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Judgment
5 paragraphs · 86 wordsRajiv Joshi, Member (J)
1.
List has been revised. Nobody is present on behalf of the applicant. Shri V.K. Pandey, learned counsel for the respondents is present.
2.
Under the circumstances, the Court has no option, but to dismiss the instant case for want of prosecution as per Rule 15 (1) of Central Administrative Tribunal (Procedure) Rules, 1987. Accordingly, OA No.186 of 2016 is dismissed for want of prosecution.
3.
Interim order, if any, stands discharged.
4.
Pending Misc. Applications, if any, also stand disposed of.