Central Administrative Tribunal - Delhi
Smt Madhurima Gupta vs Union Of India on 10 September, 2018
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OPEN COURT
Central Administrative Tribunal, Allahabad Bench,
Allahabad
Original Application No.331/00004/2014
This the 10th day of September, 2018
Hon'ble Mr. Justice Bharat Bhushan, Member (J)
1. Smt. Madhurima Gupta wife of Shiv Shankar Lal
resident of E-1071, Rajendra Nagar, Bareilly,.
2- Gorakh Nath Sharma son of late Mahatam Sharma
resident of A 6/6, IVRI Campus, Izzatnagar, Bareilly.
3. Deep Chandra Joshi son of Sri Pitamber Dutt Joshi
resident of H.No. 5, IVRI Campus, Mukeshwar, District-
Nainital.
Applicants
By Advocate: None
Versus
1. Secretary, ICAR (Indian Council of Agricultural
Research )Krishi Bhawan, Dr. Rajendra Prasad Road,
New Delhi.
2. Director, Indian Veterinary Research Institute (IVRI)
Izatnagar, Bareilly.
3. Joint Director Administration, Indian Veterinary
Research Institute (IVRI) Izatnagar, Bareilly.
4. Assistant Administrative Officer, IVRI, Camp Office at
Mukteshwar, District- Nainital.
Respondents
By Advocate: None
ORDER
HON'BLE MR. JUSTICE BHARAT BHUSHAN, MEMBER (J) List revised. None present for applicant. Learned counsel for respondents Sri N.P. Singh has sent illness slip.
It appears that applicant has lost interest to pursue his case. Accordingly, O.A. is dismissed in default and for non- prosecution. No order as to costs.
(JUSTICE BHARAT BHUSHAN) MEMBER (J) HLS/-
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