Tribunals and CommissionsSingle Bench(2022) 05 CAT CK 0845

Tarun Athya vs Union Of India & Ors.

Central Administrative Tribunal · Decided on 2 May 2022

HON’BLE JUDGES
Ramesh Singh Thakur, Judicial Member
CASE NUMBER
Original Application No.200/00798/2019

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Judgment

3 paragraphs · 50 words

Learned counsel for the applicant submits that as the final order has been passed in the applicant’s case by the respondents, nothing remains in this Original Application.

2.

In view of it, this Original Application has rendered infructuous.

3.

Accordingly, the Original Application is disposed of as having become infructuous.