Lt. Col. Narinder Singh Malhan Vs Union of India and Another

High Court Of Punjab And Haryana At Chandigarh 17 Dec 2012 Civil Writ Petition No. 3886 of 2005 (2012) 12 P&H CK 0188
Bench: Single Bench

Judgement Snapshot

Case Number

Civil Writ Petition No. 3886 of 2005

Hon'ble Bench

Ranjit Singh, J

Advocates

Kunal Dawar, Advocate, Central Government Counsel for Union of India, for the Respondent

Judgement Text

Translate:

Ranjit Singh, J.@mdashThe issue relations to promotion of the petitioner, which would now be within the jurisdiction of Armed Forces Tribunal constituted under the Armed Forces Tribunal Act, 2007. Let the record of this Civil Writ Petition be transferred to the Armed Forces Tribunal, Chandi Mandir for further disposal.

2. The Civil Writ Petition is accordingly disposed of.

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Case Metadata
  • Ck Citation: (2012) 12 P&H CK 0188
  • Coram: Ranjit Singh, J
  • Bench: Single Bench
  • Advocates: Kunal Dawar, Advocate, Central Government Counsel for Union of India, for the Respondent
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