Supreme Court - Daily Orders
Krishna Choudhary vs Union Of India on 3 April, 2017
Bench: Dipak Misra, A.M. Khanwilkar
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
I.A.NO.1-2/2017
IN
CIVIL APPEAL D.NO.6870 OF 2017
KRISHNA CHOUDHARY APPELLANT(S)
VERSUS
UNION OF INDIA AND ORS RESPONDENT(S)
O R D E R
Application for leave to appeal is declined and the civil appeal is dismissed on the ground of limitation.
....................J. (DIPAK MISRA) ....................J. (A.M. KHANWILKAR) NEW DELHI;
3rd APRIL, 2017.
Signature Not Verified Digitally signed by ASHOK RAJ SINGH Date: 2017.04.08 10:30:43 IST Reason: ITEM NO.34 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 I.A.NO.1-2/2017 in Civil Appeal Diary No(s).6870/2017 KRISHNA CHOUDHARY Appellant(s) VERSUS UNION OF INDIA AND ORS Respondent(s)
(for leave to appeal u/s 31(1) of the armed forces tribunal act, 2007 and office report) Date : 03/04/2017 These applications were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA HON'BLE MR. JUSTICE A.M. KHANWILKAR For Appellant(s) Mr. (Major) K. Ramesh, Adv. Mr. Vibhuti Sushant Gupta, Adv. Ms. Archana Ramesh, Adv. Dr. Kailash Chand, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Heard.
Application for leave to appeal is declined and the civil appeal is dismissed on the ground of limitation in terms of the signed order.
(Ashok Raj Singh) (Madhu Narula) Court Master Court Master (Signed Order is placed in the file)