Supreme Court - Daily Orders
Union Of India vs Col. Rakesh Malik (Retd) on 7 May, 2018
Bench: A.K. Sikri, Ashok Bhushan
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2018
DIARY NO. 14457 OF 2018
UNION OF INDIA & ORS. ... Appellant(s)
VERSUS
COL. RAKESH MALIK (RETD) ... Respondent(s)
O R D E R
There is a delay of 174 days in filing the present matter which is not satisfactorily explained.
Leave to file appeal is declined on the ground of delay.
………………………………………………………………., J. [ A.K. SIKRI ] ………………………………………………………………., J. [ ASHOK BHUSHAN ] New Delhi;
May 07, 2018.
Signature Not Verified Digitally signed by NIDHI AHUJA Date: 2018.05.09 16:51:15 IST Reason: ITEM NO.32 COURT NO.6 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. 14457/2018 (Arising out of impugned final judgment and order dated 26-07-2017 in OA No. 1049/2016/26-02-2018 in M.A. No. 247/2018 and M.A. No. 252/2018 passed by the Armed Forces Tribunal) UNION OF INDIA & ORS. Petitioner(s) VERSUS COL. RAKESH MALIK (RETD) Respondent(s) (With IA No.62834/2018-STAY APPLICATION, IA No.62833/2018- CONDONATION OF DELAY IN FILING APPEAL and IA No.62829/2018-LEAVE TO APPEAL U/S 31(1) OF THE ARMED FORCES TRIBUNAL ACT, 2007) Date : 07-05-2018 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ASHOK BHUSHAN For Petitioner(s) Mr. Sandeep Sethi, ASG. Mr. Om Prakash Shukla, Adv. Ms. Uttra Babber, Adv.
Mr. Mukesh Kumar Maroria, AOR For Respondent(s) Mr. Vaibhav Agnihotri, Adv. Ms. Supriya Juneja, AOR UPON hearing the counsel the Court made the following O R D E R Leave to file appeal is declined on the ground of delay in terms of the signed order.
(NIDHI AHUJA) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER
[Signed order is placed on the file.]