Supreme Court - Daily Orders
Surg Cdr Manisha Thakur (75902 B) vs Union Of India on 8 January, 2021
Bench: L. Nageswara Rao, Navin Sinha, Indu Malhotra
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). OF 2021
(@ Diary No.25309/2020)
SURG CDR MANISHA THAKUR (75902 B) APPELLANT (S)
VERSUS
UNION OF INDIA & ORS. RESPONDENT(S)
O R D E R
Heard learned counsel for the appellant.
We are not inclined to entertain this matter.
The leave to appeal under Section 31(1) of the Armed Forces Tribunal Act, 2007 is rejected.
....................J (L.NAGESWARA RAO) ....................J (NAVIN SINHA) ....................J (INDU MALHOTRA) Signature Not Verified Digitally signed by GEETA AHUJA Date: 2021.01.09 13:19:51 IST Reason: NEW DELHI;
8th JANUARY, 2021
ITEM NO.19 Court 7 (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).25309/2020
(Arising out of impugned final judgment and order dated 10-02-2020 in OA No. 283/2019 Order dated 26.06.2020 in M.A. No.667/2020 in O.A. No.283/2019 passed by the Armed Forces Tribunal) SURG CDR MANISHA THAKUR (75902 B) Appellant (s) VERSUS UNION OF INDIA & ORS. Respondent(s) (IA No.125761/2020-LEAVE TO APPEAL U/S 31(1) OF THE ARMED FORCES TRIBUNAL ACT, 2007 ) Date : 08-01-2021 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO HON'BLE MR. JUSTICE NAVIN SINHA HON'BLE MS. JUSTICE INDU MALHOTRA For Petitioner(s) Mr. Ajit Kakkar, Adv.
Mr. Santosh Kumar Pandey, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Heard learned counsel for the appellant. We are not inclined to entertain this matter. The leave to appeal under Section 31(1) of the Armed Forces Tribunal Act, 2007 is rejected.
(Geeta Ahuja) (Beena Jolly)
Court Master Court Master
(Signed Order is placed on the file)