Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Mukesh Baboo vs Union Of India . on 30 November, 2015

Bench: Anil R. Dave, Adarsh Kumar Goel

                                        IN THE SUPREME COURT OF INDIA
                                         CIVIL APPELLATE JURISDICTION

                                 INTERLOCUTORY APPLICATION NOS.1-2/2015
                          (For leave to appeal U/S 31(1) of the Armed Forces
                           Tribunal Act, 2007)
                                                   IN
                                    CIVIL APPEAL DIARY NO.37782/2015


                           MUKESH BABOO                         ... APPELLANT(S)

                                                     VS.

                           UNION OF INDIA & ORS.                ... RESPONDENT(S)



                                                  O R D E R

The learned counsel for the appellant seeks permission to withdraw these applications so as to avail the remedy against the order, finally passed by the competent authority.

Permission is granted.

The applications are, accordingly, disposed of as withdrawn.

..............J. [ANIL R. DAVE] ..............J. [ADARSH KUMAR GOEL] New Delhi;

30th November, 2015.

Digitally signed by
Sarita Purohit
Date: 2015.12.02
17:14:48 IST
Reason:
ITEM NO.34                 COURT NO.3                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. 1-2 in Civil Appeal Diary No(s).    37782/2015

MUKESH BABOO                                          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 : 30/11/2015 These applications were called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE ADARSH KUMAR GOEL For Appellant(s) Ms. Ra Joseph,Adv.

Ms. Seema Jain,Adv.

Ms. Chandrani Prasad,Adv. Mr. Himinder Lal,Adv.

For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The applications are disposed of as withdrawn in terms of the signed order.

(Anita Malhotra) (Sneh Bala Mehra) Court Master Assistant Registrar (Signed order is placed on the file.)