Supreme Court - Daily Orders
Union Of India vs Ganesh Chander Singh on 2 July, 2014
Ä 1
ITEM NO.26 COURT NO.3 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). 13746/2014
UNION OF INDIA & ORS. Appellant
(s)
VERSUS
GANESH CHANDER SINGH Responden
t(s)
(with appln. (s) for leave to appeal u/s 31(1) of the armed forces
tribunal act, 2007 and prayer for interim relief)
WITH
C.A. D 12410/2014
(With appln. for leave to appeal u/s 31(1) of the Armed Forces
Tribunal Act, 2007 and office report)
Date : 02/07/2014 These appeals were called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE T.S. THAKUR
HON’BLE MR. JUSTICE C NAGAPPAN
For Appellant(s) Mr. Neeaj K.Kaul, ASG,
Mr. R.Balasubramanian, Adv.
Mr. Arvind Bambroo, Adv.
Mr. B.V. Balaram Das ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
Signature Not Verified Digitally signed byShashi Sareen No substantial question of law of general/public Date: 2014.07.16 04:22:47 ALMT Reason: importance arises for our consideration in thes e applications for leave to appeal.
The prayer for leave to appeal is accordingl y 2 declined and the application dismissed.
Question of law sought to be raised are however left open.
(Shashi Sareen) (Veena Khera) Court Master Court Master ( The Signed Order is placed on the file.) 3 IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL No. D13746 OF 2014 UNION OF INDIA AND ORS. ... Appellant(s) Versus GANESH CHANDER SINGH ... Respondent(s) WITH CIVIL APPEAL NO. D 12410 OF 2014 O R D E R Heard.
Delay condoned.
No substantial question of law of general/public importance arises for our consideration in these applications for leave to appeal.
The prayer for leave to appeal is accordingly declined and the application dismissed.
Question of law sought to be raised are however left open.
......................J. (T.S.THAKUR) ......................J. (C.NAGAPPAN) New Delhi, July 2nd, 2014.