Raja Ram Vs Union Of India And Others

Central Administrative Tribunal - Allahabad Bench, Allahabad 26 Apr 2024 Original Application No. 923 Of 2017 (2024) 04 CAT CK 0042

Bench: Single Bench

Result Published

Judgement Snapshot

Case Number

Original Application No. 923 Of 2017

Hon'ble Bench

Om Prakash VII, Member (J)

Advocates

Qazi Vakil Ahmed, Bablu Singh

Final Decision

Dismissed

Judgement Text

Translate:

Om Prakash VII, Member (J)

1. List revised. None present for the applicant even in the revised call. Shri Bablu Singh, learned counsel for the respondent is present.

2. None present for the applicant even in the revised call. Also, there is no request on behalf of the applicant’s counsel for adjournment. It is quite apparent that the applicant has lost interest in pursuing the matter. Accordingly OA is dismissed in non- prosecution.All associated pending MAs stand disposed off.

Madhya Pradesh High Court