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Judgment
AT 40 of 2021 :
This application has been filed under Section 27 of the Armed Forces Tribunal Act, 2007 seeking transfer of O.A. No. 1841 of 2019 from the Regional Bench, Chandigarh to the Regional Bench, Lucknow on the ground that initially when the case was filed in the year 2019, the applicant was posted at AF Station, Bhatinda i.e. within the jurisdiction of the Regional Bench at Chandigarh, but now he has been posted to HQ Central Air Command, AF Station Bamrauli, Prayagraj (Uttar Pradesh) and, therefore, he seeks permission to transfer the matter to Regional Bench, Lucknow. Considering the same, the application is allowed.
Accordingly, O.A. No. 1841 of 2019 filed before the Regional Bench, Chandigarh stands transferred to Regional Bench, Lucknow.
Registry of the Regional Bench at Chandigarh to ensure that the entire record of O.A. No. 1841 of 2019, in original, is remitted to the Regional Bench at Lucknow within four weeks of the receipt of the order.
AT stands disposed of accordingly.