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Amarjeet Kumar vs Union Of India &Amp Ors.(For All Rr) on 26 August, 2015

Bench: T.S. Thakur, Kurian Joseph, N.V. Ramana

                                                     1

     ITEM NO.6                            COURT NO.2                   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             No(s).    1675/2015

     AMARJEET KUMAR                                                      Appellant(s)

                                                    VERSUS

     UNION OF INDIA & ORS.(FOR ALL                 RR)              Respondent(s)

     (with appln. C/delay in re-filing appeal and c/delay in filing
     appeal and may refer to remarks and stay and office report)


     Date : 26/08/2015 This appeal was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE T.S. THAKUR
                         HON'BLE MR. JUSTICE KURIAN JOSEPH
                         HON'BLE MR. JUSTICE N.V. RAMANA

     For Appellant(s)                  Mr. Rudreshwar Singh, Adv.
                                       Mr. Gopal Jha, Adv.
                                       Mr. Kaushik Poddar,Adv.


     For Respondent(s)                 Mr.   R.Balasubramanian, Adv.
                                       Mr.   Shailender Saini, Adv.
                                       Ms.   C.K.Sucharita, Adv.
                                       Mr.   Tushar Bakshi, Adv.
                                       Mr.   Pranav Kumar Adv.
                                       Mr.   B. V. Balaram Das,Adv.

                          UPON hearing the counsel the Court made the following
                                             O R D E R

Delay condoned.

The appeal is dismissed in terms of the signed order.

(Shashi Sareen) (Veena Khera) AR-cum-PS Signature Not Verified Court Master Digitally signed by Shashi Sareen (Signed order is placed on the file) Date: 2015.08.28 10:18:39 IST Reason:

IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL No. 1675 OF 2015 AMARJEET KUMAR ... Appellant(s) Versus UNION OF INDIA AND ANR. ... Respondent(s) O R D E R We have heard learned counsel for the parties at some length.

The Court-Martial as also the Armed Forces Appellate Tribunal have concurrently held that the appellant was in possession of assets disproportionate to the known sources of his income for which no worthwhile explanation was forthcoming. The deposition of DW 1 examined by the appellant who happens to be his brother has been disbelieved by the Court Martial as also by the Armed Forces Tribunal. We do not see any perversity in the view taken by the Court Martial or the Tribunal to call for our interference. The appeal accordingly fails and is hereby dismissed. No costs.

................J. (T.S.THAKUR) .................J. (KURIAN JOSEPH) ................J. (N.V.RAMANA) New Delhi, 26th August, 2015.