Supreme Court - Daily Orders
Union Of India vs Piyush Bahuguna on 25 March, 2022
Bench: Sanjiv Khanna, Bela M. Trivedi
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No(s). /2022
(@ Diary No(s). 10713/2021)
UNION OF INDIA & ORS. Petitioner(s)
VERSUS
PIYUSH BAHUGUNA Respondent(s)
O R D E R
Leave to appeal under Section 31(1) of the Armed Forces Tribunal Act, 2007 is granted.
Delay condoned.
We are not inclined to interfere with the impugned order and hence, the appeal is dismissed.
We must observe and express our displeasure at the manner in which the appellants have been filing appeals against grant of disability pensions, even where the legal issue is settled.
Pending application(s), if any, stand disposed of.
……………………………………………J. (SANJIV KHANNA) ……………………………………………J. (BELA M. TRIVEDI) NEW DELHI;
MARCH 25, 2022.
Signature Not Verified Digitally signed by Dr. Mukesh Nasa Date: 2022.03.26 11:42:19 IST Reason: ITEM NO.4 Court 16 (Video Conferencing) 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). 10713/2021 (Arising out of impugned final judgment and order dated 10-10-2018 in OA No. 3106/2018 passed by the Armed Forces Tribunal, Chandigarh, Regional Bench Chandimandir) UNION OF INDIA & ORS. Petitioner(s) VERSUS PIYUSH BAHUGUNA Respondent(s) (FOR ADMISSION and I.R. and IA No.28579/2022-STAY APPLICATION and IA No.28581/2022-CONDONATION OF DELAY IN FILING APPEAL and IA No.28580/2022-LEAVE TO APPEAL U/S 31(1) OF THE ARMED FORCES TRIBUNAL ACT, 2007 ) Date : 25-03-2022 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA HON'BLE MS. JUSTICE BELA M. TRIVEDI For Petitioner(s) Ms. Madhvi Divan, ASG Ms. Vaishali Verma, Adv.
Mr. Ayush Puri, Adv.
Mr. Adit Khorana, Adv.
Mr. Aniruddha Purshotham, Adv. Mr. Nachiketa Joshi, Adv. Mr. Rajan Kr. Chourasia, Adv. Mr. Gurmeet Singh Makker, AOR Mr. Arvind Kumar Sharma, AOR For Respondent(s) 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.
Pending application(s), if any, stand disposed of.
(BABITA PANDEY) (DIPTI KHURANA) COURT MASTER (SH) COURT MASTER (NSH) (Signed order is placed on the file)