Supreme Court - Daily Orders
Union Of India vs Prabhu Dayal Chaudhary on 14 July, 2014
\200 IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2014 (D.NO.17376/2014)
UNION OF INDIA & ORS. Appellant(s)
VERSUS
PRABHU DAYAL CHAUDHARY Respondent(s)
O R D E R
1. Delay condoned.
2. We find no merit in the Civil Appeal and the same is accordingly, dismissed. However, the question of law raised is kept open to be agitated in an appropriate case.
....................J. (H.L. DATTU) .....................J. (ARUN MISHRA) Signature Not Verified New Delhi; Digitally signed by Ramana Venkata Ganti Date: 2014.07.16 11:27:43 IST Dated the 14th July, 2014 Reason:
ITEM NO.37 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). 17376/2014 UNION OF INDIA & ORS. Appellant(s) VERSUS PRABHU DAYAL CHAUDHARY Respondent(s) (with appln. (s) for leave to appeal u/s 31(1) of the armed forces tribunal act, 2007 and office report) Date : 14/07/2014 This appeal was called on for hearing today. CORAM :
HON’BLE MR. JUSTICE H.L. DATTU HON’BLE MR. JUSTICE ARUN MISHRA For Appellant(s) Mr.L.Nageswara Rao, ASG Mr. B. V. Balaram Das ,Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay condoned.
The Civil Appeal is dismissed, leaving the question of law open, in terms of the signed order.
(G.V.Ramana) (Vinod Kulvi) Court Master Asstt.Registrar (Signed order is placed on the file)