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Tribunals and CommissionsDivision Bench(2024) 07 CAT CK 1804

Birendra Prasad Chaubey vs Union Of India & Ors.

Central Administrative Tribunal · Decided on 12 July 2024

HON’BLE JUDGES
Om Prakash VII, Member (J) · Mohan Pyare, Member (A)
CASE NUMBER
Civil Misc. Delay Condonation Application No. 772 of 2024 with Civil Misc. Restoration Application No. 773 of 2024 in Original Application No. 139 of 2017

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Judgment

4 paragraphs · 132 words

BY JUSTICE OM PRAKASH -VII, MEMBER (J)

None present for the applicant even in the revised call. Shri D.P Singh, learned counsel for the respondents is present.

2.

There is no request on behalf of the applicant’s counsel for adjournment. It is seen that the MA No. 773/2024 for restoration of OA, which was dismissed in default on 01.03.2023 is pending since long and today also none appeared on behalf of the applicant to press these MAs. It is quite apparent that the applicant has lost interest in pursuing the matter.

3.

Accordingly, the MA No. 772/2024 for delay condonation application in filing the restoration application and MA No. 773/2024 for restoration of OA are dismissed in default and for want of prosecution. No costs. All associated MAs are disposed of accordingly.