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Maj General Ms Kohli v. Union Of India
Armed Forces Tribunal
Jan 2, 2018
1. An application for seeking leave to appeal is made. We have gone through the application as well as Tribunal order dated 31 May, 2017. Since no substantial question of law of general public importance is involved, therefore, the prayer for leave to appeal is disallowed.
2. Accordingly, instant MA stands dismissed.
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