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Yatinder Nath Sharma @ Yadvinder Nath ... vs Union Of India on 5 March, 2018

Bench: A.K. Sikri, Ashok Bhushan

     ITEM NO.6                         COURT NO.6                  SECTION XIV

                              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). 13396/2017

     YATINDER NATH SHARMA @ YADVINDER NATH SHARMA @ Y. N. SHARMA
                                                       Appellant(s)

                                                VERSUS

     UNION OF INDIA & ANR.                                           Respondent(s)

     ( IA No.24656/2018-CONDONATION OF DELAY IN FILING and IA
     No.24657/2018-CONDONATION OF   DELAY  IN  REFILING  and  IA
     No.24654/2018-LEAVE TO APPEAL U/S 31(1) OF THE ARMED FORCES
     TRIBUNAL ACT, 2007)


     Date : 05-03-2018 This appeal was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE A.K. SIKRI
                         HON'BLE MR. JUSTICE ASHOK BHUSHAN

     For Appellant(s)              Mr. Abhishek Vikas, AOR

     For Respondent(s)


                         UPON hearing the counsel the Court made the following
                                            O R D E R

Delay condoned.

The civil apapeal is dismissed.

Pending application, if any, stands disposed of.

(USHA RANI BHARDWAJ) (MALA KUMARI SHARMA) AR CUM PS BRANCH OFFICER Signed order is placed on the file.

 IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL No. OF 2018 (D.NO. 13396 OF 2017) YATINDER NATH SHARMA @ YADVINDER NATH .. APPELLANT(S) SHARMA @ Y. N. SHARMA Versus UNION OF INDIA & ANR. .. RESPONDENT(S) O R D E R Delay condoned.

The civil appeal is dismissed.

Pending application, if any, stands disposed of.

....................J. [A.K. SIKRI] ....................J. [ASHOK BHUSHAN] NEW DELHI, MARCH 05, 2018.