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Judgment
Per: Mr. Justice Sunil Thomas, Judicial Member
When the matter was taken up today, learned counsel for the applicant submitted that the applicant has received the amount claimed and hence, the O.A is not pressed. The same is recorded.
The O.A is dismissed as withdrawn. No order as to costs.
Applicant's Annexures
Annexure A-1 - True copy of O.M. F. No. 38/37/08-P & PW(A) dated 10.12.2009 issued by the 1 respondent.
Annexure A-2 - True copy of the Pension Payment Order No. C/ 129/86 issued by the 5 respondent.
Annexure A-3 - A true copy of resolution dated 29.08.2008 passed by the 1 respondent.
Annexure A-4 - True copy of the Office Memorandum F.No. 38/37/ 08-P & PW (A) dated 01.09.2008 issued by the 1 respondent.
Annexure A-5 - True copy of the Office Memorandum F.No. 38/37/ 08-P &PW(A) pt. 1, dated 03.10.2008 issued by the 1 respondent.
Annexure A-6 - True copy of the Office Memorandum F.No. 38/37/ 08-P &PW(A) dated 02.09.2008 issued by the 1 respondent.
Annexure A-7 - True copy of Order of the Hon'ble Central Administrative Tribunal, Principal Bench in O.A No. 1165/2011 and connected cases dated 21.04.2015.
Annexure A-8 - True copy of the representation dated 25.05.2019 submitted by the applicant to the 1 respondent.
Respondents' Annexures
Annexure R-1 (A) - True copy of new PPO No. 409198600030 (suffix 0799) issued by the 5 respondent.
Annexure R-1 (B) - True photocopy of the letter No. DPDO/KTM/ PO1477/SBT KTYM dated 22.11.2017.