Supreme Court - Daily Orders
M.Syed Abudhahir vs A. Palani And Another on 10 April, 2015
ITEM NO.25 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 Diary No(s). 9104/2015
UNION OF INDIA AND ORS. Appellant(s)
VERSUS
JOHNEY CM Respondent(s)
(with appln. (s) for leave to appeal u/s 31(1) of the armed forces
tribunal act, 2007 and office report)
Date : 10/04/2015 This appeal was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE T.S. THAKUR
HON’BLE MRS. JUSTICE R. BANUMATHI
For Appellant(s) Mr. Ranjit Kumar, SG
Mr. Ashok Kr. Panigrahi, Adv.
Ms. Rashmi Malhotra, Adv. for
Mr. B. V. Balaram Das,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned Solicitor General seeks time to take instructions whether the decisions in Virender Singh, Dharampal and Ram Pyare referred to in para 9 of the impugned judgment related to Havildar promoted as Honorary rank of Naib Subedar after retirement and if so, whether the said decisions have attained finality.
Post after four weeks.
(VEENA KHERA) (PARDEEP KUMAR)
COURT MASTER
Signature Not Verified
AR-cum-PS
Digitally signed by
Pardeep Kumar
Date: 2015.04.10
17:04:25 IST
Reason: