Tribunals and CommissionsSingle Bench(2023) 11 CAT CK 2920

Km. Shikha Saxena vs Union Of India & Ors.

Central Administrative Tribunal · Decided on 25 November 2023

HON’BLE JUDGES
Mohan Pyare, Member (Administrative)
CASE NUMBER
Original Application No. 629 of 2020

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Judgment

3 paragraphs · 55 words

O R D E R

None present for the applicant even in the revised call. Shri D.P. Singh, learned counsel for the respondents is present.

2.

It appears that the applicant has lost interest in pursuing the matter. Accordingly, the OA is dismissed in default and for non-prosecution. No costs. All MAs stands disposed of.