Rameshwar Singh vs Union Of India And Others
2012 Latest Caselaw 5899 ALL

Citation : 2012 Latest Caselaw 5899 ALL
Judgement Date : 6 December, 2012

Allahabad High Court

Rameshwar Singh vs Union Of India And Others on 6 December, 2012

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - A No. - 39241 of 1997
 

 
Petitioner :- Rameshwar Singh
 
Respondent :- Union Of India And Others
 
Petitioner Counsel :- Lalji Yadav
 
Respondent Counsel :- U.N.Sharma,S.C.,Shailendra Dwivedi
 

 
Hon'ble Rajes Kumar,J.

Sri M.P. Shukla, learned counsel for the respondents states that the matter relates to Army Act.

Office is directed to transfer the file to the Armed Tribunal under the provisions of Section 34 of the Armed Forces Tribunal Act, 2007.

Order Date :- 6.12.2012

Hasnain

Download the LatestLaws.com Mobile App