Sub. Sham Lal & Ors. v. Union Of India & Ors., Armed Forces Tribunal, Judgment, Law, casemine.com

Citation Codes

Equivalent Citations

citation codes

Case Number

O.A No. 105 of 2012 with M.A No. 165 of 2012

Advocates

Mr. Harish Mann, Advocate
Mr. S.K Sethi, Advocate

Judges

A.K Mathur
Chairperson
S.S Dhillon, Member

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Smart Summary

Factual and Procedural Background

This opinion addresses an application for disposal of a petition and miscellaneous application, which the parties agree is governed by a prior order of the Court.

Legal Issues Presented

The opinion addresses a procedural matter and does not frame distinct legal issues.

Arguments of the Parties

The opinion does not contain a detailed account of the parties' legal arguments.

Table of Precedents Cited

Precedent	Rule or Principle Cited For	Application by the Court
Hav. Kareppa Sanak v. Union of India (OA No. 454 of 2011) dated 04.04.2012	The precedent establishes the legal basis applicable to the present petition and miscellaneous application.	The Court disposed of the present petition and miscellaneous application in light of this prior decision, indicating that the issues here are governed by it.

Court's Reasoning and Analysis

The Court's reasoning is based on the unanimous submission of learned counsels that the present case is squarely covered by the earlier order in Hav. Kareppa Sanak v. Union of India. Consequently, the Court found no need for further analysis and disposed of the petition and miscellaneous application accordingly.

Holding and Implications

DISPOSED OF

The petition and miscellaneous application are disposed of in accordance with the prior decision cited. This ruling directly resolves the matter between the parties without establishing any new precedent.

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