Tribunals and CommissionsDivision Bench(2023) 04 CAT CK 0599

Smt. Bhawana Tiwari vs Union Of India & Ors.

Central Administrative Tribunal · Decided on 17 April 2023

HON’BLE JUDGES
Om Prakash VII, Member (Judicial) · Sanjiv Kumar, Member (Administrative)
CASE NUMBER
MISC WITHDRAWAL APPLICATION NO. 330/00509/2023 In Original Application No. 330/00596/2022

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Judgment

6 paragraphs · 96 words

O R D E R

By Hon’ble Mr. Justice Om Prakash VII, Member (Judicial)

Shri S. K. Kushwaha, learned counsel for the applicant and Shri Manoj Kumar Sharma, learned counsel for the respondents are present.

2.

Misc. Application No. 330/509/2023 has been filed by the applicant seeking to withdraw the OA.

3.

Learned counsel for the applicant wishes to withdraw the Original Application since the reliefs sought by the applicant, has already been granted by the respondents.

4.

Accordingly, MA No. 330/509/2023 is allowed and the O.A. is dismissed as withdrawn. No order as to costs.