Supreme Court - Daily Orders
Lt. Colonel Yash Paul Singh vs Union Of India on 3 November, 2017
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
ITEM NO.51 COURT NO.1 SECTION PIL-W
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition (Civil) No.1038/2017
LT. COLONEL YASH PAUL SINGH Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
Date : 03-11-2017 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr. V. Shekhar, Sr. Adv.
Mr. Manoj Goekela, Adv.
Ms. Priya Sharma, Adv.
Mr. Prakash Sharma, Adv.
Mr. Prathviraj Chauhan, Adv.
Ms. Shashi Kiran, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Having heard Mr. V. Shekhar, learned senior counsel for the petitioner, we are of the considered opinion that the writ petition filed at the instance of a retired army personnel is not maintainable when it assails an order passed by the Armed Forces Tribunal which does not pertain to him.
The writ petition is, accordingly, dismissed.
Signature Not Verified Digitally signed by CHETAN KUMAR Date: 2017.11.06 18:06:23 IST Reason: (Chetan Kumar) (H.S. Parasher)
Court Master Assistant Registrar