Supreme Court - Daily Orders
Union Of India vs No.1082926Y Dfr(Retd.) Rajpal Armed ... on 17 July, 2017
Bench: Dipak Misra, A.M. Khanwilkar, Mohan M. Shantanagoudar
ITEM NO.14 COURT NO.2 SECTION
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......./2017 (Diary No.18045/2017)
(Arising out of impugned final judgment and order dated 13-01-2016
in OA No. 311/2015 passed by the Armed Forces Tribunal)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
NO.1082926Y DFR(RETD.) RAJPAL ARMED Respondent(s)
FORCES TRIBUNAL
(With appln.(s) for leave to appeal, stay, c/delay in filing
appeal, exemption from filing c/c of the impugned judgment/order
Date : 17-07-2017 This petition 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 Petitioner(s) Ms. V. Mohana, Sr. Adv.
Mr. Rambabu, Adv.
Ms. Rukhmini Bobde, Adv.
Mr. M.K. Maroria, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice on the application for condonation of delay, as also on the civil appeal.
Tag with C.A. No.D 42810/2016.
Signature Not Verified Digitally signed by CHETAN KUMAR(Chetan Kumar) (H.S. Parasher) Date: 2017.07.18 14:29:25 IST Court Master Court Master Reason: