Rajasthan High Court - Jodhpur
Ex Sep Hema Ram Raika vs U.O.I. & Ors on 27 November, 2009
Author: N P Gupta
Bench: N P Gupta
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR
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CIVIL WRIT No. 2849 of 2004
EX SEP HEMA RAM RAIKA
V/S
U.O.I. & ORS.
Mr. VS SANKHLA, for the appellant / petitioner
Mr. VK MATHUR, for the respondent
Date of Order : 27.11.2009
HON'BLE SHRI N P GUPTA,J.
ORDER
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It is informed by the Registry on the basis of information received from the Registrar of the Tribunal that as per the provisions of Armed Forces Tribunal Act, 2007, the Tribunal has been established and has started functioning.
In my view, that being the factual position, in view of the provisions of Section 34 of the said Act read with the provisions of Section 3(o) of the said Act, the matter stands transferred to the said Tribunal. The Registry to take necessary steps in this regard under Sub-section 2.
As such the writ petition stands disposed of.
( N P GUPTA ),J.
/ tarun /