This is an application for leave to appeal before the Hon'ble Supreme Court. Learned counsel for the petitioner orally prayed for granting leave to appeal. There is no question of law of public importance involved in this matter. This is not a fit case to grant leave to appeal before the Hon'ble Supreme Court as it does not involve any question of public importance. As such the prayer is declined. MA is disposed off accordingly.
Armed Forces Tribunal
(Jan 21, 2015)
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Union Of India & Ors. v. Lt. Col. Leena Gaurav & Ors.
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