Supreme Court - Daily Orders
Union Of India Ministry Of Home Affairs ... vs Ex Sep Narang Singh on 24 September, 2019
Bench: L. Nageswara Rao, Hemant Gupta
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S).9276/2014
UNION OF INDIA MINISTRY OF HOME AFFAIRS
THROUGH ITS SECRETARY & ORS. Appellant(s)
VERSUS
EX SEP NARANG SINGH Respondent(s)
WITH
CIVIL APPEAL NO. 6787/2014
AND
CIVIL APPEAL NO. /2019
(Diary No(s). 26387/2019)
O R D E R
Delay condoned.
Leave to appeal under Section 31(1) of the Armed Forces Tribunal Act, 2007 is granted.
The appeals are disposed of in terms of the judgment dated 20th September, 2019 passed in Civil Appeal No.4981 of 2012 titled The Secretary, Government of India & Ors. Vs. Dharambir Singh. Pending application, if any stand disposed of.
....................J (L.NAGESWARA RAO) Signature Not Verified ....................J Digitally signed by BALA PARVATHI Date: 2019.09.26 (HEMANT GUPTA) 17:51:17 IST Reason:
NEW DELHI;
24th September, 2019 2 ITEM NO.17 COURT NO.9 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).9276/2014 UNION OF INDIA MINISTRY OF HOME AFFAIRS THROUGH ITS SECRETARY & ORS. Appellant(s) VERSUS EX SEP NARANG SINGH Respondent(s) WITH C.A. No. 6787/2014 (XVII) IA No. 2/2014 - STAY APPLICATION) Diary No(s). 26387/2019 (XVII) IA No.122273/2019-CONDONATION OF DELAY IN FILING and IA No.122276/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.122275/2019-STAY APPLICATION and IA No.122274/2019-LEAVE TO APPEAL U/S 31(1) OF THE ARMED FORCES TRIBUNAL ACT, 2007) Date : 24-09-2019 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO HON'BLE MR. JUSTICE HEMANT GUPTA For Appellant(s) Ms. Madhavi Diwan,ASG Ms. Meenakshi Grover,Adv. Ms. Nidhi Khanna,Adv.
Mr. Rajan Kumar Chaurasia,Adv. Mr. Arvind Kumar Sharma, AOR Mr. B.V.Balram Das,AOR Mr. Arunima Dwivedi,Adv. Mr. Amit Verma,Adv.
Ms. Neela Kedar Gokhale,Adv. Mr. Mukesh Kumar Maroria, AOR For Respondent(s) Mr. Dushyant Parashar, AOR UPON hearing the counsel the Court made the following O R D E R The appeals are disposed of in terms of the signed order. Pending application, if any stand disposed of.
(B.Parvathi) (Sunil Kumar Rajvanshi) Court Master Court Master (Signed order is placed on the file)