Sgt James Joseph (Retd) Vs Union of India & Ors.
.... une, 1999, 9 th February, 2001 and 17 th December, 2008 have been considered. Most significantly, the recommendations of the 6 th CPC, accepted by Government of India through its letter dated 11' November, 2008 and the circular dated 2nd February, 2009, have also been considered. ...
Armed Forces Tribunal Principal Bench, New Delhi
Ex JWO Darbar Singh Dabas Vs Union of India & Ors.
.... ebruary, 2001 and 17 th December, 2008 have been considered. Most significantly, the recommendations of the 6th CPC, accepted by Government of India through its letter dated 11th November, 2008 and the circular dated 2nd February, 2009, have also been considered. We find that the specific lette ...
Armed Forces Tribunal Principal Bench, New Delhi
HFO Girija Shankar Shukla (Retd) Vs Union of India & Ors.
.... 1. This M.A has been filed seeking permission to withdraw 0.A No. 1617 of 2021 with liberty to file afresh after incorporating certain amendments. 2. The 0.A is dismissed as infructuous, with the liberty asked for. ...
Armed Forces Tribunal Principal Bench, New Delhi
Priyanka Datta, W/o Lt Col Pushpinder Singh Vs Union of India & Ors.
.... Annexure Al dated 28.09.2020 in view of the decree of divorce granted by the Family Court on 01.02.2020 as the applicant is no more the legally wedded wife of the respondent, the order granting maintenance was withdrawn. Challenging this order, this petition was filed and when we took ...
Armed Forces Tribunal Principal Bench, New Delhi
Ex Sub Maj C Ravi Thru Parokar Vs Union of India & Ors.
.... Learned counsel for the applicant submits that with the passage of time, the matter has become infructuous. The 0.A is, therefore, dismissed as infructuous. ...
Armed Forces Tribunal Principal Bench, New Delhi
JWO Arun Kumar Singh (Retd) Vs Union of India & Ors.
.... e on record, details of the applicant’s account were also communicated to the bank vide Annexure A1, which indicates that the applicant’s pension had been deposited in the Union Bank of India, Koajanchi Chouraha, Bargadwa Marg, Gorakhpur (UP). 2. Let notice be issued to (i) the Chief Manage ...
Armed Forces Tribunal Principal Bench, New Delhi
Priyanka Datta, W/o Lt Col Pushpinder Singh Vs Union of India & Ors.
.... ed 28.09.2020 in view of the decree of divorce granted by the Family Court on 01.02.2020 as the applicant is no more the legally wedded wife of the respondent, the order granting maintenance was withdrawn. Challenging this order, this petition was filed and when we took up the matter on 08.09.20 ...
Armed Forces Tribunal Principal Bench, New Delhi
Sub (Hony) Capt Rauki Singh (Retd) Vs Union of India & Ors.
.... nded to 30.06.2011. When the time is extended and it is not brought to the notice of the beneficiaries then extension of time by the respondents cannot give any benefit to the bona fide claimants for such benefits. Therefore, we do not find any justification to deny the benefit of submitting the ...
Armed Forces Tribunal Principal Bench, New Delhi
Ex Cdr Seema Chaudhary Vs Union of India & Ors.
.... ever, by referring to the policy in question filed by the applicant available at page 14 and Para 7 thereof, Mr. Harish V. Shankar, learned counsel for the respondents objected to grant of any relief to the applicant. It is the case of the respondents that once the applicant has taken the no due ...
Armed Forces Tribunal Principal Bench, New Delhi
NK Deepu Paul K Vs Union of India & Ors.
.... inition of 'service matter'. 4. We have heard learned counsel for the parties at length on this issue and have taken note of the provisions of the Army Act 1950 and also the Armed Forces Tribunal Act, 2007. We also find that, import and meaning of the word 'service matter', as contemplat ...
Armed Forces Tribunal Principal Bench, New Delhi
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