Tribunals and CommissionsDivision Bench(2020) 12 CAT CK 0758

Kapoor Singh & Ors. vs Union Of India & Ors.

Central Administrative Tribunal, Principal Bench, New Delhi · Decided on 8 December 2020

HON’BLE JUDGES
L. Narasimha Reddy, Chairman · A. K. Bishnoi, Member (A)
CASE NUMBER
O.A. No. 1991/2020

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Judgment

5 paragraphs · 72 words

Justice L. Narasimha Reddy:-

After arguing the OA for some time, learned counsel for the applicants sought permission of the Tribunal to withdraw the OA with liberty to file a fresh OA.

2.

Permission is accorded with liberty to file a fresh OA on the same cause of action. The OA is dismissed as withdrawn.

Pending MAs, if any, shall also stand disposed of.

There shall be no order as to costs.