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Supreme Court - Daily Orders

Union Of India vs Ex Naik Mohanan T on 27 August, 2018

Bench: Rohinton Fali Nariman, Indu Malhotra

                                                          1


                                         IN THE SUPREME COURT OF INDIA
                                         CIVIL APPELLATE JURISDICTION


                        CIVIL APPEAL NO.      OF 2018
                              (Diary 27100)
            
                  
     UNION OF INDIA AND ORS.                                                    ...  Appellant(s)
      
                           Versus

       EX. NAIK MOHANAN T.                                                      ...  Respondent(s)

                                         O R D E R


                             Application seeking leave to appeal is allowed.

                             Delay condoned.

                             We   do   not   find   any   reason   to   interfere   with   the

                      order   dated   12.10.2017   passed   by   the   Armed   Forces

                      Tribunal, Regional Bench, Kochi.

                             The   appeal   is   accordingly   dismissed.   The   question

                      of law is however, left open.

                             Pending applications, if any, shall stand disposed

                      of.

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




            
Signature Not Verified                                       …......................J.
Digitally signed by
SHASHI SAREEN
                                                           (INDU MALHOTRA)
Date: 2018.08.28
16:59:57 IST
Reason:

              
     New Delhi,
     Dated: 27th August, 2018. 
                                   2

ITEM NO.22                 COURT NO.9               SECTION XIV

               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). 27100/2018

(Arising out of impugned final judgment and order dated 12-10-2017
in OA No. 131/2017 passed by the Armed Forces Tribunal, Regional
Bench, Kochi)

UNION OF INDIA & ORS.                                 Appellant(s)

                                  VERSUS

EX NAIK MOHANAN T                                     Respondent(s)

( IA No.114917/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.114919/2018-EX-PARTE STAY and IA No.114912/2018-
CONDONATION OF DELAY IN FILING APPEAL and IA No.114897/2018-LEAVE
TO APPEAL U/S 31(1) OF THE ARMED FORCES TRIBUNAL ACT, 2007 )

Date : 27-08-2018 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)   Mr.   Aman Lekhi, ASG,
                    Mr.   Syed Shahid Hussain Rizvi, Adv.
                    Mr.   R.Balasubramanian, Adv.
                    Ms.   Aarti Sharma, Adv.
                    Mr.   Arvind Kumar Sharma, 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)                           (TAPAN KUMAR CHAKRABORTY)
   AR CUM PS                                 BRANCH OFFICER

(Signed order is placed on the file)