Sukhbir Singh vs U.O.I.
2012 Latest Caselaw 4730 ALL

Citation : 2012 Latest Caselaw 4730 ALL
Judgement Date : 3 October, 2012

Allahabad High Court

Sukhbir Singh vs U.O.I. on 3 October, 2012

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - A No. - 33006 of 1994
 

 
Petitioner :- Sukhbir Singh
 
Respondent :- U.O.I.
 
Petitioner Counsel :- R.B.Singh
 
Respondent Counsel :- A.K.Singh,C.S.C.
 

 
Hon'ble Rajes Kumar,J.

The matter arises from the Armed Act. In view of Section 34 of the Armed Forces Tribunal Act, 2007, the matter is cognizable by the Army Tribunal.

Office is directed to send the file to the Army Tribunal.

Order Date :- 3.10.2012

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