Chandra Bhan Singh vs Union Of India & Others
2012 Latest Caselaw 5911 ALL

Citation : 2012 Latest Caselaw 5911 ALL
Judgement Date : 6 December, 2012

Allahabad High Court

Chandra Bhan Singh vs Union Of India & Others on 6 December, 2012

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - A No. - 38710 of 1997
 

 
Petitioner :- Chandra Bhan Singh
 
Respondent :- Union Of India & Others
 
Petitioner Counsel :- G.D.Mukerji,S.J.Mukerji
 
Respondent Counsel :- U.N.Sharma,R.C.Shukla,S.C.
 

 
Hon'ble Rajes Kumar,J.

Learned counsel for the petitioner 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

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