Tribunals and CommissionsSingle Bench(2026) 09 CAT CK 5176

Ashutosh Gupta vs Union Of India & Ors.

Central Administrative Tribunal, Allahabad · Decided on 16 September 2026

HON’BLE JUDGES
Rajnish Kumar Rai, Member (J)
RESULT
Dismissed
CASE NUMBER
Original Application No. 1467 of 2024

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Judgment

6 paragraphs · 122 words

ORDER

Mr. R.K. Dixit, learned counsel for the applicant, and Mr. Anil Kumar and Mr. S.C. Mishra, learned counsel for the respondents, are present and heard.

2.

At the very outset, learned counsel for the applicant submitted that the transfer order has since been complied with by the respondents and, therefore, the matter has become infructuous. He further submitted that, in view thereof, he does not wish to press the Original Application.

3.

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

4.

In view of the aforesaid submissions, the Original Application is dismissed as having become infructuous. No costs.

5.

All pending Miscellaneous Applications, if any, stand disposed of.