Supreme Court - Daily Orders
Union Of India vs No.7773933 L Ex Hav Jay Prakash Yadav on 26 August, 2019
Bench: Rohinton Fali Nariman, Surya Kant
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2019
(D.NO. 26291/2018)
UNION OF INDIA & ORS. Appellant(s)
VERSUS
NO.7773933 L EX HAV JAI PRAKASH YADAV Respondent(s)
O R D E R
Heard the learned Additional Solicitor General appearing for the appellant-Union of India.
The Appeal is dismissed on the ground of delay. However, the question of law is left open.
.......................... J. (ROHINTON FALI NARIMAN) .......................... J. (SURYA KANT) New Delhi;
August 26, 2019.
Signature Not Verified Digitally signed by R NATARAJAN Date: 2019.08.28 17:13:29 IST Reason: ITEM NO.13 COURT NO.5 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). 26291/2019 (Arising out of impugned final judgment and order dated 12-03-2018 in OA No. 48/2018 passed by the Armed Forces Tribunal) UNION OF INDIA & ORS. Appellant(s) VERSUS NO.7773933 L EX HAV JAY PRAKASH YADAV Respondent(s) (FOR ADMISSION and IA No.124949/2019-STAY APPLICATION and IA No.124946/2019-CONDONATION OF DELAY IN FILING APPEAL) Date : 26-08-2019 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN HON'BLE MR. JUSTICE SURYA KANT For Appellant(s) Ms. Madhavi Diwan, ASG Mr. Vivek Narayan Sharma, Adv. Ms. Priyanka Das, Adv.
Mr. Amit Verma, Adv.
Ms. Vrinda Rao, Adv.
Mr. Arvind Kumar Sharma, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Heard the learned Additional Solicitor General appearing for the appellant-Union of India. The Appeal is dismissed on the ground of delay in terms of the signed order.
However, the question of law is left open. Pending applications, if any, stand disposed of. (R. NATARAJAN) (RENU DIWAN) COURT MASTER (SH) ASSISTANT REGISTRAR (Signed order is placed on the file)