Punjab-Haryana High Court
Maj Gen Mmr Narang vs Union Of India & Another on 15 November, 2013
Author: Augustine George Masih
Bench: Augustine George Masih
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Civil Writ Petition No.826 of 1997
Date of Decision: November 15, 2013
Maj Gen MMR Narang
...Petitioner
Versus
Union of India & another
...Respondents
CORAM: HON'BLE MR.JUSTICE AUGUSTINE GEORGE MASIH
Present: Mr.Arun Singla, Advocate,
for the petitioner.
Mr.Rakesh K. Nagpal, Advocate,
Senior Panel Counsel,
for Union of India.
*****
AUGUSTINE GEORGE MASIH, J.(ORAL)
Counsel for the respondents has made a request that the matter is now to be considered and decided by the Armed Forces Tribunal, Chandigarh Bench at Chandi Mandir, which has been constituted under Section 4 of the Armed Forces Tribunal Act, 2007.
In the light of statement made by the counsel for the respondents, prayer made by him is accepted. The case is transferred to the Armed Forces Tribunal, Chandigarh Bench at Chandi Mandir, Panchkula (Haryana).
The matter be listed before the Registrar of the Tribunal on 24.12.2013, who shall take further steps to serve the parties.
Registry is directed to send the complete records of the writ petition to the Tribunal forthwith.
This case is disposed of as closed for the purpose of High Court records.
November 15, 2013 ( AUGUSTINE GEORGE MASIH )
ramesh JUDGE
Kumar Ramesh
2013.11.19 10:30
I attest to the accuracy and
integrity of this document
High Court Chandigarh