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Supreme Court: Order Calling for General Court Martial can be Challenged Before AFT - (29 Nov 2019)

DEFENCE

Supreme Court has ruled that an order convening a General Court Martial can be challenged before an Armed Force Tribunal. The Court noted that as there was no order, decision, finding or sentence by the Court Martial an appeal under Section 15 of Armed Forces Tribunal Act 2007 is not maintainable though the Court took note of Section 14 which enables an aggrieved person to make an application to the Tribunal in any service matter.

Tags : SUPREME COURT   GENERAL COURT MARTIAL  

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