Supreme Court - Daily Orders
Ex Hav/ Clk Pradeep Kumar vs Union Of India on 4 May, 2017
Bench: Dipak Misra, A.M. Khanwilkar, Mohan M. Shantanagoudar
ITEM NO.19 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.1/2017 in Civil Appeal Diary No(s). No(s). 10717/2017
EX HAV/ CLK PRADEEP KUMAR Appellant(s)
VERSUS
UNION OF INDIA AND ORS Respondent(s)
(for leave to appeal u/s 31(1) of the Armed Forces Tribunal Act,
2007 and office report)
Date : 04/05/2017 This application was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Appellant(s) Mr. Shudhanshu Pandey, Adv.
Mr. Sandeep Kumar Jha, AOR
Mr. Arjun Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the appellant.
We do not find any justification to grant leave to appeal as required under Section 31(1) of the Armed Forces Act, 2007.
Resultantly, the prayer for leave stands refused.
Signature Not Verified(Gulshan Kumar Arora) (H.S. Parasher) Digitally signed by GULSHAN KUMAR ARORA Court Master Court Master Date: 2017.05.06 11:32:25 IST Reason:
(Signed order is placed on the file) IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION I.A. NO.1 OF 2017 IN CIVIL APPEAL NO. OF 2017 (D. NO. 10717/2017) EX HAV/CLK PRADEEP KUMAR … Appellant VERSUS UNION OF INDIA AND ORS … Respondents O R D E R Heard learned counsel for the appellant.
We do not find any justification to grant leave to appeal as required under Section 31(1) of the Armed Forces Act, 2007.
Resultantly, the prayer for leave stands refused.
.....................,J. (Dipak Misra) .....................,J. (A.M. Khanwilkar) .....................,J. (Mohan M. Shantanagoudar New Delhi;
May 04, 2017.