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Vinod Kumar And Another vs Union Of India And Others

Central Administrative Tribunal · Decided on 9 May 2022 · Citation: (2022) 05 CAT CK 0011

HON’BLE JUDGES
Tarun Shridhar, Member (A) · Pratima K Gupta, Member (J)
RESULT
Dismissed
CASE NUMBER
Civil Miscellaneous Application No. 1441 Of 2022 (For Withdrawal Of Original Application No. 185 Of 2015) In Original Application No. 185 Of 2015
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Judgment

3 paragraphs · 90 words

Tarun Shridhar, Member (A)

1.

None present for the applicants. Shri Prashant Mathur, learned counsel for the respondents are present.

3.

Vide MA No. 1441/2022, the applicants seek to withdraw the Original Application No. 185/2015. It is stated in the MA that the applicants do not wish to press this OA and seek its withdrawal. Learned counsel for the respondents does not object the same. Accordingly, the MA No. 1441/2022 is allowed and the OA No. 185/2015 is dismissed as withdrawn. All the associated MAs shall also stand disposed off.