SHOWKAT AHMAD MIR Vs. STATE

JUDGEMENT

(1.) CM No. 1311/2020

(2.) Accordingly, in terms of Section 29 of the CAT Act, this case is transferred for further proceedings to the CAT, the Court of first instance, having its place of sitting at Srinagar notified vide Notification no. G.S.R. 317(E) dated 28.05.2020, issued by the Central Government under Section 5(7) of the CAT Act. However, since there is only one Bench of the CAT established so far which is presently holding its sitting at Jammu, the Registrar Judicial is directed to transmit the record of the petition to the CAT presently holding sittings at Jammu, retaining a soft copy thereof.

(3.) The parties are directed to appear before the Registrar, Central Administrative Tribunal (CAT), Jammu Bench on 02.02.2021 for further proceedings.