Central Administrative Tribunal - Chandigarh
Bhupender Singh Son Of Karan Singh Aged ... vs Union Territory Of Chandigarh on 16 November, 2016
CENTRAL ADMINISTRATIVE TRIBUNAL
CHANDIGARH BENCH
OA No. 060/01035/2016 Date of decision-16.11.2016
CORAM: HONBLE MR. SANJEEV KAUSHIK, MEMBER (J)
HONBLE MR. UDAY KUMAR VARMA, MEMBER (A)
1. Bhupender Singh Son of Karan Singh aged 35 years resident of VPO Dhanana-III, District Bhiwani.
2. Rakesh Saharawat son of Jai Bhagwan aged 34 years resident of # 273, Village Hiran Kudna, New Delhi.
3. Kulwinder Singh son of Jagmail Singh aged 35 years resident of VPO Ram Nagar Chhana, Tehsil Dhuri, Sangrur, Punjab.
4. Sanjay son of Pritam Singh aged 33 years resident of VPO Bhatol Jattan, Tehsil Hansi, District Hisar, Haryana.
APPLICANT
BY ADVOCATE : Sh. H.P.S. Ishar.
VERSUS
1. Union Territory of Chandigarh, through Secretary Transport Department, Chandigarh, Sector 9.
2. Director cum Divisional Manager, Chandigarh Transport Undertaking, Chandigarh, Industrial Area.
RESPONDENTS
ORDER (ORAL)
HONBLE MR. SANJEEV KAUSHIK, MEMBER (J):-
1. After arguing for sometime, learned counsel for the applicants seeks permission to withdraw the instant Original Application at this stage.
2. Dismissed as withdrawn.
(UDAY KUMAR VARMA) (SANJEEV KAUSHIK) MEMBER (A) MEMBER (J) Dated: 16.11.2016 jk 1 OA No. 060/01035/2016 ( Bhupender Singh & Ors. Vs. UOI & Ors.)