Tribunals and CommissionsDivision Bench(2021) 03 CAT CK 0776

Deepak vs Govt. Of NCT Of Delhi & Ors.

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

HON’BLE JUDGES
R.N. Singh, Member (J) · Aradhana Johri, Member (A)
CASE NUMBER
O.A. No. 657/2021

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Judgment

3 paragraphs · 56 words

Hon’ble Mr. R.N. Singh, Member (J):

After arguing for some time, learned counsel for the applicant seeks permission to withdraw the OA with liberty to the applicant to file in accordance with law, if so advised.

2.

Permission is granted. In view of the aforesaid, OA stands dismissed as withdrawn with liberty in accordance with law.