Tribunals and CommissionsSingle Bench(2023) 02 CAT CK 3590

Smt. Asha Devi vs Union Of India & Ors.

Central Administrative Tribunal · Decided on 20 February 2023

HON’BLE JUDGES
B.K. Shrivastava, Member (Judicial)
CASE NUMBER
Original Application No. 330/00211/2020

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Judgment

3 paragraphs · 108 words

O R D E R

By Hon’ble Mr. Justice B.K. Shrivastava, Member (Judicial) : None for applicant. Shri Vinod Kumar Pandey as brief holder of Shri Subhash Chandra Mishra, counsel for respondents.

2.

The case is listed for final hearing but the counsel for applicant is not present. The case was also listed on 26.09.2022 but in the absence of applicant’ counsel the case was adjourned and the opportunity was also granted to file the rejoinder. Any rejoinder has not been filed. The counsel for applicant is again absent today. Therefore, looking to the repeated absence of the applicant the OA No.211 of 2020 is dismissed in default.