Supreme Court - Daily Orders
Union Of India vs Jc-119400W Ris (H/Lt) Ishwar Singh . on 14 August, 2015
Bench: T.S. Thakur, R. Banumathi
1
ITEM NO.24 COURT NO.2 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.1/2015 in Civil Appeal Diary No(s). 18156/2015
UNION OF INDIA AND ANR Appellant(s)
VERSUS
JC-119400W RIS (H/LT) ISHWAR SINGH AND ORS. Respondent(s)
(for leave to appeal u/s 31(1) of the armed forces tribunal act,
2007 and office report)
Date : 14/08/2015 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MRS. JUSTICE R. BANUMATHI
For Appellant(s) Mr. Maninder Singh, ASG,
Mr. A.D.N.Rao, Adv.
Mr. R.Balasubramanian, Adv.
Mr. B. V. Balaram Das,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
There is an inordinate delay of 1113 days in the filing of this application for grant of leave to appeal for which no cogent explanation is forthcoming from the application for us to condone the same. That apart similar batch of matters have been dismissed by this Court in Civil Appeal No. 5451 of 2013 etc. etc. (Union of India Vs. Kartar Singh) on 06.05.2015. The application for condonation of delay and so also the application for grant of leave to appeal are therefore dismissed.
Signature Not Verified(Shashi Sareen) Digitally signed by Shashi Sareen (Veena Khera) AR-cum-PS Date: 2015.08.17 11:00:02 IST Reason:
Court Master (Signed order is placed on the file) 2 IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION I.A.No. 1 IN CIVIL APPEAL No. D 18156 OF 2015 UNION OF INDIA AND ANR. ... Appellant(s) Versus JC-119400W RIS (H/LT) ISHWAR SINGH AND ORS. ... Respondent(s) O R D E R Heard.
There is an inordinate delay of 1113 days in the filing of this application for grant of leave to appeal for which no cogent explanation is forthcoming from the application for us to condone the same. That apart similar batch of matters have been dismissed by this Court in Civil Appeal No. 5451 of 2013 etc. etc. (Union of India Vs. Kartar Singh) on 06.05.2015. The application for condonation of delay and so also the application for grant of leave to appeal are therefore dismissed.
..................J. (T.S.THAKUR) ...................J. (R.BANUMATHI) New Delhi, 14th August, 2015.