Supreme Court - Daily Orders
Union Of India vs Puran Singh Sirari on 8 December, 2023
Bench: Abhay S. Oka, Pankaj Mithal
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL Diary No. 44076 of 2023
UNION OF INDIA ...Appellant(s)
Vs.
EX. SEPOY PURAN SINGH SIRARI ...Respondent(s)
WITH
CIVIL APPEAL Diary Nos. 43528 and 43807 of 2023
O R D E R
We have perused the applications for condonation of delay seeking to explain the delay of 539, 507 and 508 days respectively in filing these appeals. We find that the files have moved from one table to another for a considerably long time and there is absolutely no explanation for the long delay.
Hence, the appeals are dismissed only on the ground of delay.
However, the question of law is kept open.
..........................J. (ABHAY S.OKA) ..........................J. Signature Not Verified (PANKAJ MITHAL) Digitally signed by Anita Malhotra Date: 2023.12.14 10:17:08 IST Reason: NEW DELHI;
December 08, 2023.
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ITEM NO.19+63 COURT NO.8 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Item No.19:
CIVIL APPEAL Diary No(s). 44076/2023 (Arising out of impugned final judgment and order dated 17-11-2021 in OA No. 424/2021 passed by the Armed Force Tribunal, Regional Bench, Lucknow, (circuit Bench At Nainital)) UNION OF INDIA Appellant(s) VERSUS PURAN SINGH SIRARI Respondent(s) (IA No.242378/2023-CONDONATION OF DELAY IN FILING and IA No.242375/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.242381/2023-STAY APPLICATION and IA No.242384/2023-LEAVE TO APPEAL U/S 31(1) OF THE ARMED FORCES TRIBUNAL ACT, 2007) WITH Diary No(s). 43528/2023 (IA No.231662/2023-CONDONATION OF DELAY IN FILING and IA No.231657/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.249422/2023-LEAVE TO APPEAL U/S 31(1) OF THE ARMED FORCES TRIBUNAL ACT, 2007) With Item No.63:
CIVIL APPEAL Diary No(s). 43807/2023 (IA No.253195/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.253199/2023-STAY APPLICATION and IA No.253201/2023-EXEMPTION FROM FILING O.T. and IA No.253186/2023- CONDONATION OF DELAY IN FILING APPEAL and IA No.253189/2023- CONDONATION OF DELAY IN REFILING / CURING THE DEFECTS and IA No.253193/2023-LEAVE TO APPEAL U/S 31(1) OF THE ARMED FORCES TRIBUNAL ACT, 2007) Date : 08-12-2023 These appeals were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA HON'BLE MR. JUSTICE PANKAJ MITHAL For Appellant(s) Mr. Vikramjit Banerjee, A.S.G. Ms. V.Mohana,Sr.Adv.
Dr. N. Visakamurthy, AOR Mr. Raman Yadav, Adv.
Mr. Arul Kumar Yadav , Aga, Adv. Mr. V Mohna, Sr. Adv.2
Mr. Arun Kr Yadav,Adv.
Mr. Abhishek Singh, Adv. Mr. Neeklaklshi Bahaduria, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The appeals are dismissed on the ground of delay in terms of the signed order.
Pending applications also stand disposed of.
(ANITA MALHOTRA) (AVGV RAMU)
AR-CUM-PS COURT MASTER
(Signed order is placed on the file.) 3