The appeals questions the right of appeal under section of Armed Forces Tribunal against the order of tribunal with the leave of Tribunal granted under section of the said act ... or leave granted by Supreme Court or bar of appeal before the Supreme Court under Article will bar the jurisdiction of High Court under Article regarding matters related to armed forces and in this case one of the individuals writ petition against the order of tribunal was allowed and the order of the tribunal was set aside and after being aggrieved by the said order the respondent party in the said petiton filed the present appeal