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Judgment
5 paragraphs · 96 words
Considering the fact that the issue involved in the matter stands decided by a Full Bench decision of this Tribunal in the matter of Kaptan Singh etc.
etc. Vs. Union of India & Ors. [O.A. No. 17 of 2015 and other connected matters] dated 28.05.2021, it is directed that instead of transferring OA
272/2018 to the Principal bench at New Delhi, same be listed through video¬conferencing in the next sitting of the Chennai Regional Bench, which is
now scheduled to be held on immediately in the next month.
Accordingly, AT 17 of 2021 stands disposed of.