Supreme Court - Daily Orders
Sarat Kumar Sahani vs Oic, Eme Records, on 15 January, 2018
Bench: A.K. Sikri, Ashok Bhushan
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No(s). /2018
(ARISING OUT OF CIVIL APPEAL Diary No(s). 31494/2014)
SARAT KUMAR SAHANI Appellant(s)
VERSUS
OIC, EME RECORDS,
SEKUNDARABAD & 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. [ASHOK BHUSHAN] NEW DELHI;
JANUARY 15, 2018.
Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2018.01.19 16:18:59 IST Reason: ITEM NO.11 COURT NO.6 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). 31494/2014 SARAT KUMAR SAHANI Appellant(s) VERSUS OIC, EME RECORDS, & ORS. Respondent(s) ( IA No.134947/2017-CONDONATION OF DELAY IN FILING and IA No.134948/2017-CONDONATION OF DELAY IN REFILING) Date : 15-01-2018 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ASHOK BHUSHAN For Appellant(s) Mr. Shibashish Misra, AOR 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 KUMAR) (MALA KUMARI SHARMA) COURT MASTER (SH) COURT MASTER (Signed order is placed on the file)