Tribunals and CommissionsSingle Bench(2023) 02 CAT CK 3601

Smt. Babita Dubey vs The Commissioner, Nodya Vidyalaya Samiti & Ors.

Central Administrative Tribunal · Decided on 3 February 2023

HON’BLE JUDGES
Dr. Sanjiv Kumar, Member (A)
CASE NUMBER
MA No. 297 of 2023 In Original Application No. 54 of 2023

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Judgment

6 paragraphs · 107 words

O R D E R

Heard Shri B.N. Singh, learned counsel for the applicant and Shri Jitendra Prasad, learned counsel for the respondents.

2.

Learned counsel for the applicant has moved MA No. 297/2023 for withdrawal of this OA.

3.

Learned counsel for the respondents submits that the said MA has not been served upon him.

4.

Learned counsel for the applicant has served the said MA to learned counsel for the respondents today in the Court itself.

5.

In view of the above request made by the learned counsel for the applicant MA No. 297/2023 is allowed. Accordingly, the OA is dismissed as withdrawn. No costs.