Section 11(7) in The Armed Forces Tribunal (Procedure) Rules, 2008
(7)Notwithstanding anything contained in sub-rules (1) to (3), if the Tribunal is satisfied that it is not reasonably practicable to serve notice of application upon all the respondents, it may, for reasons to be recorded in writing, direct that the application shall be heard notwithstanding that some of the respondents have not been served with notice of the application: Provided that no application shall be heard unless(i) notice of the application has been served on the Central Government or the State Government if such Government is a respondent;(ii)notice of the application has been served on the authority which passed the order against which the application has been filed; and(iii)the Tribunal is satisfied that the interests of the respondents on whom notice of the application has not been served are adequately and sufficiently represented by the other respondents on whom notice of the application has been served.
