Supreme Court - Daily Orders
Colonel Pawan Singh Samyal (No. Ic ... vs Union Of India on 6 July, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.59 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 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)
Date : 06-07-2018 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Appellant(s) Ms. Neela Gokhale, Adv.
Mr. Alim Pradi, Adv.
Ms. Kamakshi S. Mehlwal, AOR
For Respondent(s) Mr. R. Balasubramanian, Adv.
Mr. Sachin Sharma, Adv.
Mr. Prabhas Bajaj, Adv.
Ms. Aarti Sharma, Adv.
Mr. Arvind K. Sharma, AOR
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the respondents prayed for and is granted four weeks' times to file counter affidavit. Rejoinder, if any, be filed within two weeks, thereafter.
List the matter after six weeks. (SUSHIL KUMAR RAKHEJA) (RAJINDER KAUR) COURT MASTER (SH) Signature Not Verified BRANCH OFFICER Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2018.07.07 12:29:20 IST Reason: