CourtKutchehry.com
Tribunals and CommissionsDivision Bench(2024) 02 CAT CK 0032

S.S. Parmar S/o Shri Sultan Singh Parmar vs Union Of India, Through The General Manager North Central Railway, Head Quarters Prayagraj UP 211011 & Ors.

Central Administrative Tribunal · Decided on 20 February 2024

HON’BLE JUDGES
Akhil Kumar Srivastava, Member, J · Kumar Rajesh Chandra, Member A
RESULT
Dismissed
CASE NUMBER
Original Application No. 200, 00730 Of 2022
Download PDFAsk AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

4 paragraphs · 92 words

Akhil Kumar Srivastava, Member J

1.

None for the applicant.

2.

On perusal of order sheets, it is observed that no one is appearing on behalf of the applicant since 13.10.2022 except on 21.08.2023 proxy counsel had appeared and today again when matter was called neither the applicant nor his counsel were present. Thus, it seems that the applicant has lost interest in pursuing the matter any more.

3.

In these circumstances, we are left with no option but to dismiss this Original Application for want of prosecution. Accordingly, O.A. is dismissed.