Section 133 in The Armed Forces Tribunal (Practice) Rules, 2009
133. Register of Special Leave Petitions or Appeals.
(1)A Register in the form of Register No. XII shall be maintained in regard to Special Leave Petitions (SLPs) or Appeals against the orders of the Tribunal to the Supreme Court and necessary entries therein be made by the Judicial Branch.(2)The register under sub-rule (1) shall be placed for scrutiny of the Chairperson or Vice-Chairperson in the first week of every month. __________(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.
