Calcutta High Court (Appellete Side)
Bandeppa vs Fhq Bsf (Law Dte) on 6 March, 2014
Author: Joymalya Bagchi
Bench: Joymalya Bagchi
1 06.03.2014 ad C.R.R 360 of 2014 Bandeppa Vs. FHQ BSF (Law Dte), New Delhi & Ors. Mr. Tanmay chatterjee ......... For the petitioner The petition is not maintainable inasmuch as it challenges a court martial proceeding under the Border Security Force Act.
The application is dismissed as not maintainable. Petitioner is given liberty to pursue his remedy in accordance with law.
(Joymalya Bagchi,J.)