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Ajay Kumar Verma vs Ministry Of Railway & Others

Central Administrative Tribunal · Decided on 12 March 2021 · Citation: (2021) 03 CAT CK 0062

HON’BLE JUDGES
A. K. Bishnoi, Member (A) · R.N. Singh, J
RESULT
Disposed Of
CASE NUMBER
Contempt Petition No. 218 Of 2020 In Original Application No. 92 Of 2020
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Judgment

3 paragraphs · 84 words

R. N. Singh, Member (J)

At the outset, learned counsel for the petitioner submits that the pursuant to the directions of this Tribunal in the aforesaid OA, the respondents have passed the Order dated 11.03.2021. He submits that the present petition may be closed with liberty to the petitioner to challenge the same in accordance with law.

In view of aforesaid, the present CP is closed. Notices are discharged. However, the petitioner shall be at liberty to take legal remedy in accordance with law.