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Supreme Court - Daily Orders

Union Of India vs Ex Rfn. Mahesh Singh @ Shyam on 4 July, 2018

Bench: Rohinton Fali Nariman, Indu Malhotra

                                                            1


                                           IN THE SUPREME COURT OF INDIA
                                           CIVIL APPELLATE JURISDICTION


                                         CIVIL APPEAL NO.     OF 2018
                                              (D. 14874)
                           

     UNION OF INDIA AND ORS.                                                      ...  Appellant(s)
      
                           Versus

       EX. RFN. MAHESH SINGH @ SHYAM AND ORS.                                     ...  Respondent(s)


                                           O R D E R


                         Application seeking leave to appeal is granted.

                         Heard learned counsel for the appellant.

                         The   civil   appeal   is   dismissed   on   the   ground   of   delay.

                      However, the question of law shall remain open.

                         Pending applications, if any, shall stand disposed of.




                                                             ......................J.
                                                          (ROHINTON FALI NARIMAN)




                                                         ......................J.
                                                       (INDU MALHOTRA)

        
Signature Not Verified

                
Digitally signed by
SHASHI SAREEN
       New Delhi,
Date: 2018.07.07
11:01:22 IST
Reason:
       Dated: 4th July, 2018.            
                                   2

ITEM NO.22                 COURT NO.10                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). 14874/2018

(Arising out of impugned final judgment and order dated 24-04-2017
in OA No. 262/2012 and order dated 11.5.2017 in MA No. 796 of 2017
in OA No. 262 of 2012 passed by the Armed Forces Tribunal, Lucknow)

UNION OF INDIA & ORS.                                 Petitioner(s)

                                  VERSUS

EX RFN. MAHESH SINGH @ SHYAM & ORS.                   Respondent(s)

( IA No.72379/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT   and    IA   No.72377/2018-STAY APPLICATION and IA
No.72376/2018-CONDONATION OF DELAY IN FILING APPEAL and IA
No.72375/2018-LEAVE TO APPEAL U/S 31(1) OF THE ARMED FORCES
TRIBUNAL ACT, 2007   )

Date : 04-07-2018 This petition was called on for hearing today.

CORAM :
          HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
          HON'BLE MS. JUSTICE INDU MALHOTRA


For Petitioner(s)   Ms.   Pinky Anand, ASG,
                    Ms.   Madhvi Divan, Adv.
                    Mr.   Rajesh Ranjan, Adv.
                    Ms.   Kirti, Adv.
                    Mr.   Hemant Arya, Adv.
                    Mr.   Mukesh Kumar Maroria, AOR

For Respondent(s)


          UPON hearing the counsel the Court made the following
                             O R D E R

The appeal is dismissed in terms of the signed order. Pending applications, if any, shall stand disposed of.



(SHASHI SAREEN)                                    (SAROJ KUMARI GAUR)
  AR CUM PS                                           BRANCH OFFICER

(Signed order is placed on the file)