MAJOR NISHANT KAUSHIK Vs. UNION OF INDIA

JUDGEMENT

(1.) Vide this review petition, the review petitioner is seeking review of judgment and order dtd. 11/10/2022 passed by this Court in W. P. (C) No.14385/2022.

(2.) It is not in dispute that vide impugned judgment dtd. 11/10/2022, the writ petition filed by review petitioner was dismissed on the ground that this Court has no jurisdiction to entertain the said petition and the same was disposed of by giving liberty to petitioner to move an appropriate application under Sec. 32 of the Armed Forces Tribunal Act, 2007. Consequently, the review petitioner preferred an S.L.P.(C) 84/2023 before the Hon'ble Supreme Court, however, the same was dismissed as withdrawn without seeking any liberty. Thereafter, the Hon'ble Supreme Court has passed judgment dtd. 21/3/2023 in the case of Union of India and Ors. vs. Parashotam Dass : Civil Appeal No.447/2023 and in view of para 33 of said judgment, this Court has issued notices in various writ petitions which are pending for adjudication.

(3.) In the present case, after passing of order by learned AFT, neither the writ petition before this Court nor the Special Leave Petition before the