ROHIT SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) C.M.Nos.17048/2021 & 17049/2021(both for exemption)

(2.) The applications stand disposed of.

(3.) The petition impugns the order dated 17th May, 2021 of the Armed Forces Tribunal (AFT), Principal Bench, New Delhi, of, while admitting the OA 890/2021 preferred by the petitioner impugning the order dated 5th April, 2021 of his discharge from the respondents Indian Navy (on the ground of having got inducted into the respondents Indian Navy by playing fraud), dismissing the application of the petitioner for interim relief of stay of the discharge order, observing that "keeping in view the seriousness of the allegations, we do not deem it appropriate at this stage to stay the discharge order".