AI Structured Summary
Not yet generated for this judgment
Judgment
Respondents have filed reply through email.
Counsel for the applicant states that copy of the same was received by him only at 10 O' Clock yesterday night although counsel for the respondents states that it was sent at 8 P.M.
During the course of arguments, counsel for the applicant submitted that the respondents are violating the order passed on 03.06.2020 which fact is denied by the counsel for the respondents.
Under the circumstances, applicant to file an affidavit specifically narrating the duties which he has performed since the date he has reported to Corps Battle School (CBS) Sarol.
Counsel for the applicant submits that he will file the affidavit today itself. Copy of the same be supplied to counsel for the respondents.
In case of need, they can file the reply affidavit.
Although from 07.09.2021 onwards, Court No.2 will be functioning through Video Conferencing comprising of Hon'ble Ms. Justice Sunita Gupta, Member (J) and Hon'ble Vice Admiral P. Murugesan, Member (A). However, it is a part-heard matter. Therefore, it will be desirable that the matter is heard by the same Bench which is hearing the matter today i.e., Hon'ble Ms. Justice Sunita Gupta, Member (J) and Hon'ble Lt. Gen. P.M. Hariz, Member (A) subject to permission of Hon'ble Chairperson.
List this matter at the end of the Board on 07.09.2021.
Copy of the order be given dasti to counsel for the respondents at his request.