Tribunals and CommissionsDivision Bench(2023) 11 CAT CK 2948

Vikas vs Union Of India & Anr.

Central Administrative Tribunal · Decided on 2 November 2023

HON’BLE JUDGES
Tarun Shridhar, Member (A) · Pratima K. Gupta, Member (J)
CASE NUMBER
O.A. No. 3331/2023

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Judgment

3 paragraphs · 43 words

After arguing for some time, learned counsel for the applicant seeks permission to withdraw the OA with liberty to file it afresh.

2.

Accordingly, the OA stands dismissed as withdrawn with liberty as prayed for.

There shall be no orders as to costs.