Allahabad High Court
Lieutenant Colonel Tirungri Kishan ... vs Union Of India Thru Secy. Defence & 3 Ors. on 27 July, 2010
Bench: Raj Mani Chauhan, Virendra Kumar Dixit
Court No. - 20 Case :- MISC. BENCH No. - 918 of 2008 Petitioner :- Lieutenant Colonel Tirungri Kishan (Retd.) Respondent :- Union Of India Thru Secy. Defence & 3 Ors. Petitioner Counsel :- Santosh Srivastava Respondent Counsel :- A.S.G. Hon'ble Raj Mani Chauhan,J.
Hon'ble Virendra Kumar Dixit,J.
The submission of learned counsel for the petitioner is that this writ petition has been filed by the petitioner against the order passed by the General Court Martial. A separate Tribunal i.e. Armed Forces Tribunal has been established. Now, the matters relating to Armed Forces will be heard and disposed of by the Armed Forces Tribunal. Therefore, the record of this writ petition be sent to the Armed Forces Tribunal.
In view of the submission of the learned counsel for the petitioner, Office is directed to take necessary steps in this regard.
Order Date :- 27.7.2010 Sanjay