Supreme Court - Daily Orders
Gurcharan Singh vs U.O.I. . on 30 October, 2015
Bench: Madan B. Lokur, S.A. Bobde
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
I.A. NO.1
IN
CIVIL APPEAL NO..... of 2015
(@ Civil Appeal Diary No. 33139/2015)
GURCHARAN SINGH Appellant(s)
VERSUS
U.O.I. & ORS. Respondent(s)
O R D E R
Leave to appeal u/s 31(1) of the Armed Forces Tribunal Act, 2007 granted.
The civil appeal is dismissed on the ground of delay.
…....................J. [Madan B. Lokur] …....................J. [S.A. BOBDE] NEW DELHI OCTOBER 30, 2015 Signature Not Verified Digitally signed by Meenakshi Kohli Date: 2015.11.04 06:11:21 IST Reason: 1 ITEM NO.41 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.1/2015 in Civil Appeal Diary No(s). 33139/2015 GURCHARAN SINGH Appellant(s) VERSUS U.O.I. & ORS. Respondent(s) (For leave to appeal u/s 31(1) of the Armed Forces Tribunal Act, 2007 and office report) Date : 30/10/2015 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. Mukesh Kumar Sharma,Adv.
Ms. Shweta Shukla, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Leave to appeal u/s 31(1) of the Armed Forces Tribunal Act, 2007 granted.
The civil appeal is dismissed on the ground of delay in terms of the signed order.
(Meenakshi Kohli) (Jaswinder Kaur) Court Master Court Master [Signed Order is placed on the file] 2