Supreme Court - Daily Orders
Union Of India vs S.P.S.Vains . on 16 February, 2015
Bench: T.S. Thakur, Adarsh Kumar Goel
1
ITEM NO.31 COURT NO.2 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 No(s). 2966/2011
UNION OF INDIA TR.DEF.SEC.& ORS. Appellant(s)
VERSUS
S.P.S.VAINS & ORS. Respondent(s)
(with appln. (s) for condonation of delay in filing appeal and
stay and office report)
WITH CONMT.PET.(C) No. 64/2009 In C.A. No. 5566/2008
(With Office Report)
Date: 16/02/2015 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Appellant(s) Ms. Pinki Anand,ASG
(CA 2966/11) Mr. R. Balasubramanian,Adv.
Mr. Santosh Kumar,Adv.
Mr. Pranav Kumar,Adv.
Mr. B.V. Balaram Das,Adv.
Mrs. Anil Katiyar,Adv.
(Cont.P.64/2009) Mr. Nidhesh Gupta,Sr.Adv.
Mr. Tarun Gupta,Adv.
Mr. Avjit,Adv.
Ms. S. Janani,Adv.
For Respondent(s) Mr. Nidhesh Gupta,Sr.Adv.
Mr. Tarun Gupta,Adv.
Mr. Avjit,Adv.
Ms. S. Janani,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Signature Not VerifiedDigitally signed by Mahabir Singh Date: 2015.02.16 Ms. Pinky Anand, learned Additional Solicitor General, prays 17:58:46 IST Reason: for and is granted three months' time finally to work out the modalities for implementation of the one rank-one pension 2 principle on which the Tribunal has passed the impugned judgment. The principle is also, it appears, covered by the decision of this Court in Union of India & Anr. v. SPS Vains (Retd.) & Ors. - (2008) 9 SCC 125.
Post after three months finally.
We make it clear that no further time will be granted for the purpose of implementation of the impugned judgment.
(MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER