Sharma, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Leave to appeal granted. Delay condoned.
We are not inclined to interfere with the impugned judgment.
The appeal is accordingly dismissed. (SANJAY KUMAR-I) (JASWINDER KAUR) AR-CUM-PS COURT MASTER (Signed order is placed on the file)