Supreme Court - Daily Orders
Triloki Nath Gupta vs Union Of India . on 19 September, 2016
Author: Chief Justice
Bench: Chief Justice, A.M. Khanwilkar
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
I.A.No. 1 Of 2016
IN
CIVIL APPEAL DIARY NO.(S). 2080 OF 2016
TRILOKI NATH GUPTA Appellant(s)
VERSUS
UNION OF INDIA AND ORS. Respondent(s)
O R D E R
Heard.
Delay condoned.
No substantial question of law of general/public importance arises for our consideration in this application for grant of leave to appeal.
The prayer for leave to appeal is accordingly declined and the application dismissed.
.....................CJI. (T.S. THAKUR) .......................J. (A.M. KHANWILKAR) NEW DELHI DATED 19th SEPTEMBER, 2016.
Signature Not Verified Digitally signed by MAHABIR SINGH Date: 2016.09.20 17:50:09 IST Reason: ITEM NO.22 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). 2080/2016 TRILOKI NATH GUPTA Appellant(s) VERSUS UNION OF INDIA AND ORS. Respondent(s) (Appln.(s) for leave to appeal u/s 31(1) of the Armed Forces
Tribunal Act, 2007 and office report) Date : 19/09/2016 This application was called on for hearing today. CORAM :
HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE A.M. KHANWILKAR For Appellant(s) Mr. Lagnesh Mishra,Adv.
Mr. Parikshit Angadi,Adv. Mr. V. N. Raghupathy,Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Heard.
Delay condoned.
No substantial question of law of general/public importance arises for our consideration in this application for grant of leave to appeal.
The prayer for leave to appeal is accordingly declined and the application dismissed.
(MAHABIR SINGH) (VEENA KHERA) COURT MASTER COURT MASTER (Signed order is placed on the file)