Supreme Court - Daily Orders
Ex Major Jps Jadeja Sc vs Union Of India on 14 December, 2018
Bench: Rohinton Fali Nariman, Navin Sinha
ITEM NO.17 COURT NO.5 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). 42221/2018
(Arising out of impugned final judgment and order dated 01-05-2018
in OA No. 1409/2016 passed by the Armed Forces Tribunal)
EX MAJOR JPS JADEJA SC Appellant(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and IA No.176303/2018-CONDONATION OF DELAY IN FILING
APPEAL and IA No.176301/2018-LEAVE TO APPEAL U/S 31(1) OF THE ARMED
FORCES TRIBUNAL ACT, 2007)
Date : 14-12-2018 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Sarvesh Singh, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter circulated by learned counsel for the appellant seeking adjournment for two weeks, the matter is adjourned for two weeks.
(R. NATARAJAN) (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) ASSISTANT REGISTRAR Signature Not Verified Digitally signed by R NATARAJAN Date: 2018.12.14 16:54:34 IST Reason: