Supreme Court - Daily Orders
Union Of India vs Ex.Hav George Varghese on 1 August, 2014
ITEM NO.39 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 No(s). D.19340/2014
UNION OF INDIA AND ORS Appellant(s)
VERSUS
EX.HAV GEORGE VARGHESE
Respondent(s)
(with appln. (s) for leave to appeal u/s 31(1) of the armed
forces tribunal act, 2007 and office report)
Date : 01/08/2014 This appeal was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE H.L. DATTU
HON’BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON’BLE MR. JUSTICE ARUN MISHRA
For Appellant(s) Mr. Maninder Singh, ASG
Ms. Sunita Sharma, Adv.
Mr. B.V. Balaram Das,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission to file appeal is granted. There is a delay of 592 days in filing the appeal. Even otherwise, we have gone through the appeal. The Civil Appeal devoid of any merit deserves to be dismissed and is dismissed accordingly.
However, the question(s) of law raised is kept open to be agitated in an appropriate case. [ Charanjeet Kaur ] [ Vinod Kulvi ] Signature Not Verified Digitally signed by Court Master Asstt. Registrar Charanjeet Kaur Date: 2014.08.04 17:39:44 IST [ Signed order is placed on the file ] Reason: IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. OF 2014 (D.19340/2014) Union of India & Ors. .. Appellant(s) Versus Ex. Hav George Varghese .. Respondent(s) O R D E R Permission to file appeal is granted. There is a delay of 592 days in filing the appeal. Even otherwise, we have gone through the appeal. The Civil Appeal devoid of any merit deserves to be dismissed and is dismissed accordingly.
However, the question(s) of law raised is kept open to be agitated in an appropriate case.
....................J. [ H.L. DATTU ] .....................J. [ PINAKI CHANDRA GHOSH ] ....................J. [ ARUN MISHRA ] NEW DELHI, AUGUST 01, 2014.