Supreme Court - Daily Orders
Ex Naik Kanshi Ram vs Union Of India . on 24 August, 2016
ITEM NO.22 REGISTRAR COURT. 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
BEFORE THE REGISTRAR MR. PAWAN DEV KOTWAL
Civil Appeal No(s). 4136/2013
EX NAIK KANSHI RAM Appellant(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(with appln. (s) for leave to appeal u/s 31(1) of the armed forces
tribunal act, 2007 and office report)
Date : 24/08/2016 This appeal was called on for hearing today.
For Appellant(s)
Mr. Chander Shekhar Ashri,Adv.
For Respondent(s)
Mr. B. V. Balaram Das,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Service is complete.
Statement of case has not been filed by the parties. Since it is no more a mandate after the amendment in the Supreme Court Rules, 2013, registry to process the matter for being listed before the Hon'ble Court as per rules. Signature Not Verified
(PAWAN DEV KOTWAL) Digitally signed by RASHI GUPTA Date: 2016.08.27 Registrar 12:47:49 IST Reason: