M.K. Srivastava Vs Union Of India & Ors.

Central Administrative Tribunal - Allahabad Bench, Allahabad 20 Dec 2024 Original Application No. 710 Of 2015 (2024) 12 CAT CK 0014

Bench: Division Bench

Result Published

Acts Referenced

Judgement Snapshot

Case Number

Original Application No. 710 Of 2015

Hon'ble Bench

Rajiv Joshi, Member (J); Anjani Nandan Sharan, Member (A)

Advocates

Rakesh Verma, Rajni Kant Rai

Final Decision

Dismissed

Acts Referred

Central Administrative Tribunal (Procedure) Rules, 1987 - Rule 15(1)

Judgement Text

Translate:

Rajiv Joshi, Member (J)

1. List has been revised, but nobody appears on behalf of the applicant to place the matter. However, Mr. Raj Pal Singh, learned counsel for the respondents is present.

2. The matter is of 2015.

3. Under the circumstances, the Court has no option, but to dismiss instant case for want of prosecution as per Rule 15 (1) of Central Administrative Tribunal (Procedure) Rules, 1987. Accordingly, instant Original Application stands dismissed for want of prosecution.

4. Interim order, if any, stands vacated.

5. Pending M.A., if any, will be treated as disposed of.

Madhya Pradesh High Court