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Judgment
Even though this application has been filed under Section 27 of the Armed Forces Tribunal Act, 2007 for transfer of the matter from the Regional
Bench at Mumbai to the Principal Bench at New Delhi for urgent hearing of T.A. No. 74 of 2018 on the ground that the interim order passed is
causing various administrative problems for the department, we find as cases of Regional Bench at Mumbai are being taken up through video-
conferencing, it is not necessary to transfer the TA from the Regional Bench at Mumbai to this Bench.
On the contrary, the applicant may move an application for early hearing of the matter or an application for vacation of stay before the Regional
Bench at Mumbai. The Registrar of the Regional Bench at Mumbai is directed to place the matter before the Chairperson through the Administrative
Member of the Regional Bench, Mumbai for orders immediately on its filing.
With the aforesaid, AT 13 of 2021 stands disposed of.