Supreme Court - Daily Orders
Ex Sepoy Dvr Surender Singh Yadav vs Union Of India on 11 March, 2019
Author: R. Subhash Reddy
Bench: R. Subhash Reddy
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
MISCELLANEOUS APPLICATION NO. 324 OF 2019
(Application for restoration of Civil Appeal)
WITH
INTERLOCUTORY APPLICATION NO. 123275 OF 2018
(Application for condonation of delay in filing restoration
application)
IN
CIVIL APPEAL DIARY NO.41131 OF 2017
EX-SEPOY DVR SURENDER SINGH YADAV Appellant(s)
Versus
UNION OF INDIA AND OTHERS Respondent(s)
O R D E R
Delay in filing the application for restoration is condoned.
The application for restoration is allowed.
The appeals are restored to their original number.
Miscellaneous application stands disposed of.
........................J. (R. SUBHASH REDDY) New Delhi, March 11, 2019 Signature Not Verified Digitally signed by SUKHBIR PAUL KAUR Date: 2019.03.15 16:36:32 IST Reason: ITEM NO.13 COURT NO.7 SECTION XVII S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS M.A. 324 of 2019 IA 116716/2018,123275/2018 in CIVIL APPEAL …………. D.No(s).41131 OF 2017 EX SEPOY DVR SURENDER SINGH YADAV Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) (For condonation of delay in filing application for restoration and restoration) Date : 11-03-2019 These applications were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE R. SUBHASH REDDY [IN CHAMBER] For Petitioner(s) Mr. Ashutosh Jha, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay in filing the application for restoration is condoned.
The application for restoration is allowed. The appeals are restored to their original number.
Miscellaneous application stands disposed of.
(SUKHBIR PAUL KAUR) (PARVEEN KUMARI PASRICHA)
AR CUM PS BRANCH OFFICER
(Signed order is placed on the file)