Supreme Court - Daily Orders
Recruit Sachin Kumar vs Union Of India on 14 September, 2018
Bench: Uday Umesh Lalit, Ashok Bhushan
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2018
(Dy.No.28115 of 2018)
RECRUIT SACHIN KUMAR Appellant(s)
Versus
UNION OF INDIA & ORS. Respondent(s)
O R D E R
Heard.
Apart from the fact that there is an inordinate delay of 297 days in filing of this application for grant of leave to appeal for which no cogent explanation is forthcoming from the application for us to condone the same, we see no substantial question of law of general/public importance arising for our consideration. The prayer for condonation is, accordingly, declined and the application for leave to appeal dismissed on the ground of limitation as also on merits.
........................J. (UDAY UMESH LALIT) Signature Not Verified Digitally signed by BALA PARVATHI Date: 2018.09.18 10:41:48 IST Reason: ........................J. (ASHOK BHUSHAN) New Delhi, September 14,2018 ITEM NO.12 COURT NO.11 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 ….…./2018 Diary No(s). 28115/2018 (Arising out of impugned final judgment and order dated 07-09-2017 in OA No. 686/2015 passed by the Armed Forces Tribunal) RECRUIT SACHIN KUMAR Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) (IA No.122090/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.122087/2018-CONDONATION OF DELAY IN FILING APPEAL and IA No.122086/2018-LEAVE TO APPEAL U/S 31(1) OF THE ARMED FORCES TRIBUNAL ACT, 2007) Date : 14-09-2018 This petition was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT HON'BLE MR. JUSTICE ASHOK BHUSHAN For Petitioner(s) Mr. Alok Gupta, AOR Mr. Ved Prakash,Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed on the ground of limitation as also on merits in terms of the signed order.
(B.PARVATHI) (RAJINDER KAUR)
COURT MASTER BRANCH OFFICER
(Signed order is placed on the file)