Ex Sep Shashi Kumar Dwivedi Vs Union of India & Ors.
.... o visit Delhi to look after his case, OA No.33/2020, pending before this Bench stands transferred to AFT, RB, Lucknow. Registry to ensure that the entire records of OA 33/2020, in original, are remitted to the transferee Bench (AFT, RB, Lucknow). After receipt of the records, the ...
Armed Forces Tribunal Principal Bench, New Delhi
Maj Siddharth Singh Vs Union of India & Ors.
.... t be so, office to place the counter affidavit on record. 2. Even though, learned counsel for respondent No.6 wanted that the matter be heard urgently, we are of the considered view that the legal issue involved in the matter has to be decided and that cannot be done without objections or c ...
Armed Forces Tribunal Principal Bench, New Delhi
Maj Mohit Mital (Retd) Vs Union of India & Ors.
.... ench at Kochi on 26.10.2010 and 12.04.2011. Both the orders of Kochi Regional Bench, as detailed hereinabove, are not available on record. Office to summon the aforesaid orders of Kochi Regional Bench and place them on record. We direct that all these applications for review be listed on 29 th ...
Armed Forces Tribunal Principal Bench, New Delhi
Ex Sub Maj C Ravi Vs Union of India & Ors.
.... ard to the application and file an affidavit indicating the circumstances in which the applicant is sought to have been taken into custody at the time of confirmation and thereafter sent to jail as indicated in the MA. Let an affidavit be filed by Monday i.e. 20 th September, 2021 and t ...
Armed Forces Tribunal Principal Bench, New Delhi
Ex NC (E) Vinod Kumar Vs Union of India & Ors.
.... 1. Counter affidavit has not been filed. Learned Counsel for the respondents seeks further four weeks’ time to file the same. Final opportunity is being granted to file the counter affidavit. 2. List the matter on 13.09.2021 ...
Armed Forces Tribunal Principal Bench, New Delhi
Maj Gen Rajiv Mohan Gupta Vs Union of India & Ors.
.... ed. In light of this letter, we direct that the respondents finalise the result of the Review Special Promotion Board (AFMS) 2020 in respect of the applicant. Consequent to the promulgation of that result, the Review Special Promotion Board (AFMS) 2021 may then be held. Issue Notice to ...
Armed Forces Tribunal Principal Bench, New Delhi
Hav Driver (MT) Ramaz Ali Vs Union of India & Ors.
.... ror and some miscommunication between the authorities of the department, the applicant, who was detailed for the promotion exercise, which was to commence from 16.11.2020 to 08.01.2021, he could not participate in the promotion cadre exercise and, therefore, his right for consideration for promo ...
Armed Forces Tribunal Principal Bench, New Delhi
Ex Sep Gajendra Singh Bisht Vs Union of India & Ors.
.... f 84 days and not of 115 days. Moreover, there is a spelling mistake in the name of the applicant as the same has been written as "Gajendra Singh Bisht" instead of "Gajendra Singh Sista". It is prayed that necessary corrections be made in Para 2, 5 and 6(i) and ...
Armed Forces Tribunal Principal Bench, New Delhi
WO (APS) Raj Kumar Prasad Vs Union of India and Ors
.... it the applicant join 1 CPBO. On ascertaining the whereabouts of the applicant, the Departmental representative Maj Sonali stated that the individual was staying in his service quarters at 1 CPBO, which he had retrained on his posting to field. Maj Solani also added that the applicant’s fresh po ...
Armed Forces Tribunal Principal Bench, New Delhi
Lt Col Randeep Singh Gill Vs Union of India and Ors
.... ffice note also indicates that the applicant has been informed about the pendency of the matter on his mobile phone bearing No. 8360523732. In spite thereof, none is present on behalf of the applicant today. 2. Learned counsel for the respondents points out that territorial jurisdiction to d ...
Armed Forces Tribunal Principal Bench, New Delhi
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