Rajasthan High Court - Jodhpur
Wing Commander G.L.Vatwani(Retd.) vs Union Of India & Ors on 11 January, 2010
Author: Prakash Tatia
Bench: Prakash Tatia
S.B.Civil Writ Petition No.3525/2006
Wing Commander G.L. Vatwani.
vs.
Union of India & ors.
Date of order: 11.1.2010
HON'BLE MR. PRAKASH TATIA, J.
Mr.SK Nanda, for the petitioner.
Mr.Kuldeep Mathur for the respondents.
...
In view of Section 34 of the Armed Forces Tribunal Act, 2007, since the Tribunal has already been established and, therefore, the matters which are covered under the Act of 2007 referred above and are pending in the High Court are required to be transferred by the High Court, as the provision provides specifically that they shall "stand transferred on that date to such Tribunal". In view of above, this writ petition is disposed of. The petition be sent as early as possible to the Tribunal.
(PRAKASH TATIA), J.
S.Phophaliya.