Supreme Court - Daily Orders
Colonel Pawan Singh Samyal (No. Ic ... vs Union Of India on 26 November, 2018
Bench: A.K. Sikri, S. Abdul Nazeer
ITEM NO.53 COURT NO.4 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). 4251/2018
COLONEL PAWAN SINGH SAMYAL (NO. IC 47067K) Appellant(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
(IA No.48489/2018-CONDONATION OF DELAY IN FILING and IA
No.48488/2018-LEAVE TO APPEAL U/S 31(1) OF THE ARMED FORCES
TRIBUNAL ACT, 2007 and IA No. 53667/2018-PERMISSION TO FILE ADDL.
DOCUMENTS/FACTS)
Date : 26-11-2018 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Appellant(s) Ms. Neela Gokhale, Adv.
Ms. Shradha Agrawal, Adv.
Ms. Kamakshi S. Mehlwal, AOR
Mr. Raju Sonkar, Adv.
For Respondent(s) Mr. P.S. Narsimha, ASG
Mr. R. Balasubramanian, Adv.
Mr. Akshay Amritanshu, Adv.
Mr. Sachin Sharma, Adv.
Mr. Arvind Kumar Sharma, AOR
UPON hearing the counsel the Court made the following
O R D E R
Rejoinder affidavit may be filed within two weeks, as prayed. List the matter after two weeks.
(SUSHIL KUMAR RAKHEJA) (RAJINDER KAUR)
AR-CUM-PS BRANCH OFFICER
Signature Not Verified
Digitally signed by
SUSHIL KUMAR
RAKHEJA
Date: 2018.11.28
17:03:41 IST
Reason: