Supreme Court - Daily Orders
Veer Pratap Singh vs Union Of India on 4 January, 2022
Bench: Ajay Rastogi, Abhay S. Oka
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 57-58 OF 2022
(ARISING OUT OF CIVIL APPEAL DIARY NO.26834 OF 2020)
No.JC-269490-N Sub
VEER PRATAP SINGH(RETD.) Appellant(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
WITH
CIVIL APPEAL NOS. 59-60 OF 2022
(ARISING OUT OF CIVIL APPEAL DIARY NO.25188 OF 2021)
O R D E R
Delay condoned.
We see no reason to interfere. The appeals are dismissed.
Pending applications, if any, shall stand disposed of.
………………………………………………………………….J. [AJAY RASTOGI] ………………………………………………………………….J. [ABHAY S. OKA] New Delhi, January 4,2021.
Signature Not Verified Digitally signed by Indu Marwah Date: 2022.01.06 18:09:41 IST Reason: 2 ITEM NO.1 Court 13 (Video Conferencing) 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.26834 OF 2020 No.JC-269490-N Sub VEER PRATAP SINGH Appellant(s) VERSUS UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and IA No.138290/2021-CONDONATION OF DELAY IN FILING APPEAL and IA No.138286/2021-LEAVE TO APPEAL U/S 31(1) OF THE ARMED FORCES TRIBUNAL ACT, 2007 ) WITH C.A. DIARY NO.25188 OF 2021 (XVII) (FOR ADMISSION and IA No.154442/2021-CONDONATION OF DELAY IN FILING APPEAL and IA No.154444/2021-LEAVE TO APPEAL U/S 31(1) OF THE ARMED FORCES TRIBUNAL ACT, 2007) Date : 04-01-2022 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE AJAY RASTOGI HON'BLE MR. JUSTICE ABHAY S. OKA For Appellant(s) Mr. Susheel Tomar, Adv Mr. Nikhil Jain Adv.
Mr. Satyaprakash Adv.
Mr. Sanjeev Malhotra, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay condoned.
Applications for leave to appeal are allowed.
The appeals are dismissed in terms of the signed order.
Pending applications, if any, shall stand disposed of.
(INDU MARWAH) (BEENA JOLLY) COURT MASTER (SH) COURT MASTER (NSH) (SIGNED ORDER IS PLACED ON THE FILE)