Tribunals and CommissionsDivision Bench(2021) 03 CAT CK 0784

B.N. Vishwakarma vs Union Of India & Ors.

Central Administrative Tribunal, Principal Bench, New Delhi · Decided on 23 March 2021

HON’BLE JUDGES
L. Narasimha Reddy, Chairman · A K Bishnoi, Member (A)
CASE NUMBER
O.A. No. 226/2021

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Judgment

3 paragraphs · 53 words

Mr. Justice L. Narasimha Reddy:

Learned counsel for the applicant submits that the applicant is passed away recently. Since the relief is personal to him, it cannot be continued even by bringing the LRs on record.

2.

The OA is abated and is, accordingly, dismissed. There shall be no order as to costs.