Section 134 in The Armed Forces Tribunal (Practice) Rules, 2009
134. Placing of Supreme Court orders before Chairperson, etc.
Whenever an interim or final order, passed by the Supreme Court in an appeal or other proceeding preferred against a decision of the Tribunal, is received, the same shall forthwith be placed before the Chairperson or Vice-Chairperson or Members for information and kept in the relevant case file and immediate attention of the Registrar shall be drawn to the directions requiring compliance. __________(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.
