Punjab-Haryana High Court
Gurbax Singh vs Union Of India And Another on 12 April, 2019
Author: Arun Monga
Bench: Arun Monga
CWP No.17381 of 1994 (O&M) 1
Sr. No. 236
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CM No.13720-13721-CWP of 2018 in/and
CWP No.17381 of 1994 (O&M)
Date of Decision: 12.04.2019
Gurbax Singh
... Petitioner
Versus
Union of India and another
... Respondents
CORAM:- HON'BLE MR. JUSTICE ARUN MONGA
Present:- Mr. Jagjit Singh, Advocate,
for the petitioner.
Ms. Gehna Vaishnavi, Advocate,
for the respondents-UOI.
ARUN MONGA, J.(ORAL)
CM No.13720-CWP of 2018 For the reasons stated in the application, the delay of 1711 days in filing the application for restoration of the main case is condoned.
Application disposed of.
CM No.13721-CWP of 2018 This is an application for restoration of the main writ petition.
For the reasons stated in the application, the order dated 03.12.2013 dismissing the writ petition in default, is recalled.
Main writ petition is restored to its original number. Main case is taken up on Board today itself.
1 of 2 ::: Downloaded on - 12-05-2019 18:53:56 ::: CWP No.17381 of 1994 (O&M) 2 Main case Learned counsel for the petitioner submits that present petition has to be transferred to Armed Forces Tribunal, Chandimandir in view of Section 14 of the Armed Forces Tribunal Act, 2007.
The said submission of learned counsel for the petitioner is not opposed by learned counsel for the respondents.
In view thereof, Registry is directed to transfer the present case to Armed Forces Tribunal, Chandimandir to be adjudicated on merits.
Disposed of.
(ARUN MONGA)
12.04.2019 JUDGE
vandana
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
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