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Tribunals and CommissionsDivision Bench(2020) 11 CAT CK 2706

Ashok Kumar & Ors. vs Shri Vikram Dev Dutt & Ors.

Central Administrative Tribunal, Principal Bench, New Delhi · Decided on 2 November 2020

HON’BLE JUDGES
R.N. Singh, Member (J) · A.K. Bishnoi, Member (A)
CASE NUMBER
C.P. No. 226/2020 in O.A. No.1083 of 2014

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Judgment

3 paragraphs · 46 words

Hon’ble Mr. R.N. Singh, Member (J):

After arguing for some time, learned counsel for the petitioners seeks permission to withdraw the present CP with liberty in accordance with law.

2.

Permission is granted. The present CP stands dismissed as withdrawn with liberty in accordance with law.