Supreme Court - Daily Orders
Bittan Devi vs Union Of India on 18 February, 2022
Bench: Sanjiv Khanna, Bela M. Trivedi
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL Diary No(s). /2022
(@ Diary No(s). 2863/2022)
BITTAN DEVI Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
O R D E R
Leave to appeal under Section 31(1) of the Armed Forces Tribunal Act, 2007 is granted.
Delay condoned.
We do not find any good reason and ground to interfere with the impugned order, and hence, the appeal is dismissed.
Pending application(s),if any, stand disposed of.
……………………………………………J. (SANJIV KHANNA) ……………………………………………J. (BELA M. TRIVEDI) NEW DELHI;
FEBRUARY 18, 2022.
Signature Not Verified Digitally signed by Dr. Mukesh Nasa Date: 2022.02.19 12:43:04 IST Reason: ITEM NO.2 Court 15 (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(s). 2863/2022 (Arising out of impugned final judgment and order dated 22-04-2019 in OA No. 257/2016 passed by the Armed Forces Tribunal) BITTAN DEVI Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) (IA No.16639/2022-CONDONATION OF DELAY IN FILING and IA No.16642/2022-EXEMPTION FROM FILING O.T. and IA No.16641/2022-LEAVE TO APPEAL U/S 31(1) OF THE ARMED FORCES TRIBUNAL ACT, 2007 ) Date : 18-02-2022 This petition was called on for hearing today. CORAM : HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MS. JUSTICE BELA M. TRIVEDI For Petitioner(s) Mr. Sumit Kumar, AOR Mr. Rajesh Pathak, Adv.
Ms. Kumari Supriya, Adv.
Mr. Hemant Kumar, Adv.
Ms. Harshita Sinha, Adv.
Ms. Jyoti Sinha, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Leave to appeal U/S 31(1) of the Armed Forces Tribunal Act, 2007 is granted.
Delay condoned.
The appeal is dismissed in terms of the singed order. Pending application(s), if any, stand disposed of. (BABITA PANDEY) (RANJANA SHAILEY) COURT MASTER (SH) COURT MASTER (NSH) (Signed order is placed on the file)