Supreme Court - Daily Orders
U.O.I vs Omprakash Sharma on 31 March, 2014
Ò
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL D.NO(s).41442 OF 2013
U.O.I & ORS Appellant (s)
VERSUS
OMPRAKASH SHARMA Respondent(s)
O R D E R
Heard.
This petition for grant of leave to appeal under Section 31(1) of the Armed Forces Tribunal Act is delayed by 645 days for which no cogent explanation is forthcoming from the appellants.
The prayer for leave to appeal is accordingly declined and the application for leave to appeal dismissed on the ground of limitation.
.............................J. (T.S. THAKUR) .............................J. (C. NAGAPPAN) NEW DELHI DATED 31st March, 2014.
ITEM NO.5 COURT NO.5 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 D.NO(s). 41442 OF 2013 (For Preliminary Hearing) U.O.I & ORS Appellant (s) VERSUS OMPRAKASH SHARMA Respondent(s) (With appln(s) for leave to appeal U/S 31(1) of the Armed Forces Tribunal Act, 2007 and office report) Date: 31/03/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE T.S. THAKUR HON’BLE MR. JUSTICE C. NAGAPPAN For Petitioner(s) Mr. Paras Kuhad,ASG Ms. Mrinmayee Sahu,Adv.
Ms. Ritu Bhardwaj,Adv.
Ms. Pranita Shekhar,Adv.
Mr. B.V. Balaram Das,Adv.
For Respondent(s) UPON hearing counsel the Court made the following O R D E R Heard.
This petition for grant of leave to appeal under Section 31(1) of the Armed Forces Tribunal Act is delayed by 645 days for which no cogent explanation is forthcoming from the appellants.
The prayer for leave to appeal is accordingly declined and the application for leave to appeal dismissed on the ground of limitation.
|(Mahabir Singh) | (Veena Khera) | | Court Master | Court Master | (Signed order is placed on the file)