Tribunals and CommissionsSingle Bench(2024) 06 CAT CK 1744

Manoj Kumar Sharma vs Union Of India & Anr.

Central Administrative Tribunal · Decided on 28 June 2024

HON’BLE JUDGES
Chhabilendra Roul, Member (A)
CASE NUMBER
O.A. No. 2516/2024

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Judgment

2 paragraphs · 62 words

After arguing for some time, learned counsel for applicant seeks withdrawal of the present OA with liberty to the applicant to challenge the action of the respondents in respect of subject matter in the present OA at the appropriate stage.

2.

In view of the averments made by learned counsel for the applicant, present OA stands dismissed as withdrawn with aforesaid liberty.