Tribunals and CommissionsDivision Bench(2023) 09 CAT CK 3432

K.N. Rajagopalan Nair vs S. Mohan & Ors.

Central Administrative Tribunal · Decided on 15 September 2023

HON’BLE JUDGES
K. Haripal, Judicial Member · K.V. Eapen, Administrative Member
CASE NUMBER
CP(C) No.55 of 2012 in O.A No.180/02240/1993

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Judgment

8 paragraphs · 164 words

O R D E R (ORAL)

Justice K.Haripal, Judicial Member

Both sides submit that the matter stands stayed by the Hon'ble Supreme Court in Civil Appeal No(s).103-107/2016 dated 15.11.2016 in connected matter in CP(C) 69/2022 arising from O.A 552/90. The learned Standing Counsel for the respondents has produced a copy of the order also. The C.P(C) is being adjourned since there is stay of the Apex Court.

2.

Since the Contempt Petition is pending for long, we deem it appropriate to close the same leaving open liberty of the petitioner to approach the Tribunal again, if necessary, after the disposal of the Civil Appeals pending before the Hon'ble Supreme Court.

List of Annexures

Annexure A1- True copy of order dated 30.09.2011 in O.A No.2240/1993

Annexure R1- True copy of petition for SLP (Civil) No.394 of 2012 with prayer for interim relief

Annexure R2- True copy of the Status of Appeal Civil Nos.103-107 of 2016 connected to CA No.3773/2015 downloaded from the Supreme Court website