Supreme Court - Daily Orders
Ex Sep Satnam Singh vs Union Of India on 17 May, 2018
Bench: A.K. Sikri, Ashok Bhushan
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2018
DIARY NO. 1528 OF 2018
EX SEP SATNAM SINGH Appellant(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
O R D E R
We have heard learned counsel and perused the material available on record. We do not find any merit in the appeal.
Leave to file appeal is rejected.
………………………………………………………., J. [ A.K. SIKRI ] ………………………………………………………., J. [ ASHOK BHUSHAN ] New Delhi;
May 17, 2018.
Signature Not Verified Digitally signed by NIDHI AHUJA Date: 2018.05.19 12:05:58 IST Reason: ITEM NO.18 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. 1528/2018 (Arising out of impugned final judgment and order dated 12-10-2017 in OA No. 201/2017 passed by the Armed Forces Tribunal) EX SEP SATNAM SINGH Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) (With IA No.24512/2018-LEAVE TO APPEAL U/S 31(1) OF THE ARMED FORCES TRIBUNAL ACT, 2007) Date : 17-05-2018 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. Naresh Ghai, Adv.
Mr. Naresh Kumar, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Leave to file appeal is rejected in terms of the signed order.
(NIDHI AHUJA) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER [Signed order is placed on the file.]