Section 97 in The Armed Forces Tribunal (Practice) Rules, 2009
97. Pronouncement of order.
(1)The Bench shall where possible pronounce the order immediately after the hearing is concluded.(2)When the orders are reserved, the date for pronouncement not later than 30 days shall be fixed and the date so fixed shall not be changed without due notice to all parties or legal practitioners.(3)Reading of the operative portion of the order in the open Court shall be deemed to be pronouncement of the order.(4)Any order reserved by a Circuit Bench of the Tribunal may be pronounced at the principal place of sitting of the Bench. __________(1)Vide S.R.O. 6(E), dated 11th May, 2009, published in the Gazette of India, Extra., Pt. II, Sec. 4, dated 14th May, 2009.
