Tribunals and CommissionsDivision Bench(2021) 02 CAT CK 0465

Dharambir vs Union Of India & Anr.

Central Administrative Tribunal, Principal Bench, New Delhi · Decided on 15 February 2021

HON’BLE JUDGES
A. K. Bishnoi, Member (A) · R.N. Singh, Member (J)
CASE NUMBER
O.A. No. 353/2021

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Judgment

3 paragraphs · 50 words

Hon’ble Mr. R. N. Singh, Member (J):

After arguing for some time, learned counsel for the applicants seeks permission to withdraw the OA with liberty in accordance with law.

2.

Permission is granted. The OA stands dismissed as withdrawn with liberty as aforesaid. Accordingly, MA also stands dismissed as withdrawn.