AI Structured Summary
Not yet generated for this judgment
Judgment
This application has been filed under Section 27 of the Armed Forces Tribunal Act seeking transfer of 0.A No. 941 of 2016 pending before this
Tribunal to the Regional Bench at Mumbai.
Heard the learned counsel for the parties.
It is seen that the instant 0.A has been pending since 2016.
Various proceedings have been held and the matter is at the stage of final hearing and is now posted to 08.01.2020. The transfer is sought only on the
ground that the applicant is permanently residing now in Thane and, therefore, if the matter is transferred to the Regional Bench at Mumbai, it would
be convenient for the applicant.
To the contrary, learned counsel for the respondents vehemently opposes the aforesaid prayer and argues that now the Regional Bench at Mumbai
is not functional and no case for transfer is made out.
Considering the rival contentions and looking to the facts, I find no reason to allow the prayer and the same is, therefore, rejected.