$~35 
* IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI 
+  W.P.(C) 13383/2023  
 MADDIPATLA SURYA PRAKASH   .....Petitioner 
Through: Mr. Manoj Kumar Gupta, Senior Advocate.  
 
    versus 
 
 UNION OF INDIA AND ORS.        .....Respondents 
Through: Mr. Akash Vajpai CGSC and Mr. Harsh Bajpai, Adv.  
Mr. Kash Bajpayee, CGSC, SGT Mr. Manish Kumar Singh for Union of India DAV Legal Cell Air force. 
 
 CORAM: 
 HON'BLE MR. JUSTICE C. HARI SHANKAR 
 HON'BLE MR. JUSTICE OM PRAKASH SHUKLA 
    ORDER(ORAL) 
%        09.12.2025 
 
C.HARI SHANKAR, J. 
  
1. Learned Counsel for the parties agreed ad idem that this dispute can be decided by the Armed Forces Tribunal. 


 
2. Accordingly, as the matter has been pending with this Court for over two years as on date, we are not directing the petitioner to institute a fresh petition before the Armed Forces Tribunal.  


 
3. We direct the Registry of this Court to transmit the record of this writ petition to the Armed Forces Tribunal which shall register the 


writ petition as a transfer application.  


 
4. The record of this Court shall be treated as the record of the Armed Forces Tribunal. 


 
5. We direct that the matter be placed before an appropriate bench of the Armed Forces Tribunal on 8 January 2026.  


 
6. On the said date, the parties would present themselves before the Armed Forces Tribunal and would not seek any adjournment.  


 
7. Writ petition is disposed of accordingly.  


 
 
 
C.HARI SHANKAR, J 
 
OM PRAKASH SHUKLA, J 
 DECEMBER 9, 2025/AT