Supreme Court - Daily Orders
Jc No 642552M Rakshpal Singh (Retired) vs Union Of India on 26 September, 2016
Bench: Chief Justice, A.M. Khanwilkar
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
I.A.NO.1/2016
IN
CIVIL APPEAL D.NO.14488 OF 2016
JC NO 642552M RAKSHPAL SINGH (RETIRED) APPELLANT(S)
/PETITIONER(S)
VERSUS
UNION OF INDIA AND ORS RESPONDENT(S)
O R D E R
Heard.
Delay condoned.
No substantial question of law of general/public importance arises for our consideration in this application for leave to appeal.
The prayer for leave to appeal is accordingly declined and the application for leave to appeal dismissed.
................CJI.
(T.S.THAKUR) ..................J. (A.M. KHANWILKAR) NEW DELHI, SEPTEMBER 26, 2016.
Signature Not Verified Digitally signed by ASHOK RAJ SINGH Date: 2016.09.30 10:26:00 IST Reason: ITEM NO.22 COURT NO.1 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.1/2016 in Civil Appeal Diary No.14488/2016 JC NO 642552M RAKSHPAL SINGH (RETIRED) 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 : 26/09/2016 This application was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE A.M. KHANWILKAR For Appellant(s) Mr. Mohan Kumar, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay condoned.
The application for leave to appeal is dismissed in terms of the signed order.
(Ashok Raj Singh) (Veena Khera) Court Master Court Master (Signed Order is placed in the file)