Supreme Court - Daily Orders
Lt. Col. P. K. Malik vs Union Of India on 3 November, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.18 COURT NO.6 SECTION
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). 30846/2017
(Arising out of impugned final judgment and order dated
22-08-2017/7.9.2017 in OA No. 59/2017/MA No. 148 of 2017 in OA No.
59 of 2017 passed by the Armed Forces Tribunal)
LT. COL. P. K. MALIK Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.108551/2017-STAY APPLICATION and
IA No.108549/2017-LEAVE TO APPEAL U/S 31(1) OF THE ARMED FORCES
TRIBUNAL ACT, 2007 and IA No.112322/2017-PERMISSION TO FILE
ADDITIONAL DOCUMENTS)
Date : 03-11-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. P. D. Sharma, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Leave to appeal is granted. Delay condoned.
Civil Appeal is dismissed in terms of the signed order. Pending application(s), if any, stands disposed of accordingly.
Signature Not Verified(KUSUM LATA SYAL) Digitally signed by RACHNA Date: 2017.11.09 (MALA KUMARI SHARMA) SENIOR PERSONAL ASSISTANT 13:54:04 IST Reason: BRANCH OFFICER (Signed order is placed on the file) IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL (Diary) No(s). 30846 OF 2017 LT. COL. P. K. MALIK APPELLANT(s) VERSUS UNION OF INDIA & ORS. RESPONDENT(s) O R D E R Leave to appeal is granted. Delay condoned.
Civil Appeal is dismissed. Pending application(s), if any, stands disposed of accordingly.
…...............J ( A.K. SIKRI) …................J (ASHOK BHUSHAN) New Delhi Dated November 3, 2017