Tribunals and CommissionsDivision Bench(2021) 01 CAT CK 0651

Satish Chander Chauhan vs Ministry Of Urban Development & Anr.

Central Administrative Tribunal, New Delhi · Decided on 4 January 2021

HON’BLE JUDGES
A. K. Bishnoi, Member (A) · R.N. Singh, Member (J)
CASE NUMBER
O.A. No.2191/2020

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Judgment

2 paragraphs · 58 words

Hon’ble Mr. R. N. Singh, Member (J):

After arguing for some time, learned counsel for the applicant seeks permission to withdraw the OA with liberty to the applicant to file a better OA. Permission is granted. OA stands dismissed as withdrawn, with liberty, as aforesaid. Pending MA also stands dismissed as withdrawn with liberty in accordance with law.