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Union Of India vs Sukhdev Singh on 2 December, 2022

Bench: K.M. Joseph, B.V. Nagarathna

                                         IN THE SUPREME COURT OF INDIA

                                         CIVIL APPELLATE JURISDICTION

                                           CIVIL APPEAL NOs. ………/2022
                                          [@ Diary No(s). 30602/2022]


     UNION OF INDIA & ORS.                                                      Appellants

                                                        VERSUS

     Ex Hay SUKHDEV SINGH                                                       Respondent


                                                    O R D E R

We notice that there is a delay of 1251 days. We are not convinced that this Court should examine this matter in view of the delay.

The civil appeals are, consequently, dismissed on the ground of delay, but we hasten to add that we have not examined the questions of law, which have been raised in these appeals and we specifically leave it open.

All applications including leave to appeal u/s 31(1) of the Armed Forces Tribunal Act, 2007 are closed.

……………………………………., J.

[K.M. JOSEPH] ……………………………………., J.

[B.V. NAGARATHNA] New Delhi;

December 02, 2022.

Digitally signed by
Rajni Mukhi
Date: 2022.12.19
16:57:38 IST
Reason:




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ITEM NO.28               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). 30602/2022 UNION OF INDIA & ORS. Petitioner(s) VERSUS Ex Hay SUKHDEV SINGH Respondent(s) ( IA No.158655/2022-CONDONATION OF DELAY IN FILING and IA No.158662/2022-STAY APPLICATION and IA No.158659/2022-LEAVE TO APPEAL U/S 31(1) OF THE ARMED FORCES TRIBUNAL ACT, 2007 ) Date : 02-12-2022 This matter was called on for hearing today. CORAM : HON'BLE MR. JUSTICE K.M. JOSEPH HON'BLE MRS. JUSTICE B.V. NAGARATHNA For Petitioner(s) Ms. Rukhmini Bobde, Adv.

Ms. Aakanksha Kaul, Adv.

Mr. Gibran Naushad, Adv.

Ms. Nidhi Khanna, Adv.

Mr. Arvind Kumar Sharma, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The civil appeals are dismissed on the ground of delay in terms of the signed order.

All applications including leave to appeal u/s 31(1) of the Armed Force Tribunal Act, 2007 are also closed. (MEENAKSHI KOHLI) (RENU KAPOOR) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR [Signed order is placed on the file] 2