KM Monika Jaiswal Vs Delhi Subordinate Services Selection Board Through Its Chairman FC-18, Institutional Area, Karkardooma, (Near Railway Reservation Center) Delhi-110092 & Ors.

Central Administrative Tribunal Principal Bench, New Delhi 23 Feb 2024 Original Application No. 652 Of 2024 (2024) 02 CAT CK 0038
Bench: Division Bench
Result Published

Judgement Snapshot

Case Number

Original Application No. 652 Of 2024

Hon'ble Bench

Pratima K. Gupta, Member (J); Dr. Chhabilendra Roul, Member (A)

Advocates

Renu, Amit Anand

Final Decision

Dismissed

Judgement Text

Translate:

Pratima K. Gupta, Member (J)

1. At the outset, learned counsel for the applicant seeks permission of the Tribunal to withdraw the present O.A. with liberty to file a fresh one with

better particulars.

2. Permission is granted.

3. The O.A. is dismissed as withdrawn with liberty as prayed for.

4. There shall be no order as to costs.

5. Order “dastiâ€​.

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Case Metadata
  • Ck Citation: (2024) 02 CAT CK 0038
  • Coram: Pratima K. Gupta, Member (J); Dr. Chhabilendra Roul, Member (A)
  • Bench: Division Bench
  • Advocates: Renu, Amit Anand
  • Result: Dismissed
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