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Supreme Court - Daily Orders

Union Of India vs Ex Hav (Hony Nb Sub) Rajeev Kumar on 16 February, 2018

Bench: Madan B. Lokur, Deepak Gupta

                                       IN THE SUPREME COURT OF INDIA
                                        CIVIL APPELLATE JURISDICTION

                                     CIVIL APPEAL NO. …....... of 2018
                                        (@ Diary No(s). 38767/2017)

     UNION OF INDIA & ORS.                                                Appellant(s)

                                                       VERSUS

     EX HAV (HONY NB SUB) RAJEEV KUMAR                                    Respondent(s)


                                                 O R D E R

Leave to appeal is granted.

Delay condoned.

In view of the decision rendered by this Court in C.A. Diary NO. 3744 of 2016 titled Union of India & Ors. v. Balbir Singh Turn & Anr., the civil appeal is dismissed.

Pending application is disposed of.

…....................J. [MADAN B. LOKUR] …....................J. [DEEPAK GUPTA] NEW DELHI;

FEBRUARY 16, 2018.





Signature Not Verified

Digitally signed by
MEENAKSHI KOHLI
Date: 2018.02.20
14:33:58 IST
Reason:




                                                        1
ITEM NO.27                 COURT NO.4                 SECTION XVII

               S U P R E M E C O U R T O F      I N D I A
                       RECORD OF PROCEEDINGS

CIVIL APPEAL Diary No(s). 38767/2017 (Arising out of impugned final judgment and order dated 19-01-2016 in OA No. 260/2015 and order dated 09.08.2017 in M.A. No. 915/2017 in O.A. No. 260/2015 passed by the Armed Forces Tribunal) UNION OF INDIA & ORS. Petitioner(s) VERSUS EX HAV (HONY NB SUB) RAJEEV KUMAR Respondent(s) (FOR IA No.3723/2018-STAY APPLICATION and IA No.3715/2018-CONDONATION OF DELAY IN FILING APPEAL and IA No.3728/2018-CONDONATION OF DELAY IN REFILING and IA No.3717/2018-LEAVE TO APPEAL U/S 31(1) OF THE ARMED FORCES TRIBUNAL ACT, 2007) Date : 16-02-2018 This petition was called on for hearing today. CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR HON'BLE MR. JUSTICE DEEPAK GUPTA For Petitioner(s) Mr. Vijay Prakash, Adv.

Ms. S. Usha Reddy, Adv.

Mr. Akshay Amritamshu, Adv.

Mr. Vijay Prakash, Adv.

Mr. Mukesh Kumar Maroria, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Leave to appeal is granted.

Delay condoned.

The civil appeal is dismissed in terms of the signed order. Pending application is disposed of.




(MEENAKSHI KOHLI)                              (KAILASH CHANDER)
  COURT MASTER                                   COURT MASTER

[Signed order is placed on the file] 2 3