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Krishna Murari Singh v. Union Of India

Armed Forces Tribunal
Feb 4, 2019

1. Present: Shri R. Chandra, learned counsel for the applicant and Dr. Shailendra Sharma Atal, learned counsel for the respondents.

Ex.A. No. 161 of 2018

2. This is an application filed by the applicant for execution of order dated 05.07.2017 passed in O.A. No. 96 of 2016.

3. It is submitted on behalf of the respondents that order under execution has been corrected in the month of October 2018 and thereafter case is under process to comply with the order. He prays for and is granted four weeks time to comply with the order.

4. List this case on 14.03.2019 for filing compliance report by the respondents, failing which they will have to pay cost of Rs. 10,000/- in the Registry, which shall be paid to the applicant through cheque.