Ex. Hav. Devi Singh v. Chief Of The Army Staff

The petitioner is a resident of Jaipur and the Court Martial was held at Secundrabad. In that view of the matter, the petition is ordered to be returned to the petitioner, exercising powers under Order 7 Rule 10 CPC for presentation before the competent Bench, having jurisdiction (territorial jurisdiction).

It is directed that in case the petition is filed within four weeks from the date of receipt of papers by the petitioner from the Registry, it will be deemed to be filed on the date it was filed before this Bench.