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Tribunals and CommissionsDivision Bench(2021) 03 CAT CK 0795

Pramod Kumar vs Govt. of NCT of Delhi & Ors.

Central Administrative Tribunal, Principal Bench · Decided on 22 March 2021

HON’BLE JUDGES
R. N. Singh, Member (J) · Aradhana Johri, Member (A)
CASE NUMBER
M.A. No. 750/2021; O.A. No. 128/2018

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Judgment

4 paragraphs · 79 words

Hon’ble Mr. R.N. Singh, Member (J)

MA No. 750/2021

Shri Ajesh Luthra, learned counsel appeared for the applicant. There is no representation on behalf of the respondents.

The present MA has been filed by the applicant seeking permission to withdraw the OA. This MA is supported by an affidavit. Shri Ajesh Luthra, learned counsel for applicant submits that the applicant wants to withdraw the OA at his own will and wishes. MA is allowed. OA is dismissed as withdrawn.