For The vs For The
2021 Latest Caselaw 4390 Jhar

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                        Civil Review No. 46 of 2019
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CORAM : HON'BLE MR. JUSTICE ANANDA SEN. THROUGH : VIDEO CONFERENCING

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                 For the Appellant(S)                  : In person
                 For the Respondents                   : Ms. Vibha Bakshi, Advocate
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           5/24.11.2021

Counsel appears in person and place reliance upon the judgment of the Hon'ble Supreme Court in the case of Rojer Mathew Vrs. South Indian Bank Ltd. reported in (2020) 6 SCC 1. He submits that since there is no bench of Armed Force Tribunal in Jharkhand, he has to go Kolkata to pursue this case which is extremely difficult for him, thus he submits that the writ application be entertained in spite of the bar/embargo of Armed Force Tribunal Act.

At this stage, Ms. Vibha Bakshi, Advocate wants to sometime to go through the judgment which has been referred to by the party in person.

Prayer is allowed.

List this case after two weeks.

(ANANDA SEN , J) anjali/-