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Manish Puri vs Vijay Dev & Others

Central Administrative Tribunal · Decided on 31 July 2020 · Citation: (2020) 07 CAT CK 0049

HON’BLE JUDGES
Pradeep Kumar, Member (A) · R.N. Singh, Member (J)
RESULT
Disposed Of
CASE NUMBER
Contempt Petition No. 133, 104 Of 2020 In Original Application No. 89 Of 2020
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Judgment

6 paragraphs · 201 words

Pradeep Kumar, Member (A)

1.

Sh. Gyanant Kumar Singh, learned counsel appeared for the applicant in the two CPs in this OA. The applicant has preferred CP Nos. 104/2020 and 133/2020, alleging non-compliance of the Tribunal's directions Dt 12.2.2020 in OA.

2.

Notice was issued on the CP-104/2020 on 13.03.2020. Respondents' reply is still awaited. Applicant filed another CP-133/2020 alleging another non compliance.

3.

When the matter is taken up today, Sh. Gyanant Kumar Singh, learned counsel for the applicant, fairly submitted that respondents have challenged the CAT's directions in OA and have preferred a Writ Petition No. 2428/2020 before Hon'ble High Court of Delhi, wherein the applicant in OA has given an undertaking that he will not pursue the CP before the Tribunal. Hon'ble High Court had ordered the same on 28.07.2020.

4.

Heard. In view of the fair submission of Sh. Gyanant Kumar Singh, learned counsel for the applicant in OA, both the present CPs are closed, with the liberty to the applicant, to revive the same, if there is a need, once the matter is decided in Hon'ble High Court of Delhi.

4.1 Accordingly, both the CPs are closed with afore said liberty to the applicant. No costs.