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Supreme Court - Daily Orders

Union Of India vs Sgt Rajendra Prasad Pal on 29 October, 2020

Bench: L. Nageswara Rao, Hemant Gupta, Ajay Rastogi

                                      IN THE SUPREME COURT OF INDIA
                                      CIVIL APPELLATE JURISDICTION


                                    CiVIL APPEAL NO.3562-3563 OF 2020
                                           [DIARY NO.9025/2020]


              UNION OF INDIA & ORS. ETC.                                 Appellant(s)

                                                       VERSUS

              SGT RAJENDRA PRASAD PAL                                    Respondent(s)


                                                   O R D E R

Delay condoned.

Leave To Appeal U/S 31(1) of the Armed Forces Tribunal Act, 2007 is allowed.

We are not inclined to interfere with the impugned order passed by the Ld. Tribunal. The Civil Appeals are, accordingly, dismissed.

However, the cost amount of Rs.1,00,000/- (Rupees One Lac only) imposed on the appellant is waived of.

....................,J.

(L. NAGESWARA RAO) ....................,J.

(HEMANT GUPTA) Signature Not Verified Digitally signed by Rachna Date: 2020.11.03 18:21:59 IST Reason: ....................,J.

                                                                     (AJAY RASTOGI)
             NEW DELHI
             OCTOBER 29, 2020
ITEM NO.2       Court 8 (Video Conferencing)             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.9025/2020 (Arising out of impugned final judgment and order dated 01-02-2019 in RA No. 52/2018 10-08-2018 in OA No. 144/2016 passed by the Armed Forces Tribunal) UNION OF INDIA & ORS. ETC. Petitioner(s) VERSUS SGT RAJENDRA PRASAD PAL Respondent(s) ( IA No.67627/2020-CONDONATION OF DELAY IN FILING and IA No.67628/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.73042/2020-LEAVE TO APPEAL U/S 31(1) OF THE ARMED FORCES TRIBUNAL ACT, 2007 ) Date : 29-10-2020 This petition was called on for hearing today. CORAM : HON'BLE MR. JUSTICE L. NAGESWARA RAO HON'BLE MR. JUSTICE HEMANT GUPTA HON'BLE MR. JUSTICE AJAY RASTOGI For Petitioner(s) Ms. Madhavi Divan, Ld. ASG Ms. Seema Bengani, Adv Ms. Vaishali.Adv Mr. Tarunvir Singh Kehar Mr. Arvind Kumar Sharma, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay condoned.

The Civil Appeals are dismissed in terms of signed order. Pending application(s), if any, shall stand disposed of.

       (RACHNA)                                   (ANAND PRAKASH)
SENIOR PERSONAL ASSISTANT                          BRANCH OFFICER

(Signed order is placed on the file)