Section 26 in The Armed Forces Tribunal (Practice) Rules, 2009
26. Consequence of failure to take steps for issue of fresh notice.
If the applicant or his legal practitioner fails to take necessary steps in time for service of fresh notice on the respondent(s) and consequently, the service remains incomplete, the Registrar shall post the case before the Bench for further directions. ___________(1) Vide S.R.O. 6(E), dated 11th May, 2009, published in the Gazette of India, Extra., Pt. II, Sec. 4, dated 14th May, 2009.
