Tribunals and CommissionsSingle Bench

Devender Kumar vs Union Of India & Others

Central Administrative Tribunal · Decided on 29 April 2022 · Citation: (2022) 04 CAT CK 0047

HON’BLE JUDGES
Tarun Shridhar, Member (A)
RESULT
Dismissed
CASE NUMBER
Original Application No. 330, 00377 Of 2022

AI Structured Summary

Not yet generated for this judgment

Judgment

7 paragraphs · 157 words

Tarun Shridhar, Member (A)

1.

Ms. Pragya Pandey, learned counsel for the applicant and Shri Chakrapani Vatsyayan, on behalf of Shri Kamleshwar Singh, learned counsel for the respondents, are present.

2.

This Original Application has been listed by way of a Supplementary List on account of the mention made by the learned counsel for the applicant.

3.

Ms. Pragya Pandey, learned counsel for the applicant submits that on account of certain developments and to address certain infirmities, she wishes to withdraw this original application so that she may file a fresh better drafted O.A.

4.

In view of the oral submission made by the learned counsel for the applicant Ms. Pragya Pandey, the instant original application is dismissed as withdrawn with a liberty to the learned counsel for the applicant to file a fresh better drafted O.A.

5.

Accordingly, O.A. No. 377 of 2022 is dismissed as withdrawn.

6.

There shall be no order as to costs.