Supreme Court - Daily Orders
Ac (U/T) I.S. Mishra (9011389K) vs Union Of India on 26 August, 2019
Bench: L. Nageswara Rao, Hemant Gupta
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL (DIARY) NO. 26477 OF 2019
AC (U/T) I.S. MISHRA (9011389K) .. Appellant(s)
Versus
UNION OF INDIA & ORS. .. Respondent(s)
O R D E R
Heard learned counsel for the appellant.
We do not find any merit in the appeal.
Leave to appeal is rejected.
.............................J. ( L. NAGESWARA RAO ) .............................J. ( HEMANT GUPTA ) New Delhi, Dated: August 26, 2019 Signature Not Verified Digitally signed by GEETA AHUJA Date: 2019.08.27 14:06:20 IST Reason: ITEM NO.23 COURT NO.10 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 Diary No(s). 26477/2019 (Arising out of impugned final judgment and order dated 03-04- 2019 in OA No. 527/2017 passed by the Armed Forces Tribunal) AC (U/T) I.S. MISHRA (9011389K) Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) (FOR ADMISSION and IA No.124975/2019-LEAVE TO APPEAL U/S 31(1) OF THE ARMED FORCES TRIBUNAL ACT, 2007 ) Date : 26-08-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO HON'BLE MR. JUSTICE HEMANT GUPTA For Petitioner(s) Mr. Ajit Kakkar, Adv.
Mr. Santosh Kumar Pandey, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Heard learned counsel for the appellant. We do not find any merit in the appeal. Leave to appeal is rejected in terms of the Signed Order.
Pending application(s), if any, stand disposed of. (GEETA AHUJA) (SUNIL KUMAR RAJVANSHI) COURT MASTER (SH) BRANCH OFFICER (The Signed Order is placed on the file)