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Judgment
Siddharth Mridul, J
The present matter has been taken up for hearing by way of Video Conferencing on account of COVID-19 pandemic.
CM APPL.16416/2020 (Exemption)
Exemption allowed, subject to all just exceptions.
The application is disposed of accordingly.
CM APPL.16415/2020 (Exemption)
The present application under Section 151 of the Code of Civil Procedure, 1908 has been filed on behalf of the applicant/petitioner seeking exemption
from filing the certified copy of the impugned order 15.072020, typed copies of dim annexure, duly attested/notarized affidavits in support of the
accompanying petition as well as applications and to pay the requisite court fees.
For the reasons stated in the application and in view of the present prevailing situation, the same is allowed. The applicant/petitioner is allowed to file
the duly signed, attested and notarized affidavits within a period of one week from the date of resumption of regular functioning of the Court. Further,
the applicant/petitioner is allowed to file the requisite court fee within a period of 72 hours from the date of resumption of regular functioning of the
Court. The applicant/petitioner is also granted exemption from filing the certified copy of the impugned order 15.072020 and typed copies of dim
annexure, subject to all just exceptions.
The application is disposed of accordingly.
W.P.(C) 4543/2020
The present writ petition under Articles 226 and 227 of the Constitution of India, assails an interlocutory order dated 15.07.2020, passed by the
learned Central Administrative Tribunal, Principal Bench, New Delhi (hereinafter referred to as the ‘CAT’), in M.A. No. 1105/2020 in O.A.
No.904/2019.
After some arguments and in view of the circumstance that, the Original Application instituted on behalf of the petitioner, is still pending adjudication
before the CAT, counsel appearing on behalf of the petitioner limits the relief in the present petition to a direction to the CAT to determine the O.A.
No.904/2019, instituted by him and pending adjudication, as expeditiously as, possible.
Issue notice.
Counsel as above, accept notice on behalf of the respondents.
Having heard learned counsel appearing on behalf of the parties and perused the impugned order dated 15.07.2020, in the backdrop of the instant
writ petition; the only course that commends itself to us, is to request the CAT, to expedite the hearing of the subject O.A. No.904/2019, upon an
appropriate application for early hearing being instituted by the petitioner herein in this behalf, before the CAT; and to adjudicate the O.A. itself,
preferably within a period of three months, from the first date of hearing of the said application for early hearing.
No further directions are called for.
With the above directions, the writ petition is disposed of. The pending applications also stand disposed of.
A copy of this judgment be sent to the Principal Registrar, CAT for necessary information and compliance and also be uploaded on the website of
this Court forthwith.