Tribunals and CommissionsSingle Bench(2022) 11 CAT CK 0725

Rajeshwar Singh vs Union Of India & Ors.

Central Administrative Tribunal · Decided on 29 November 2022

HON’BLE JUDGES
Om Prakash VII, Member (J)
CASE NUMBER
Original Application No. 249 of 2015

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Judgment

3 paragraphs · 70 words

O R D E R

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

2.

Today, there is no request on behalf of the applicant’s counsel for adjournment. It appears that the applicant has lost interest in pursuing the matter. Accordingly, the OA is dismissed in default for non-prosecution. All associated MAs are also disposed of. No costs.