Supreme Court - Daily Orders
Union Of India vs Ex. Hav./Naik Ram Sahay Dubey on 16 March, 2015
Bench: T.S. Thakur, Kurian Joseph, R. Banumathi
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.D4581 OF 201
UNION OF INDIA & ORS. ....APPELLANTS
VERSUS
EX. HAV./NAIK RAM SAHAY DUBEY ....RESPONDENT
O R D E R
Heard.
This petition for grant of leave to appeal is delayed by 1360 days for which no cogent explanation is forthcoming from the petitioners. The prayer for condonation of delay is accordingly declined and the application for leave to appeal dismissed on the ground of limitation.
.....................J [T.S. THAKUR] .....................J [KURIAN JOSEPH] Signature Not Verified .....................J Digitally signed by Sanjay Kumar Date: 2015.03.19 [R. BANUMATHI] 16:39:25 IST Reason:
New Delhi;
March 16, 2015.
ITEM NO.17 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.D4581/2015
UNION OF INDIA & ORS. Appellant(s)
VERSUS
EX. HAV./NAIK RAM SAHAY DUBEY Respondent(s)
(With appln. (s) for leave to appeal and office report) Date : 16/03/2015 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR HON'BLE MR. JUSTICE KURIAN JOSEPH HON'BLE MRS. JUSTICE R. BANUMATHI For Appellant(s) Ms. Pinky Anand, ASG Mr. Zoheb Hossain, Adv.
Mr. Rana Mukherjee, Adv.
Mr. B. V. Balaram Das,Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Heard.
This petition for grant of leave to appeal is delayed by 1360 days for which no cogent explanation is forthcoming from the petitioners.
The prayer for condonation of delay is accordingly declined and the application for leave to appeal dismissed on the ground of limitation.
(Sanjay Kumar-II) (Veena Khera) Court Master Court Master (Signed Order is placed on the file)