Tribunals and CommissionsDivision Bench(2022) 01 CAT CK 0467

V. Sekar vs Union Of India & Anr.

Central Administrative Tribunal, Chandigarh · Decided on 5 January 2022

HON’BLE JUDGES
Rakesh Kumar Gupta, Member (A) · Suresh Kumar Monga, Member (J)
CASE NUMBER
Original Application N0. 063/225/2019

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Judgment

3 paragraphs · 60 words

Per: SURESH KUMAR MONGA, MEMBER (J)

At the very outset, Shri Rajesh Kumar, learned counsel for the applicant stated that the present Original Application has become infructuous and the same may be disposed of accordingly.

2.

In view of the above statement made by learned counsel for the applicant, the Original Application is disposed of as having been rendered infructuous.