Supreme Court - Daily Orders
Union Of India Service vs Subhash Chandra Das on 11 April, 2019
Bench: A.M. Khanwilkar, Ajay Rastogi
ITEM NO.11 COURT NO.9 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). 18184/2017
(Arising out of impugned final judgment and order dated 11-02-2016
in OA No. 44/2014 passed by the Armed Forces Tribunal)
UNION OF INDIA SERVICE & ORS. Petitioner(s)
VERSUS
SUBHASH CHANDRA DAS Respondent(s)
(IA 61595/2017,61598/2017,61599/2017,61601/2017)
Date : 11-04-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s)
Mr. A.K. Sanghi, Sr. Adv.
Mr. R. Bala, Sr. Adv.
Mr. Mukul Singh, Adv.
Mr. A.K. Sharma, Adv.
Mr. Sadapusha Mukherjee, Adv.
Mr. Mukesh Kumar Maroria, AOR
For Respondent(s)
Mr. Shree Prakash Sinha, Adv.
Mr. Anand Kumar, Adv.
Mr. Rakesh Mishra, Adv.
Ms. Jagriti Bharti, Adv.
Ms. Mohua Sinha, Adv.
Mr. Shekhar Kumar, AOR
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
List the matter for final hearing in the first week of September, 2019.
Signature Not VerifiedIn the meantime, the operation of the impugned judgment shall Digitally signed by DEEPAK SINGH Date: 2019.04.12 remain stayed.
19:06:29 IST Reason:
(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH)