Supreme Court - Daily Orders
Union Of India & Others. vs Lt. Cdr. Ashok Kumar on 15 May, 2015
Bench: T.S. Thakur, R. Banumathi
1
ITEM NO.45 COURT NO.2 SECTION IIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Criminal Appeal Diary No(s). 9343/2015
UNION OF INDIA & OTHERS. Appellant(s)
VERSUS
LT. CDR. ASHOK KUMAR Respondent(s)
(with appln. (s) for leave to appeal u/s 31(1) of the Armed Forces
Tribunal act, 2007 and office report)
Date : 15/05/2015 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. P.S.Patwalia, ASG,
Mr. K.L.Janjani, Adv.
Mr.Shailender Saini, Adv.
Mr. B. V. Balaram Das,Adv.
For Respondent(s) MS. Meera Patel, Adv.
Mr. S. C. Patel,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
No substantial question of law of general public importance arises for our consideration in this application under Section 31(1) of the Armed Forces Act, 2007 for grant of leave to appeal. The same is therefore dismissed. The question of law sought to be raised is however left open. (Shashi Sareen) Signature Not Verified (Veena Khera) Court Master Digitally signed by Shashi Sareen Court Master Date: 2015.06.30 08:48:07 IST (Signed order is placed on the file) Reason: 2 IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL No. D 9343 OF 2015 UNION OF INDIA AND ORS. ... Appellant(s) Versus LT. CDR. ASHOK KUMAR ... Respondent(s) O R D E R Heard.
Delay condoned.
No substantial question of law of general public importance arises for our consideration in this application under Section 31(1) of the Armed Forces Act, 2007 for grant of leave to appeal. The same is therefore dismissed. The question of law sought to be raised is however left open.
..................J. (T.S.THAKUR) ...................J. ( R.BANUMATHI) New Delhi, May 15th , 2015.