Tribunals and CommissionsSingle Bench(2022) 12 CAT CK 0386

Vikram Singh vs Union Of India & Anr.

Central Administrative Tribunal · Decided on 16 December 2022

HON’BLE JUDGES
Dr. Sanjiv Kumar, Member (A)
CASE NUMBER
Original Application No. 672 of 2021

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Judgment

4 paragraphs · 72 words

O R D E R

Heard Shri Bashist Tiwari, learned counsel for the applicant and Shri K.K. Ojha, learned counsel for the respondents.

2.

Learned counsel for the respondents submits that the applicant has been given compassionate appointment and now this case may be dismissed as having become infructuous.

3.

In view of the statement made by learned counsel for the respondents, this case is dismissed as having become infructuous. No costs.