This AT has been filed by the petitioner with the plea that Kolkata Bench of the is not functional due to the vacancy of members. Therefore, the petitioner's execution may be transferred to the Principal Bench of the Tribunal.
2. There is likelihood that the appointment of the members will be in a short period. Therefore, at this stage this AT is dismissed, with liberty to file AT again, if the Bench of the Tribunal will not be functional by that time.