Supreme Court - Daily Orders
Satya Prakash Sahni (7993698-B Cpl ... vs Union Of India . on 28 October, 2016
Bench: Chief Justice, D.Y. Chandrachud, L. Nageswara Rao
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
I.A.NO.1/2016
IN
CIVIL APPEAL D.NO.18383 OF 2016
SATYA PRAKASH SAHNI
(7993698-B CPL ELECT/FIT) ...Appellant(s)/
Petitioner(s)
VERSUS
UNION OF INDIA AND ORS. ...Respondent(s)
O R D E R
Heard.
No substantial question of law of general/public importance arises for our consideration in this application for leave to appeal.
The prayer for leave to appeal is accordingly declined and the application for leave to appeal dismissed.
....................CJI.
(T.S.THAKUR) ......................J. (DR. D.Y. CHANDRACHUD) ......................J. (L. NAGESWARA RAO) NEW DELHI, OCTOBER 28, 2016.
Signature Not Verified Digitally signed by ASHOK RAJ SINGH Date: 2016.11.09 11:57:44 IST Reason: ITEM NO.18 COURT NO.1 SECTION XVII S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS
I.A.No.1/2016 in Civil Appeal Diary No(s).18383/2016 SATYA PRAKASH SAHNI (7993698-B CPL ELECT/FIT) Appellant(s) VERSUS UNION OF INDIA AND ORS. Respondent(s) (for leave to appeal u/s 31(1) of the armed forces tribunal act, 2007 and office report) Date : 28/10/2016 This application was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE DR. JUSTICE D.Y. CHANDRACHUD HON'BLE MR. JUSTICE L. NAGESWARA RAO For Appellant(s) Mr. Anoop Kr. Srivastava, Adv. Mr. Vipin Kumar Saxena, Adv. Mr. Ajit Kulshreshtha, Adv. Mr. Ashutosh Srivastava, Adv. Mr. Umesh Kumar Srivastava, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R The application for leave to appeal is dismissed in terms of the signed order.
(Ashok Raj Singh) (Veena Khera) Court Master Court Master (Signed Order is placed in the file)