Supreme Court - Daily Orders
Lt. Col Nk Ghai (Retd) vs Union Of India on 27 April, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.24 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. 8658/2018
(Arising out of impugned final judgment and order dated 02-11-2017
in TA No. 310/2010/dated 23-11-2017 in MA No. 1445/17 passed by the
Armed Forces Tribunal)
LT. COL NK GHAI (RETD) Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
(With IA No.55866/2018-CONDONATION OF DELAY IN FILING APPEAL and IA
No.55865/2018-LEAVE TO APPEAL U/S 31(1) OF THE ARMED FORCES
TRIBUNAL ACT, 2007 )
Date : 27-04-2018 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s)
Mr. S. M. Dalal, Adv.
Mr. Naresh Kumar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Leave to file appeal granted. Delay condoned.
Appeal admitted.
To be tagged along with Civil Appeal No. 5629 of 2017.
(NIDHI AHUJA) (MALA KUMARI SHARMA) Signature Not Verified COURT MASTER COURT MASTER Digitally signed by NIDHI AHUJA Date: 2018.05.02 17:29:49 IST Reason: