Supreme Court - Daily Orders
Prashanth Kumar Pandey vs Union Of India on 11 December, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.32 COURT NO.7 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.1/2015
IN
CIVIL APPEAL DIARY NO(S). 28635/2015
PRASHANTH KUMAR PANDEY APPELLANT(S)
VERSUS
UNION OF INDIA & ORS RESPONDENT(S)
(FOR LEAVE TO APPEAL U/S 31(1) OF THE ARMED FORCES TRIBUNAL ACT,
2007 AND OFFICE REPORT)
Date : 11/12/2015 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Appellant(s) Mr. K. B. Sounder Rajan, Adv.
Ms. Shriya Chauhan, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We have considered the application filed by the applicant under Section 31(1) of the Armed Forces Tribunal Act, 2007 seeking leave to appeal against the order dated 16th October, 2012 in O.A. No.81 of 2012 and order dated 17th July, 2015 in M.A. Nos.148/2015 and 149/2015 in O.A. No.81 of 2012 passed by the Armed Forces Tribunal, Regional Bench, Chennai. We find no merit in the matter. Application for leave as prayed is declined. Consequently, the appeals are not entertained.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
Signature Not Verified
[SIGNED ORDER IS PLACED ON THE FILE] Digitally signed by Vinod Lakhina Date: 2015.12.12 11:40:51 IST Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION I.A.NO.1/2015 IN CIVIL APPEAL NO._____________ OF 2015 [DIARY NO(S). 28635/2015] PRASHANTH KUMAR PANDEY ...APPLICANT/ APPELLANT VERSUS UNION OF INDIA & ORS. ...RESPONDENTS ORDER We have considered the application filed by the applicant under Section 31(1) of the Armed Forces Tribunal Act, 2007 seeking leave to appeal against the order dated 16th October, 2012 in O.A. No.81 of 2012 and order dated 17th July, 2015 in M.A. Nos.148/2015 and 149/2015 in O.A. No.81 of 2012 passed by the Armed Forces Tribunal, Regional Bench, Chennai. We find no merit in the matter.
Application for leave as prayed is declined.
Consequently, the appeals are not entertained.
....................,J.
(RANJAN GOGOI) ...................,J.
(N.V. RAMANA) NEW DELHI DECEMBER 11, 2015