COL ANSHUMAN Vs. UNION OF INDIA

JUDGEMENT

(1.) On 25th May, 2021, when this petition came up first before us, the following order was passed:-

(2.) The counsel for the respondents since then has filed a copy of the judgment of the Supreme Court in Lieutenant Colonel Dharamvir Singh supra, a copy of the order dated 15th March, 2021 of Armed Forces Tribunal (AFT), Principal Bench, New Delhi in O.A. No. 1626/2020 titled Lt. Col. P. Vasudeva Vs. Union of India, where the AFT entertained the challenge with respect to an attachment order and a copy of the show cause notice dated 7th April, 2021 issued to the petitioner along with acknowledgment receipt thereof signed by the petitioner on 21st May, 2021.

(3.) We have today yet again enquired from the counsel for the petitioner, whether the petitioner, in view of the dicta of the Supreme Court in Lieutenant Colonel Dharamvir Singh supra, is desirous of approaching AFT rather than pressing this petition.