Supreme Court - Daily Orders
Union Of India vs Ex. Sep. Ram Mani Patel on 22 August, 2016
Author: Chief Justice
Bench: Chief Justice, A.M. Khanwilkar, D.Y. Chandrachud
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
I.A. NO. 1 OF 2016
IN
CIVIL APPEAL No. D 12476 OF 2016
UNION OF INDIA AND ORS. ... Appellant(s)
Versus
EX SEP. RAM MANI PATEL ... Respondent(s)
O R D E R
Heard.
Delay condoned.
No substantial question of law of general/public importance arises for our consideration in this application for leave to appeal.
The prayer for leave to appeal is accordingly declined and the application for leave to appeal dismissed.
................CJI.
(T.S.THAKUR) ..................J. (A.M.KHANWILKAR) ...................J. Signature Not Verified (Dr.D.Y.CHANDRACHUD) Digitally signed by SHASHI SAREEN Date: 2016.08.27 12:04:43 IST Reason: New Delhi, Dated: 22nd August, 2016.
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ITEM NO.21 COURT NO.1 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.1/2016 in Civil Appeal Diary No(s). 12476/2016
UNION OF INDIA AND ORS Appellant(s)
VERSUS
EX. SEP. RAM MANI PATEL Respondent(s)
(for leave to appeal u/s 31(1) of the armed forces tribunal act, 2007 and office report) Date : 22/08/2016 This application was called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE DR. JUSTICE D.Y. CHANDRACHUD For Appellant(s) Mr. P.S.Narasimha, ASG, Mr. V.Balaji, Adv.
MS. Rukhmani Bobde, Adv.
Mr. Shekahr Vyasg, Adv.
Mr. Shreekant N. Terdal,Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Heard.
Delay condoned.
No substantial question of law of general/public importance arises for our consideration in this application for leave to appeal.
The prayer for leave to appeal is accordingly declined and the application for leave to appeal dismissed.
(Shashi Sareen) (Veena Khera) AR-cum-PS Court Master
(Signed order is placed on the file)