Ex Sub Bijender Singh & Ors Vs Union of India & Ors
.... The name of the applicant appearing at Sl. No. 9 in O.A. No. 1978 of 2020 be deleted and the applicant is granted liberty to prosecute his claim in O.A. No. 2017 of 2020. Necessary corrections be made in the cause-title in O.A. No. 1978 of 2020. In O.A. No. 1978 of 2020, Notice has already ...
Armed Forces Tribunal Principal Bench, New Delhi
Ex Hav Clk Mehtab Singh Dahiya Vs Union of India & Ors
.... is not entitled to any relief. Learned counsel for the respondents may file an affidavit of the Competent Authority indicating all these facts in the affidavit. Learned counsel for the applicant informs us that there are instances that some benefits have been granted to some individuals. I ...
Armed Forces Tribunal Principal Bench, New Delhi
Hav Pradeep Singh Vs Union of India & Ors
.... olkata Bench of this Tribunal is not functioning due to administrative reasons. However, judicial notice can be taken note of the fact that regularly fresh admission and urgent matters of Kolkata Bench are being taken up through video conferencing by this Tribunal. Even on the l ...
Armed Forces Tribunal Principal Bench, New Delhi
Ex Lt Col Dharamvir Singh (Convicted) Vs Union of India & Ors
.... to get, this application filed under Rule 6 of the Armed Forces Tribunal (Procedure) Rules 2008, is allowed. Let OA Diary No.3163/2021 be entertained at AFT, Principal Bench, New Delhi, by allotting it its regular number by the Registry. The applicant’s counsel to take note of the defects ...
Armed Forces Tribunal Principal Bench, New Delhi
Sub Manoj Kumar Vs Union of India & Ors
.... marks and other details of the examination. As the application filed under the RTI Act was not suitably replied to by the competent statutory authority under the RTI Act, the applicant has approached this Tribunal. 3. Admittedly, the applicant wants information under the RTI Act ...
Armed Forces Tribunal Principal Bench, New Delhi
Nk Munna Kumar Vs Union of India & Ors
.... has been decided vide order dated 14.07.2021 granting him partial relief. Since none has appeared for the applicant, therefore, the matter was passed over. However, again when the matter has been taken up at 1 P.M., none has appeared for the applicant. The prayer made in the OA was only for giv ...
Armed Forces Tribunal Principal Bench, New Delhi
Ex Rect Pankaj Vs Union of India & Ors
.... either at Base Hospital or Army Hospital, (R&R), Delhi Cantt. only. Therefore, this Tribunal has jurisdiction. Another objection taken by the respondents was regarding mis-joinder and non-joinder of parties. In this regard, counsel for the applicant submits that she is not challenging ...
Armed Forces Tribunal Principal Bench, New Delhi
Sgt Samant Singh Sengar Vs Union of India & Ors
.... for the applicant. Counsel for the respondents submits that he has instructions from the department to file certain documents and he also seeks time to address arguments. Keeping in view the urgency of the matter, it is impressed upon the respondents to send copies of the documents on ...
Armed Forces Tribunal Principal Bench, New Delhi
Nk Munna Kumar Vs Union of India & Ors
.... has been decided vide order dated 14.07.2021 granting him partial relief. Since none has appeared for the applicant, therefore, the matter was passed over. However, again when the matter has been taken up at 1 P.M., none has appeared for the applicant. The prayer made in the OA was only for giv ...
Armed Forces Tribunal Principal Bench, New Delhi
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
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!