Central Administrative Tribunal - Madras
Department Of Atomic Anergy vs G K Pandey on 28 April, 2023
1. MA 269/2023 CENTRAL ADMINISTRATIVE TRIBUNAL CHENNAI BENCH IVLA/310/00269/2023 i in OA/310/00065/2023 Dated Friday the 28" day of April Two Thousand Twenty Three CORAM: HON'BLE MR. T, JACOB, Member (A) HON'BLE MS. LATA BASWARAJ PATNE, Member (J) 1.Union of India, rep by its Secretary, Department of Atomic Energy, | Anushakti Bhavan, C.S.M Marg, Mumbai 400001, Maharashtra. 2.The Director, Bhabha Atomic Research Centre (BARC), Department of Atomic Energy (DAE), Government of India, Trombay, Mumbai 400085. ... Applicants/Respondents | By Advocate Mr. K. -- Vs | | G.K.Pandey, | S/o. Ram Ashare Panday, No. 5, Shenbagam, DAE Township, Anupuram 603127. .... Respondent/Applicant By Advocate M/s. L. Chandrakumar Sys\| 2 : MA. 269/2023 ORAL ORDER
(Pronounced by Hon'ble Mr. t Jacob, Member(A)) Heard both sides.
2. This MA is filed by the respondents i in 1 OA 65/2023 seeking extension of time by six months for implementation | ie the order of this Tribunal dt. 31.01.2023. |
3. Learned counsel for MA respondent vehemently opposes the grant of extension of time.
4. In view of-the above submission land in the interest of justice, an extension of four months is granted for implementation of the order of this Tribunal dt. 31.01.2023.
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5. Accordingly, MA 269/2023 for extengion of time is disposed of.