Supreme Court - Daily Orders
Union Of India vs Ramesh Chand Mohapatra on 31 October, 2014
Bench: T.S. Thakur, Adarsh Kumar Goel, R. Banumathi
1
ITEM NO.31 COURT NO.2 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). 18923/2014
UNION OF INDIA AND ORS Appellant(s)
VERSUS
RAMESH CHAND MOHAPATRA Respondent(s)
(With appln. (s) for leave to appeal u/s 31(1) of the Armed Forces
Tribunal Act, 2007 and office report)
(Along with Record of C.A. No.9389 of 2014)
Date : 31/10/2014 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MRS. JUSTICE R. BANUMATHI
For Appellant(s) Ms. Pinky Anand,ASG
Ms. Sunita Rani Singh,Adv.
Ms. Meenakshi Arora,Adv.
Mr. B. V. Balaram Das,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
In the peculiar facts and circumstances of the case, we see no reason to interfere with the impugned order. The application for appeal of leave is dismissed. The question of law raised is however left open. Signature Not Verified Digitally signed by (Shashi Sareen) Shashi Sareen Date: 2014.11.05 (Veena Khera)) 10:49:29 ALMT Reason: Court Master Court Master ( Signed Order is placed on the file.) 2 IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL No. D 18923 OF 2014 UNION OF INDIA AND ORS. .. Appellant(s) .
Versus RAMESH CHAND MOHAPATRA .. Respondent(s) .
O R D E R In the peculiar facts and circumstances of the case, we see no reason to interfere with the impugned order. The application for grant of leave to appeal under Section 31(1) of the Armed Forces Act, 2007 is dismissed. The question of law raised is however left open.
....................J. (T.S.THAKUR) ......................J. (ADARSH KUMAR GOEL) .....................J. (R.BANUMATHI) New Delhi, October 31, 2014.