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Supreme Court - Daily Orders

A K Handa vs Union Of India on 11 December, 2015

Bench: Chief Justice, A.K. Sikri, R. Banumathi

                                                                                     1

     ITEM NO.47                          COURT NO.1             SECTION X
                               S U P R E M E C O U R T O F I N D I A
                                       RECORD OF PROCEEDINGS
                              Writ Petition (Civil) No(s). 957/2014

     A K HANDA                                                       Petitioner(s)

                                                 VERSUS

     UNION OF INDIA AND ORS                                          Respondent(s)
     (with office report)

     WITH

     C.A. No. 3799/2015
     (With appln.(s) for directions and appln.(s) for ex-parte stay and
     appln.(s) for leave to appeal u/s 31(1) of the armed forces
     tribunal act, 2007 and appln.(s) for condonation of delay in filing
     appeal. and Office Report)

     C.A. No. 3798/2015
     (With appln.(s) for directions and appln.(s) for condonation of
     delay in filing appeal. and appln.(s) for leave to appeal u/s 31(1)
     of the armed forces tribunal act, 2007 and appln.(s) for ex-parte
     stay and Office Report)

     Date : 11/12/2015             These petition/appeal were 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 Petitioner(s)
                                   Mr.   Huzef Ahmadi, Sr. Adv.
                                   Mr.   P.J. Malkan, Adv.
                                   Mr.   Pradeep Kumar Yadav, Adv.
                                   Mr.   Ram Awadh Yadav, Adv.
                                   Ms.   Patiraj Yadav, Adv.
                                   Ms.   Ashish Goel, Adv.
                                   Ms.   Manju Sharma Jetley,Adv.
                                   Mr.   B. V. Balaram Das,Adv.

     For Respondent(s)
                                   Mr.   Maninder Singh, ASG
                                   Mr.   R. Balasubramanian, Adv.
                                   Mr.   Santosh Kumar, Adv.
Signature Not Verified
                                   Ms.   Sadhana Sandhu, Adv.
Digitally signed by                Mr.   Amarjeet Singh, Adv.
ASHOK RAJ SINGH
Date: 2015.12.15
18:29:51 IST                       Mr.   Nalin Kohli, Adv.
Reason:
                                   Mr.   B.V.Balaram Das,Adv.

                                   Mr. Devendra Singh,Adv.
                                   Mr. Anant K. Vatsya, Adv.
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          UPON hearing the counsel the Court made the following
                             O R D E R

Mr. Maninder Singh, learned Additional Solicitor General submits that the recommendations made by the Committee of Chief of Army Staff and relied upon by the petitioner are under active consideration of Hon'ble Defence Minister. He seeks time till second week of January, 2016 for the Hon'ble Minister to take a final view on the matter.

List in the second week of January, 2016.

     (ASHOK RAJ SINGH)                     (VEENA KHERA)
       Court Master                         Court Master