Supreme Court - Daily Orders
Nk Kolekar Dhanagi Hindu vs Union Of India on 5 February, 2016
Author: Chief Justice
Bench: Chief Justice, A.K. Sikri, R. Banumathi
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IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRLMP NO. 1196 OF 2016
IN
CRIMINAL APPEAL No. D 22766 OF 2015
NK KOLEKAR DHANAGI HINDU ... Appellant(s)
Versus
UNION OF INDIA AND ORS. ... Respondent(s)
O R D E R
Heard.
Delay condoned.
No substantial question of law of general/public importance arises for our consideration in this application for leave to appeal.
The prayer for leave to appeal is accordingly declined and the application for leave to appeal dismissed.
...................CJI. (T.S. THAKUR) ....................J. (A.K. SIKRI) Signature Not Verified Digitally signed by Mahabir Singh Date: 2016.02.08 10:57:23 IST Reason: ....................J. (R. BANUMATHI) NEW DELHI DATED 5th FEBRUARY, 2016.
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ITEM NO.5 COURT NO.1 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CRLMP. 1196/2016 in Criminal Appeal Diary No(s). 22766/2015
NK KOLEKAR DHANAGI HINDU Appellant(s)
VERSUS
UNION OF INDIA AND ORS Respondent(s)
(for leave to appeal u/s 31(1) of the armed forces tribunal act, 2007 and office report) Date : 05/02/2016 This application was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MRS. JUSTICE R. BANUMATHI For Appellant(s) Raj Kishor Choudhary,Adv.
For Respondent(s) Ms. Pinky Anand, ASG, Mr. R.Balasubramanian, Adv. Mr. Sanjiv Das, Adv.
Mr. Karan, Adv.
UPON hearing the counsel the Court made the following O R D E R Heard.
Delay condoned.
No substantial question of law of general/public importance arises for our consideration in this application for leave to appeal.
The prayer for leave to appeal is accordingly declined and the application for leave to appeal dismissed.
(Shashi Sareen) (Veena Khera) AR-cum-PS Court Master
(Signed order is placed on the file)