Supreme Court - Daily Orders
Union Of India vs Air Commodore Nk Sharma on 7 December, 2015
Bench: Anil R. Dave, Adarsh Kumar Goel
ITEM NO.49 COURT NO.2 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.1/2015 in Civil Appeal No....../2015 (D.No(s).40162/2015)
UNION OF INDIA AND ORS. Appellant(s)
VERSUS
AIR COMMODORE NK SHARMA Respondent(s)
(With appln.(s) for leave to appeal u/S 31(1) of the Armed Forces
Tribunal Act, 2007)
Date : 07/12/2015 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIL R. DAVE
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Appellant(s) Mr. R. Balasubramanium,Adv.
Mr. Ajay Sharma,Adv.
Mr. Praneet Pranav,Adv.
For Mr. B.V. Balaram Das,Adv.
For Respondent(s) Ms. Rekha Palli,Sr.Adv.
Mr. V.S. Tomar,Adv.
Ms. Poonam Singh,Adv.
Mr. Rabin Majumder,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Leave to appeal under Section 31(1) of the Armed Forces Tribunal Act, 2007, is granted.
Delay condoned.
Appeal admitted.
Hearing expedited.
Interim order to continue. Pleadings be completed preferably within three months from today.
(Sarita Purohit) Signature Not Verified (Sneh Bala Mehra) Court Master Digitally signed by Sarita Purohit Date: 2015.12.09 Assistant Registrar 16:31:17 IST Reason: