Supreme Court - Daily Orders
Union Of India vs Suraj Bhan on 1 August, 2014
\224 ITEM NO.30+62 COURT NO.5 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 D.No(s). 16697/2014
UNION OF INDIA & ORS Appellant(s)
VERSUS
SURAJ BHAN Respondent(s)
(With appln. (s) for condonation of delay in filing appeal and
office report)
WITH
C.A. D 19342/2014
(With appln.(s) for condonation of delay in filing appeal and
Office Report)
C.A. D 19863/2014
(With appln.(s) for leave to Appeal u/s 31(1) of the Armed Forces
Tribunal Act, 2007 and Office Report)
C.A. D 19864/2014
(With appln.(s) for leave to Appeal u/s 31(1) of the Armed Forces
Tribunal Act, 2007 and Office Report)
C.A. D 19881/2014
(With appln.(s) for condonation of delay in filing Appeal and
Office Report)
C.A. D 19887/2014
(With appln.(s) for leave to Appeal u/s 31(1) of the Armed Forces
Tribunal Act, 2007 and Office Report)
C.A. D 19902/2014
(With appln.(s) for condonation of delay in filing appeal and
Office Report)
C.A. D 21349/2014
(With appln.(s) for leave to Appeal u/s 31(1) of the Armed Forces
Tribunal Act, 2007 and Office Report)
C.A. D 21513/2014
(With appln.(s) for condonation of delay in filing Appeal and
Office Report)
C.A. D 22601/2014
(With appln.(s) for condonation of delay in filing Appeal and
Office Report)
C.A. D 22602/2014
(With appln.(s) for condonation of delay in filing Appeal and
Office Report)
Signature Not Verified
C.A. D 22977/2014
Digitally signed by
(With appln.(s) for condonation of delay in filing Appeal and
Vishal Anand
Date: 2014.08.02
13:03:51 IST
Office Report)
Reason:
With C.A. D. No. 16998/2014
(With appln.(s) for leave to Appeal u/s 31(1) of the Armed Forces
Tribunal Act, 2007 and Office Report)
C.A. D. No. 19865/2014
(With appln.(s) for condonation of delay in filing Appeal and
Office Report)
C.A. D. No. 21509/2014
(With appln.(s) for condonation of delay in filing Appeal and
Office Report)
C.A. D. No. 22823/2014
(With appln.(s) for condonation of delay in filing Appeal and
Office Report)
C.A. D. No. 22978/2014
(With appln.(s) for leave to Appeal u/s 31(1) of the Armed Forces
Tribunal Act, 2007 and Office Report)
C.A. D. No. 22981/2014
(With appln.(s) for condonation of delay in filing Appeal and
Office Report)
C.A. D. No. 23089/2014
(With appln.(s) for condonation of delay in filing Appeal and
Office Report)
C.A. D. No. 23100/2014
(With appln.(s) for condonation of delay in filing Appeal and
Office Report)
C.A. D. No. 21510/2014
(With appln.(s) for condonation of delay in filing Appeal and
Office Report)
Date : 01/08/2014 These appeals were called on for hearing today.
CORAM :
HON’BLE MRS. JUSTICE RANJANA PRAKASH DESAI
HON’BLE MR. JUSTICE N.V. RAMANA
For Appellant(s)
Mr. Tushar Mehta, ASG
Mr. Chetan Chawla, Adv.
Mr. Yasir Rauf, Adv.
Mr. B. V. Balaram Das ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice on application for condonation of delay as well as on the Civil Appeals.
Tag these Civil Appeals to Civil Appeal No. 418/2012 and Civil Appeal D. No. 19422 of 2014.
(VISHAL ANAND) (INDU POKHRIYAL)
COURT MASTER COURT MASTER