Rajasthan High Court - Jaipur
Ex.Nk.Sampat Singh vs Union Of India & Ors on 13 January, 2010
Author: Ajay Rastogi
Bench: Ajay Rastogi
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH S.B. Civil Writ Petition No.9933/09 Ex.Nk. Sampat Singh Versus Union of India & Ors. DATE OF ORDER : 13/01/2010 HON'BLE MR. JUSTICE AJAY RASTOGI Mr. S.B. Singh, for petitioner
*** 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 01/02/2010.
The writ petition stands disposed of accordingly as having been transferred to the Bench of Army Tribunal at Jaipur.
[AJAY RASTOGI], J.
FRBOHRA9933CW09 13-1.do