Supreme Court - Daily Orders
Govind Prasad vs Union Of India . on 8 August, 2014
\206 ITEM NO.7 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
Civil Appeal No(s). D 42862/2012
GOVIND PRASAD Appellant(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(With appln. for leave to appeal u/s 31(1) of the Armed Forces
Tribunal Act, 2007 and office report)
Date : 08/08/2014 This appeal was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE T.S. THAKUR
HON’BLE MR. JUSTICE ADARSH KUMAR GOEL
For Appellant(s) Mr. Ajay Kumar Talesara ,Adv.
For Respondent(s) MS. Pinky Anand, ASG,
MS. V.Mohana, Adv.
MS. Sushma Suri, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Apart from the fact that this application seeking leave to appeal is inordinately delayed by 568 days for which no cogent explanation is forthcoming from the appellant, we find no substantial question of law of general public importance arising for our consideration. The application for grant of leave to appeal is, therefore, dismissed.
(Shashi Sareen) (Veena Khera) Court Master Court Master Signature Not Verified ( The Signed Order is placed on the file.) Digitally signed by Shashi Sareen Date: 2014.08.23 04:56:53 ALMT Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL No. D 42862 OF 2012 GOVIND PRASAD .. Appellant(s) .
Versus UNION OF INDIA AND ORS. .. Respondent(s) .
O R D E R Heard.
Apart from the fact that this application seeking leave to appeal is inordinately delayed by 568 days for which no cogent explanation is forthcoming from the appellant, we find no substantial question of law of general public importance arising for our consideration.
The application for grant of leave to appeal is, therefore, dismissed.
......................J. (T.S.THAKUR) ......................J. (ADARSH KUMAR GOEL) New Delhi, July 8th, 2014.