Punjab-Haryana High Court
Ex.Sub.Avtar Singh vs Union Of India & Others on 19 September, 2011
Author: Ranjit Singh
Bench: Ranjit Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Civil Misc.No.12754 of 2011 &
Civil Writ Petition No.5731 of 1998
Date of Decision: September 19, 2011
Ex.Sub.Avtar Singh
...Petitioner
Versus
Union of India & others
...Respondents
CORAM: HON'BLE MR.JUSTICE RANJIT SINGH
1. Whether Reporters of local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
Present: Mr.Ashok Kumar, Advocate,
for Mr.S.K.Sharma, Advocate,
for the Union of India.
*****
RANJIT SINGH, J.
The prayer made in the application is for transferring the case to the Armed Forces Tribunal.
In view of the provisions contained in the Armed Forces Tribunal Act, 2007, the present case is mandatorily required to be transferred to the Armed Forces Tribunal constituted under the Act. The Registry is directed to transfer the records of the present petition to the Armed Forces Tribunal at Chandi Mandir.
Disposed of accordingly.
September 19, 2011 ( RANJIT SINGH ) ramesh JUDGE