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Tribunals and CommissionsSingle Bench(2021) 09 CAT CK 0646

Krishna Kant Mishra & Ors. vs Union Of India & Ors.

Central Administrative Tribunal, Principal Bench, New Delhi · Decided on 14 September 2021

HON’BLE JUDGES
Mohd. Jamshed, Member (A)
CASE NUMBER
OA No. 384/2020

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Judgment

3 paragraphs · 65 words

By Hon’ble Mr. Mohd. Jamshed, Member (A)

Learned counsel for the applicants seeks permission of the Tribunal to withdraw the OA, with liberty to file a better OA. Permission is accorded.

2.

Accordingly, the OA is dismissed as withdrawn with liberty to the applicants to file a better OA. Pending MAs, if any, also stand disposed of. There shall be no order as to costs.