Tribunals and CommissionsSingle Bench(2021) 04 CAT CK 0353

Kiran Pal Singh & Anr. vs The Union Of India & Ors.

Central Administrative Tribunal, Principal Bench, New Delhi · Decided on 8 April 2021

HON’BLE JUDGES
Aradhana Johri, Member (A)
CASE NUMBER
OA No. 4015/2017

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Judgment

2 paragraphs · 42 words

Shri R. K. Shukla, learned counsel for applicants states that the desired relief has already been granted. Therefore, the applicants would like to withdraw this OA.

2.

The O.A is accordingly dismissed as withdrawn. There shall be no order as to costs.