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Central Administrative Tribunal - Jabalpur

Sanjay Kumar Kashyap And Another vs Electronics Test And Development ... on 8 April, 2022

                             1                          M.A.No. 203/566/2022
                                                         (in OA 203/39/2022)



 CENTRAL ADMINISTRATIVE TRIBUNAL, JABALPUR BENCH
                          JABALPUR

       Miscellaneous Application No.203/566/2022
                (in OA No. 203/39/2022)
         Bilaspur, this Friday, the 8th day of April, 2022
   HON'BLE SHRI RAMESH SINGH THAKUR, JUDICIAL MEMBER

1. Union of India, through its Secretary, Ministry of
Electronics and Information Technology, Electronics Niketan,
6, CGO Complex, Lodhi Road, New Delhi - 110003


2. Director General, National Informatics Centre, Ministy of
Electronics and Information Technology, A-Block, CGO
Complex, Lodhi Road, New Delhi 110003


3. State Informatics Officer, National Informatics Centre,
Ministry of Electronics and Information Technology, Ad-2/14,
Admin Block, Mahanadi Bhawan, Mantralaya, Naya Raipur,
Raipur, (C.G.)
                           -Applicants/Respondents in O.A.

(By Advocate - Shri Siddharth Rathod)

                              Versus
1. Sanjay Kumar Kashyap, S/o Shri Ganesh Ram Kashyap,
  aged about 47 years, R/o Behind Lafagarh Gas Godown,
  Shubham Vihar, Bilaspur, District - Bilaspur (C.G.) 495001
2. Poonam Chandra Verma, S/o Shri Premlal Verma, aged
  about 42 years, R/o LIG - 135, Tathiband, Raipur, District
  Raipur (C.G.) 490042

                           - Respondents/Applicants in O.A.

                                                             Page 1 of 2
                             2                          M.A.No. 203/566/2022
                                                        (in OA 203/39/2022)




                      O R D E R(ORAL)

This Miscellaneous Application has been filed by the department for extension of time for compliance of our order dated 07.01.2022, passed by this Tribunal in O.A. No. 203/39/2022.

2. In view of averments made in Para 3 & 4 of this application, applicants (respondents in the Original Application) are granted further four weeks' time from today for compliance of our order dated 07.01.2022.

3. Accordingly, the Miscellaneous Application is disposed of.

(Ramesh Singh Thakur) Judicial Member Vk/-

Page 2 of 2