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Judgment
This application has been filed under Rule 6 of the Armed Forces Tribunal (Procedure) Rules, 2008 seeking permission to file OA in the Principal
Bench at New Delhi on the ground that the Regional Bench at Jaipur, which has the jurisdiction to deal with the issue, is not functioning.
This fact is not correct. After hearing of cases through video-conferencing has started in AFT, cases of Regional Benches are being taken up through
video-conferencing and very recently, on more than four occasions, more than 400 cases pertaining to Regional Bench, Jaipur including Circuit Bench,
Jodhpur were taken up through video-conferencing.
Taking note of the aforesaid fact, I see no reason to allow this application and the same is accordingly dismissed.
The paper-book filed be returned back to the learned counsel for the applicant for presentation before the Regional Bench in accordance with the
rules.