Section 24(1) in The Armed Forces Tribunal (Practice) Rules, 2009
(1)Unless otherwise ordered by the Tribunal, when a notice is ordered, the applicant shall, in cases governed by sub-rule (5) of the rule 11 of the AFT (Procedure) Rules, 2008, pay the prescribed fee for service of notice accompanied by a memo in Form No. 7 within seven days from the date of order and in case of default, no notice shall be issued to any of the respondents and the matter shall be placed immediately before the Bench for appropriate orders.
