Punjab-Haryana High Court
Ex. Nk Bhopal Singh Son Of Sh. Baru Singh vs Union Of India And Others on 8 March, 2010
Author: Augustine George Masih
Bench: Augustine George Masih
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CWP No. 17015 of 2009
Date of decision: 08.03.2010
Ex. NK Bhopal Singh son of Sh. Baru Singh
...... PETITIONER
VERSUS
Union of India and others
....... RESPONDENTS
CORAM: HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
Present: Ms. Anju Arora, Advocate,
for the petitioner.
***
AUGUSTINE GEORGE MASIH, J. (ORAL)
Counsel for the petitioner prays for withdrawal of the present writ petition with liberty to file a fresh one for the same cause of action before the Armed Forces Tribunal as the issue involved in the present writ petition is cognizable by the Armed Forces Tribunal, constituted under Section 4 of the Armed Forces Tribunal Act, 2007, by the Central Government, vide notification dated 07.08.2009.
Dismissed as withdrawn with the liberty aforesaid.
( AUGUSTINE GEORGE MASIH ) JUDGE March 08, 2010 pj