Tribunals and CommissionsSingle Bench(2023) 03 CAT CK 4025

Rishi Deo Singh vs Union Of India & Ors.

Central Administrative Tribunal · Decided on 17 March 2023

HON’BLE JUDGES
B.K. Shrivastava, Member (J)
CASE NUMBER
Original Application No. 1267 of 2017

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Judgment

3 paragraphs · 43 words

ORDER

2.

It is submitted by counsel for her applicant that the OA becomes infructuous because the applicant expired before a long time. The cause of action also not survives.

3.

Therefore, looking to the aforesaid situation, OA No.1267/2017 is dismissed as infructuous.