Ex Rect/GD Anit Kumar Vs Union of India & Ors
.... rch, 2021, the appellant has now filed another application (MA 981/2021) seeking condonation of delay. On perusal of this application, we find that no cogent or sufficient/reasonable reason has been indicated for condonation of delay, except for saying that the appellant was not aware of th ...
Armed Forces Tribunal Principal Bench, New Delhi
Sgt K.A. Salim Sait (Retd) Vs Union of India & Ors
.... 17th 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 letter number being ident ...
Armed Forces Tribunal Principal Bench, New Delhi
Banty Sarkar (S/o Ex Nb Sub Chandranath Sarkar) Vs Union of India & Ors
.... in the matter of Kaptan Singh etc. etc. Vs. Union of India & Ors. [O.A. No. 17 of 2015 and other connected matters] dated 28.05.2021, it is directed that instead of transferring OA 272/2018 to the Principal bench at New Delhi, same be listed through video¬conferencing in the next sitting of ...
Armed Forces Tribunal Principal Bench, New Delhi
Cdr Ravindra V Desai Vs Union of India & Ors
.... stated that he did not receive any notice of such application. As such, Registry was directed to check whether any such application has been moved or not and the matter was ordered to be taken up at 1 PM again. When the matter has been taken up at 1.20 PM, it has been reported by the Regist ...
Armed Forces Tribunal Principal Bench, New Delhi
Cpl Souren Bhattacharya (Retd) Vs Union of India & Ors
.... MENTTAG-JUDGMENT The matter has been taken up today as the Court did not assemble on 8th July 2021. Counsel for the applicant submits that he has already moved an application for amending the prayer clause vide Dy. No. 3020/2021. Registry to place the said application on record. R ...
Armed Forces Tribunal Principal Bench, New Delhi
Sh Abhishek Kumar Vs Union of India & Ors
.... to which as per Government of India, Ministry of Defence Policy on the subject AMB will only be conducted at Base Hospital or Army Hospital (R&R) Delhi Cantonment and as such it is submitted that since the applicant is seeking Review Medical Board which can be conducted only at Delhi, theref ...
Armed Forces Tribunal Principal Bench, New Delhi
Ex ERA-3 Tata Rao Kandregula Vs Union of India & Ors
.... i”. At that time no address was given. There is no impugned order and therefore, the applicant was called upon to show as to how this Tribunal has territorial jurisdiction to entertain the OA. Counsel for the applicant, at that time, sought time to file an affidavit showing that he is residing i ...
Armed Forces Tribunal Principal Bench, New Delhi
Maj Gen M.S. Jaswal Vs Union of India & Ors
.... 018, OA 191/2019 and OA 155/2019 respectively. Before hearing the merits of the application, maintainability of the Review Application has also to be seen as there is a decision of the Coordinate Bench in OA(Appeal) 124/2012 ( Union of India and Others Vs. Lt. Col. Rajan Sawhney) holding th ...
Armed Forces Tribunal Principal Bench, New Delhi
L/Nk SHGD Manbir Singh Vs Union of India & Ors
.... his Tribunal on 23rd July, 2012, the OA was dismissed for want of prosecution and it was only after about eight years that he sought restoration and we restored the matter on 9th April, 2021 in MA 1321/2020 filed on 20th August, 2020 to scrutinize the records and to evaluate the question on meri ...
Armed Forces Tribunal Principal Bench, New Delhi
Ex CH EAAR Chittaranjan Panigrahy Vs Union of India & Ors
.... It is submitted that instead of furnishing the documents, present OA has been filed. Same be dismissed as premature and applicant be directed to file reply and furnish the documents. Counsel for the applicant submits that both these letters have not been received by the applicant. Res ...
Armed Forces Tribunal Principal Bench, New Delhi
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