Supreme Court - Daily Orders
Late Lt. Cdr. Alok Ambastha (D) Thr. His ... vs Union Of India . on 5 February, 2018
Author: Chief Justice
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
CA 3029-3030/2017
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Civil Appeal Nos. 3029-3030/2017
(alongwith I.A. No. 130450/2017)
LATE LT. CDR. ALOK AMBASTHA (D) THR.
HIS LR. MS. PRITI AMBASTHA Appellant
VERSUS
UNION OF INDIA & ORS. Respondents
O R D E R
Though this matter was listed for early hearing, on consent of learned counsel for the parties, it is finally heard.
We have heard Mr. Syed Hasan Isfahani, learned counsel for the appellant and Mr. R. Balasubramanian, learned counsel for the respondents.
Having heard learned counsel for the parties and keeping in view the fact that the original appellant has died and the family is in penury, we direct the respondents to extend the benefit of family pension with effect from 1.6.2015.
This order is passed in the special features of the case. The arrears shall be computed and paid within eight Signature Not Verified Digitally signed by DEEPAK GUGLANI weeks. Thereafter, the family pension shall be continued Date: 2018.02.10 10:32:16 IST Reason: to be paid. As we are granting the benefit keeping in view the special features of the case, no interest shall accrue CA 3029-3030/2017 2 with regard to the arrears.
The appeals are accordingly disposed of. I.A. No. 130450/2017 and other pending interlocutory applications stand disposed of. There shall be no order as to costs.
..................CJI.
[Dipak Misra] ....................J. [A.M. Khanwilkar] ....................J. [Dr. D.Y. Chandrachud] New Delhi;
February 5, 2018.
CA 3029-3030/2017 3 ITEM NO.33 COURT NO.1 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. 130450/2017 in Civil Appeal Nos. 3029-3030/2017 LATE LT. CDR. ALOK AMBASTHA (D) THR. HIS LR. MS. PRITI AMBASTHA Appellant VERSUS UNION OF INDIA & ORS. Respondents (For EARLY HEARING) Date : 05-02-2018 These matters were called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE DR. JUSTICE D.Y. CHANDRACHUD For Appellant Mr. Syed Hasan Isfahani, Adv. Ms. K.V. Bharathi Upadhyaya, AOR For Respondents Mr. R. Balasubramanian, Adv. Mr. R.K. Rathore, Adv.
Mr. Akshay Amritanshu, Adv. Ms. Aarti Sharma, Adv.
Mr. Prabhas Bajaj, Adv.
UPON hearing the counsel the Court made the following O R D E R The appeals are disposed of in terms of the signed order.
I.A. No. 130450/2017 and other pending interlocutory applications stand disposed of (Deepak Guglani) (H.S. Parasher) Court Master Assistant Registrar (Signed order is placed on the file)