Patna High Court - Orders
Panch Deo Singh vs The Union Of India &Amp; Ors on 7 March, 2011
IN THE HIGH COURT OF JUDICATURE AT PATNA
CWJC No.193 of 2009
PANCH DEO SINGH SON OF MOHAN DEO SINGH, RESIDENT OF
VILLAGE SINUARA, PS- PAHERIA SARAI, DIST- DARBHANGA.
... ... PETITIONER.
Versus
THE UNION OF INDIA THROUGH THE MAJOR, SENIOR RECORD
OFFICER, RECORDS BHG, ROORKEE (UTTAR PRADESH).
... ... RESPONDENTS.
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2. 7.3.2011. In view of Section-34 of the Armed Forces Tribunal Act,2007 as well as in the light of the order dated 22.12.2010 passed in C.W.J.C. No.17959 of 2009 (Dinesh Sharma, Ex-Nayak, Honorary Havildar Vs. Union of India & Ors.), the office is directed to transmit the records of the aforesaid case to the Armed Forces Tribunal, situated at Kolkata (West Bengal).
NKS/- ( Rakesh Kumar,J.)