Indian Kanoon - Search engine for Indian Law

Central Administrative Tribunal - Jaipur

Jugal Kishore Sharma vs M/O Railways on 2 August, 2021

         CENTRAL ADMINISTRATIVE TRIBUNAL JAIPUR

                                  Order Sheet
M.A./533/2018
                                                                  Dated: 02/08/2021
Court No.: 1


                          JUGAL KISHORE SHARMA
                                    Vs
                              M/O RAILWAYS

                                     Shri Rakesh Kumar Sharma (through Video
  FOR APPLICANTS(S) Advocate :
                                     Conferencing)

  FOR RESPONDENT(S) Advocate :       Shri Anupam Agarwal (through Video Conferencing)



                                  DAILY ORDER

Learned counsel for the respondents states that prayer made by the applicant in the O.A. has already been granted by the respondents vide order dated 20.11.2020 (Annexure R/1) and, therefore, the O.A. has become infructuous. In view of the above submission made by learned counsel for the respondents, the present Original Application stands disposed of as infructuous. All the pending Misc. Applications also stand disposed of.