Srinivasa Naidu Karaka Vs Union of India & Ors
.... 1504/2021 Vide this application the applicant seeks permission to withdraw the TA with liberty to approach the Competent Authority by making fresh representation. Learned counsel for the respondents has no objection to the same. As such, application is allowed. MA stands disposed off ...
Armed Forces Tribunal Principal Bench, New Delhi
Col Sunil Kumar Vs Union of India & Ors
.... MA 1482/2021 Learned counsel for the applicant submits that he has already filed the rejoinder. However, the same is not available on record. Learned counsel may verify with the office and take appropriate steps to bring the same on record. List the OA on 4th October, 2021, the da ...
Armed Forces Tribunal Principal Bench, New Delhi
Sgt Girish Arya Vs Union of India & Ors
.... January, 2021 (Page 8 of the MA) and the request made by the applicant’s wife – respondent No.4 – to the departmental authorities, learned counsel for the applicant submits that he may be permitted to withdraw this OA. The OA is dismissed as withdrawn. The respondents should now stop recov ...
Armed Forces Tribunal Principal Bench, New Delhi
Hav/Clk Arun Lal Vs Union of India & Ors
.... No.4 has not complied with the directions and today when the matter is taken up none is present on her behalf. As a matter of last indulgence we grant another four weeks’ time to respondent No.4 to comply with the directions issued on 12th February, 2021 failing which we shall proceed in th ...
Armed Forces Tribunal Principal Bench, New Delhi
Cdr P. Thirumurthi Vs Union of India & Ors
.... rned counsel for the applicant has made his preliminary submissions in the matter, learned counsel for the respondents submits that since the records are not available today he is unable to make his submissions. Adjourned and list again on 8th September, 2021 when the records concerning the ...
Armed Forces Tribunal Principal Bench, New Delhi
Hav (Artisan Construction) Hira Singh Vs Union of India & Ors
.... ed in RA 31/2020 and MA 1354/2020, the stay order granted vide order dated 30.10.2018 by the Tribunal stands vacated. The respondents are at liberty to discharge the applicant as Havildar. The extra period of service rendered by the applicant is to be regularised as service rendered in the rank H ...
Armed Forces Tribunal Principal Bench, New Delhi
Vijaya Bhanu E Vs Union of India & Ors
.... known fact that cases of all Regional Benches are being taken up through video-conferencing and nearly 50 cases of Regional Bench, Kochi are to be taken up on 10th August, 2021 for consideration. That being so, no case is made out for transfer of the matter here and accordingly the application ...
Armed Forces Tribunal Principal Bench, New Delhi
Ex Sepoy Edwin Vs Union of India & Ors
.... ite dismissal from service, the applicant is entitled for pension. 2. Heard. Admit. 3. Issue notice to the respondents in OA. 4. Notice is accepted by Mr. Arvind Kumar, Advocate on behalf of the respondents. He seeks time to file counter affidavit. Same be filed within four weeks ...
Armed Forces Tribunal Principal Bench, New Delhi
Ex Sqn Ldr Vijay Prakash Vs Union of India & Ors
.... Despite pass over, none has appeared for the applicant. Record reveals that even on the last date of hearing, none had appeared for the applicant. Under the circumstances, OA is dismissed for nonprosecution. ...
Armed Forces Tribunal Principal Bench, New Delhi
Maj Gen M Indrabalan Vs Union of India & Ors
.... r Section 29 of the Armed Forces Tribunal Act, 2007. During the course of hearing today, Mr. Gautam points out that the statutory complaint of the applicant has been decided on 30th July, 2021. If that be so, a copy of the same be brought on record and also served on learned counsel for the ...
Armed Forces Tribunal Principal Bench, New Delhi
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