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Manoj Kumar Bedwal vs E.Raja Babu & Others

Central Administrative Tribunal · Decided on 22 February 2021 · Citation: (2021) 02 CAT CK 0122

HON’BLE JUDGES
A. K. Bishnoi, Member (A) · R.N. Singh, J
RESULT
Disposed Of
CASE NUMBER
Contempt Petition No. 177 Of 2020, Original Application No. 1499 Of 2016
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Judgment

4 paragraphs · 182 words

R.N. Singh, Member (J)

Learned counsel for the respondents submits that the respondents have filed SLP No.168/2021 against the order/judgment of this Tribunal in the aforesaid OA and also the judgment of the Hon'ble High Court of Delhi against the said judgment. He further submits that the said SLP is also accompanied by one application seeking stay of the order of this Tribunal as well as Hon'ble High Court of Delhi. The said SLP is tentatively fixed for 5.03.2021.

Learned counsel for the applicant submits that he has also appeared in the aforesaid matter. However, the Hon'ble Supreme Court is yet to order notice in the said SLP. Be that as it may, it is not in dispute that the matter is pending before the Hon'ble Supreme Court in the SLP and both the parties herein in the present C.P., are appearing before the Hon'ble Supreme Court.

In the facts and circumstances, the present C.P. is closed. However, the petitioners shall be at liberty to move an appropriate application for revival of the C.P., if occasion arises therefore and, if so advised.