Supreme Court - Daily Orders
Ic46225F Maj Kulwant Singh Eme (Retd.) vs Union Of India on 8 April, 2019
Bench: D.Y. Chandrachud, Hemant Gupta
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2019
(Diary No.3226 of 2019)
IC46225F MAJ KULWANT SINGH EME (RETD.) APPELLANT(s)
VERSUS
UNION OF INDIA & ORS. RESPONDENT(s)
O R D E R
Leave to appeal granted.
Delay condoned.
We find no reason to interfere with the impugned order passed by the Armed Forces Tribunal, Regional Bench, Chandigarh at Chandimandir.
The appeal is accordingly dismissed.
.............................J. (DR DHANANJAYA Y CHANDRACHUD) .............................J. (HEMANT GUPTA) NEW DELHI APRIL 08, 2019 Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2019.04.09 17:08:04 IST Reason: ITEM NO.12 COURT NO.11 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. OF 2019 (Diary No.3226 of 2019) IC46225F MAJ KULWANT SINGH EME (RETD.) APPELLANT(s) VERSUS UNION OF INDIA & ORS. RESPONDENT(s) (WITH IA No.30886/2019-CONDONATION OF DELAY IN FILING APPEAL and IA No.30889/2019-LEAVE TO APPEAL U/S 31(1) OF THE ARMED FORCES TRIBUNAL ACT, 2007 ) Date : 08-04-2019 This appeal was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD HON'BLE MR. JUSTICE HEMANT GUPTA For Petitioner(s) Mr. Mohan Kumar, AOR Ms. Rashmi Singh, Adv. Ms. Neetu Singh, Adv.
Ms. Swabhi Tyagi, Adv. For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Leave to appeal granted. Delay condoned.
The appeal is dismissed in terms of the signed order.
(SANJAY KUMAR-I) (SUNIL KUMAR RAJVANSHI)
AR-CUM-PS COURT MASTER
(Signed order is placed on the file)