Lt. Col. Prem Kumar Sharma v. Union Of India & Ors.

For the reasons carved out in the instant application and there being no serious objection by Mr. Bhati, learned Sr. CGSC, the same is allowed as prayed for.

2. Resultantly TA 264/2010 pending at RB Jabalpur stands transferred to RB Mumbai. The petitioner to appear before the Bench at Mumbai on 15.02.2017

3. Order be communicated to both the Benches and the original records of TA 264/2010 from RB Jabalpur be transmitted to RB Mumbai.

4. At stands disposed of.