Supreme Court - Daily Orders
Union Of India vs Ic 46298 N Lt Col. Mukul Dev on 2 May, 2016
Author: Chief Justice
Bench: Chief Justice, R. Banumathi, Uday Umesh Lalit
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL DIARY NO.(S).32001 OF 2013
UNION OF INDIA AND ORS Appellant(s)/
Petitioner(s)
VERSUS
IC 46298 N LT COL. MUKUL DEV Respondent(s)
O R D E R
Heard.
Delay condoned.
Mr. R. Balasubramanian, learned counsel for the petitioner-U.O.I., submits that since the order under challenge has already been complied with by the Government of India as stated in the affidavit filed by Mr. Shankar Aggarwal, Additional Secretary to Government of India, nothing further survives for consideration in this application for leave to appeal.
The application for leave to appeal is accordingly dismissed as infructuous.
.....................CJI. (T.S. THAKUR) .......................J. (R. BANUMATHI) .......................J. Signature Not Verified (UDAY UMESH LALIT) NEW DELHI Digitally signed by Mahabir Singh Date: 2016.05.07 DATED 2nd May, 2016.
10:14:20 IST Reason:
ITEM NO.9 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 Civil Appeal Diary No(s). 32001/2013 UNION OF INDIA AND ORS Appellant(s) VERSUS IC 46298 N LT COL. MUKUL DEV Respondent(s) (Appln.(s) for leave to appeal u/s 31(1) of the Armed Forces Tribunal Act, 2007 and office report) Date : 02/05/2016 This appeal was called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MRS. JUSTICE R. BANUMATHI HON'BLE MR. JUSTICE UDAY UMESH LALIT For Appellant(s) Mr. R. Balasubramanian,Adv.
Mr. Santosh Kumar,Adv.
Mr. Pranav Kumar,Adv.
Mr. S.N. Terdal,Adv.
For Respondent(s) Mr. Ravindra S. Garia,Adv.
UPON hearing the counsel the Court made the following O R D E R Heard.
Delay condoned.
Mr. R. Balasubramanian, learned counsel for the petitioner-U.O.I., submits that since the order under challenge has already been complied with by the Government of India as stated in the affidavit filed by Mr. Shankar Aggarwal, Additional Secretary to Government of India, nothing further survives for consideration in this application for leave to appeal.
The application for leave to appeal is accordingly dismissed as infructuous.
(MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER
(Signed order is placed on the file)