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Raziya Bano vs Union Of India & Others

Central Administrative Tribunal · Decided on 8 July 2022 · Citation: (2022) 07 CAT CK 0006

HON’BLE JUDGES
Pratima K Gupta, Member, J
RESULT
Dismissed
CASE NUMBER
Original Application No. 330, 00602 Of 2022

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Judgment

6 paragraphs · 85 words

Pratima K Gupta, Member (J)

1.

Shri Amrendra Kumar Srivastava, learned counsel for the applicant and Shri Chakrapani Vatsyayan, learned counsel for the respondents, are present.

2.

After arguing for some time, the counsel for the applicant seeks permission to withdraw the Original Application and file a better drafted petition.

3.

Learned counsel for the respondents has no objection to the prayer made by the learned counsel for the applicant.

4.

Prayer allowed.

5.

Accordingly, Original Application No. 602 of 2022 is dismissed as withdrawn.