Tribunals and CommissionsDivision Bench(2022) 01 CAT CK 0460

Sh. Rajeev Kumar Negi vs Union Of India & Ors.

Central Administrative Tribunal, New Delhi · Decided on 12 January 2022

HON’BLE JUDGES
Manjula Das, Chairman · Mohd. Jamshed, Member (A)
CASE NUMBER
O.A. No. 15/2022

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Judgment

3 paragraphs · 47 words

Learned counsel for the applicant seeks permission of this Tribunal to withdraw the present OA with liberty to file a fresh and proper OA. Permission is granted.

2.

Accordingly, the OA stands dismissed as withdrawn with liberty as aforesaid.

There shall be no orders as to costs.