Section 30 in The Armed Forces Tribunal (Practice) Rules, 2009
30. Filing of reply statement.
(1)Each respondent shall file the reply statement in the manner as provided under rule 12 of the AFT (Procedure) Rules, 2008.(2)When all or any of the respondent(s) fail to file reply statement in the form, manner and within the time as provided under rule 12 of the AFT (Procedure) Rules, 2008, the case shall be deemed to be ready for hearing and included in the ready list for final hearing. ___________(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.
