Ex Corporal JagmohanBadadalei Vs Union of India & Ors
.... count of the death of his father, we allow this application i.e. M.A. no. 1679 of 2021. Accordingly, we direct as under : (i) That the applicant shall be released on temporary bail for a period of 30 days from the date of his release to perform the rituals on account of the death of his fa ...
Armed Forces Tribunal Principal Bench, New Delhi
Lt Col Manmohan Singh Vs Union of India & Ors
.... applicant to withdraw O.A. No. 658 of 2021 and prosecute the application for seeking premature retirement and in case, after premature retirement is granted, any grievance related to pay and allowances and anything connected thereto still subsisting, the applicant shall have the liberty to take ...
Armed Forces Tribunal Principal Bench, New Delhi
Gnr (OFC) Dinesh Singh Vs Union of India & Ors
.... opportunity to be present during the proceedings, cross-examine witnesses, produce evidence and make statements. Both applicants have also rendered certificates confirming compliance of AR 180, and these were on record of the CoI. Since the applicants were in full knowledge of the incidents as r ...
Armed Forces Tribunal Principal Bench, New Delhi
Gp Capt (TS) Geeta Gupta Vs Union of India & Ors
.... igh Court and argued that within a reasonable period of time the respondents would have no difficulty in deciding the application but no fixed time limit should be granted. He further pointed out that the application seeking premature retirement filed by the applicant is already under considerat ...
Armed Forces Tribunal Principal Bench, New Delhi
Maj Gen Mahesh Chander (Retd.) through Smt Shashi Chander (LR) Vs Union of India & Ors
.... Keeping in view the order passed on 18.01.2021, Ms. Archana Ramesh, learned counsel for the applicant, prays for one month’s time to comply with the directions contained in the aforesaid order dated 18.01.2021. Once this is complied with, the application seeking early hearing be listed for o ...
Armed Forces Tribunal Principal Bench, New Delhi
Maj Parul Pargal Vs Union of India & Ors
.... the complete group of officers has been granted four years extension by the Chief of the Army Staff (COAS) and, therefore, in all probabilities, some benefits of this should accrue to the applicant also. Shri Anil Gautam, learned counsel for the respondents, to seek instructions in this re ...
Armed Forces Tribunal Principal Bench, New Delhi
Col Tejinder Singh Kahlon Vs Union of India & Ors
.... e matter, counsel for the applicant, Shri Rajendra Kumar, has expired and as on date, none is appearing for the applicant. In view of the above, office is directed to issue Notice to the applicant along with a copy of this order so as to enable him to make arrangements for his representatio ...
Armed Forces Tribunal Principal Bench, New Delhi
Lt Col Saurabh Dutt Vs Union of India & Ors
.... s fee was not paid on time, MA 1152/2021 has been filed for condonation of delay in filing the process fee. Delay condoned. Office is directed to immediately issue notice to respondent No.4 with regard to the prayer made in the OA 19/2019 – RB, Guwahati which has been registered and transfe ...
Armed Forces Tribunal Principal Bench, New Delhi
Lt Col Y.P. Nanda (Retd) Vs Union of India & Ors
.... August, 2018, learned counsel for the respondents was granted time to produce the original records relating to Territorial Army for consideration at the time of hearing. Today learned counsel for the respondents prays for some more time to produce the original records. Prayer allowed. List ...
Armed Forces Tribunal Principal Bench, New Delhi
Ex Sep Pradeep Singh Kushwah Vs Union of India & Ors
.... in filing the counter affidavit is condoned. Counter affidavit is taken on record. MA 920/2021 stands disposed of. Learned counsel for the applicant prays for permission to withdraw MA No.980/2021 to file a fresh application. He is permitted to do so. MA 980/2021 is dismissed a ...
Armed Forces Tribunal Principal Bench, New Delhi
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