Tribunals and CommissionsSingle Bench(2022) 06 CAT CK 0864

Ram Shringar vs Union Of India & Ors.

Central Administrative Tribunal, Allahabad · Decided on 1 June 2022

HON’BLE JUDGES
Pratima K Gupta, Member (Judicial)
CASE NUMBER
Original Application No. 330/00483/2022

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

6 paragraphs · 106 words

O R D E R

By Hon’ble Ms. Pratima K Gupta, Member (Judicial)

I have joined this Bench online through video conferencing.

2.

Shri Rajesh Kumar Mall, learned counsel for the applicant, Shri Chakrapani Vatsyayan, and Shri Rajeev Sharma, learned counsel for the respondents are present.

2.

Learned counsel for the applicant seeks permission to withdrawn this original application and he wants to file a self contained original application raising all his contentions. He is allowed to do so with liberty to file a fresh original application.

3.

Accordingly, the original application is dismissed as withdrawn with liberty to file a fresh original application. No Costs.