Rajasthan High Court - Jaipur
Manwar Ali Khan vs Union Of India And Ors on 13 November, 2009
Author: Ajay Rastogi
Bench: Ajay Rastogi
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH S.B. Civil Writ Petition No.5447/08 Manwar Ali Khan Versus Union of India & Ors. DATE OF ORDER : 13/11/2009 HON'BLE MR. JUSTICE AJAY RASTOGI Mr. Tanveer Ahmed, for petitioner Mr. Kunal Rawat, for respondents
*** The dispute raised in the instant petition is appealable under the Armed Forces Tribunal Act, 2007 which provides effective remedy of appeal and Section 34 stipulates that all pending matters in any Court including High Court shall be transferred to the Tribunal immediately on its constitution. It has been informed that Bench of the Tribunal has been established at Jaipur. The Registry is, accordingly, directed to transfer the instant petition to the Bench of the Tribunal at Jaipur for further adjudication. The parties may appear before the Tribunal on 30/11/2009.
The writ petition stands disposed of accordingly as having been transferred to the Bench of Army Tribunal at Jaipur.
[AJAY RASTOGI], J.
FRBOHRA5447CW08 13-11.do