Supreme Court - Daily Orders
Union Of India vs No. 667588-F Ex-Jwo Hansraj Singh Joon . on 7 August, 2015
Bench: T.S. Thakur, V. Gopala Gowda, R. Banumathi
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
I.A. NO.1
IN
CIVIL APPEAL D. NO.(S). 17571 OF 2015
UNION OF INDIA AND ORS. Appellant(s)/
Petitioner(s)
VERSUS
NO. 667588-F EX-JWO HANSRAJ SINGH JOON AND ORS. Respondent(s)
O R D E R
Heard.
There is an inordinate delay of 738 days in the filing of this petition for grant of leave to appeal for which no cogent explanation is forthcoming from the petitioners to justify condonation.
The prayer for leave to appeal is accordingly declined and the application for leave to appeal dismissed on the ground of limitation.
......................J. (T.S. THAKUR) ......................J. (V. GOPALA GOWDA) ......................J. (R. BANUMATHI) NEW DELHI DATED 7th AUGUST, 2015.
Signature Not Verified Digitally signed by Mahabir Singh Date: 2015.08.12 16:57:10 IST Reason: ITEM NO.30 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 in Civil Appeal Diary No(s).17571 of 2015 UNION OF INDIA AND ORS. Appellant(s) VERSUS NO. 667588-F EX-JWO HANSRAJ SINGH JOON AND ORS. Respondent(s) (With appln. (s) for leave to appeal u/s 31(1) of the Armed Forces Tribunal Act, 2007 and office report) Date: 07/08/2015 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR HON'BLE MR. JUSTICE V. GOPALA GOWDA HON'BLE MRS. JUSTICE R. BANUMATHI For Appellant(s) Mr. P.S. Patwalia,ASG Ms. Shirin Khajuria,Adv.
Mr. B. V. Balaram Das,Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Heard.
There is an inordinate delay of 738 days in the filing of this petition for grant of leave to appeal for which no cogent explanation is forthcoming from the petitioners to justify condonation.
The prayer for leave to appeal is accordingly declined and the application for leave to appeal dismissed on the ground of limitation.
(MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER
(Signed order is placed on the file)