Supreme Court - Daily Orders
Union Of India vs Ex. Nk Ramphal Singh on 10 August, 2015
Bench: Madan B. Lokur, S.A. Bobde
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
I.A. NO.1
IN
CIVIL APPEAL NOS. OF 2015
D No.15608/2015
UNION OF INDIA & ORS. APPELLANT(s)
VERSUS
EX. NK RAMPHAL SINGH RESPONDENT(s)
O R D E R
Leave to appeal granted. The appeals are dismissed on the ground of delay with costs of Rs.5000/- to be paid to the Supreme Court Legal Services Committee within two weeks. The amount shall be utilized for the juvenile justice issues. List the matter for compliance after three weeks.
.............................J. (MADAN B. LOKUR) .............................J. (S.A. BOBDE) NEW DELHI AUGUST 10, 2015 Signature Not Verified Digitally signed by Sanjay Kumar Date: 2015.08.12 16:41:23 IST Reason: ITEM NO.35 COURT NO.9 SECTION XVII S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS I.A. No.1 in Civil Appeal Diary No(s).15608/2015 UNION OF INDIA AND ORS Appellant(s) VERSUS EX. NK RAMPHAL SINGH Respondent(s) (for leave to appeal U/S 31(1) of the Armed Forces Tribunal Act, 2007 and office report) Date : 10/08/2015 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE S.A. BOBDE For Appellant(s) Mr. Maninder Singh, ASG Mr. R. Balasubramanian, Adv. Mr. Santosh, Adv.
Mr. B. V. Balaram Das, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Leave to appeal granted.
I.A. No.1 is disposed of.
The appeals are dismissed on the ground of delay with costs of Rs.5000/- to be paid to the Supreme Court Legal Services Committee within two weeks. The amount shall be utilized for the juvenile justice issues.
List the matter for compliance after three weeks.
(SANJAY KUMAR-I) (JASWINDER KAUR)
COURT MASTER COURT MASTER
(Signed Order is placed on the file)