Supreme Court - Daily Orders
Union Of India vs No. Ic-23158 P. Major Dalbir Singh ... on 24 August, 2015
Bench: Madan B. Lokur, S.A. Bobde
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
I.A. No.1
in
CIVIL APPEAL NO...... of 2015
(@ Civil Appeal Diary No. 6714 of 2015)
UNION OF INDIA AND ORS. Appellant(s)
VERSUS
NO. IC-23158 P.MAJOR DALBIR SINGH KWATRA (RETD.) Respondent(s)
O R D E R
Leave to appeal u/s 31(1) of the Armed Forces Tribunal Act, 2007 is granted.
The civil appeal is dismissed on the ground of delay.
…....................J. [Madan B. Lokur] …....................J. [S.A. Bobde] NEW DELHI AUGUST 24, 2015 Signature Not Verified Digitally signed by Meenakshi Kohli Date: 2015.08.24 11:10:28 IST Reason: 1 ITEM NO.19 COURT NO.9 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 in Civil Appeal Diary No(s). 6714/2015 UNION OF INDIA AND ORS. Appellant(s) VERSUS NO. IC-23158 P.MAJOR DALBIR SINGH KWATRA (RETD.) Respondent(s) (For leave to appeal u/s 31(1) of the Armed Forces Tribunal Act, 2007 and office report) Date : 24/08/2015 This appeal was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE S.A. BOBDE For Appellant(s) Ms. Chanan Parwani, Adv.
Mr. A.K. Sanghi, Adv.
Mr. P.V. Yogeshwaran, Adv. Mr. B. V. Balaram Das,Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Leave to appeal u/s 31(1) of the Armed Forces Tribunal Act, 2007 is granted.
The civil appeal is dismissed on the ground of delay in terms of the signed order.
(Meenakshi Kohli) (Jaswinder Kaur) COURT MASTER COURT MASTER [Signed Order is placed on the file] 2