N.K. Vishwakarma Vs Union Of India And Others

Central Administrative Tribunal - Allahabad Bench, Allahabad 25 Jul 2024 Civil Miscellaneous Modification Application No. 1747 Of 2024 In Original Application No. 404 Of 2014 (2024) 07 CAT CK 0045

Bench: Division Bench

Result Published

Judgement Snapshot

Case Number

Civil Miscellaneous Modification Application No. 1747 Of 2024 In Original Application No. 404 Of 2014

Hon'ble Bench

Om Prakash VII, Member (J); Mohan Pyare, Member (A)

Advocates

M.K. Sharma

Final Decision

Dismissed

Judgement Text

Translate:

Om Prakash -Vii, Member (J)

1. None present for the applicant in the revised call. Shri M.K. Sharma, learned counsel for the respondents is present.

2. Today, none is present for the applicant to press this MA No.1747 of 2024 (Restoration Application). It is quite apparent that the applicant has lost interest in pursuing the matter.

3. Accordingly, MA No.1747 of 2024 (Restoration Application) is dismissed in default and for non-prosecution. No costs.

All associated MAs stands disposed of.

Uttarakhand High Court