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Tribunals and CommissionsDivision Bench(2021) 06 CAT CK 0510

Sanjay Kumar Bhatnagar & Ors. vs Union Of India & Ors.

Central Administrative Tribunal, Allahabad · Decided on 22 June 2021

HON’BLE JUDGES
Vijay Lakshmi, Member (Judicial) · Devendra Chaudhry, Member (Administrative)
CASE NUMBER
M.A. No. 330/992/2021 in Original Application No. 330/1690/2015

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Judgment

11 paragraphs · 186 words

ORDER

Deliverd by Hon'ble Mrs. Justice Vijay Lakshmi, Member-J :

We have joined this Division Bench online through Video Conferencing.

2.

Shri Pradeep Kumar Mishra, ld. counsel for the applicants is present in Court. Shri Chanchal Kumar Rai, ld. counsel for the respondents is present online through Video Conferencing.

3.

M.A. No. 992/2021 is a withdrawal application, filed by the applicants in the instant OA No.1690 of 2015, with prayer to permit them to withdraw this original application.

4.

Ld. counsel for the respondents has no objection against the aforesaid prayer. However, he has contended that no liberty should be given to file fresh OA to the applicants.

5.

As there is no prayer to give any such liberty by the applicants, objection of ld. counsel for the respondents is baseless.

6.

In view of the above, MA No.992/2021 is allowed. The applicants are permitted to withdraw this O.A.No.1690/2015.

7.

Accordingly, the original application is dismissed as withdrawn.

8.

All the MAs pending in this OA are disposed of as being infructuous.

Hon'ble Shri Devendra Chaudhry, Member (Administrative) has consented to this order during video conferencing.