Central Administrative Tribunal - Delhi
Leela Sajwan vs Shri Sunil Uke & Ors M/Ofinance on 21 September, 2023
1
Item No. 1 C.P. No. 622/2023
Court No. IV in
O.A. No. 2197/2020
Central Administrative Tribunal
Principal Bench, New Delhi
C.P. No. 622/2023
In
O.A. No. 2197/2020
This the 21st day of September, 2023
Hon'ble Mr. Manish Garg, Member (J)
Hon'ble Dr. Chhabilendra Roul, Member (A)
Leela Sajwan
Aged about 61 years
W/O Shri Jagmohan Sajwan
R/O: RZ-2802/A, Lane NO.32,
Tughlakabad Extension,
New-Delhi-110019
... Applicant
(By Advocate: Sh. Chanrakant S Sarkar)
Versus
1. Shri Sunil, UKE,
The Commissioner Data Management (HoD),
Directorate of Data Management,
Central Board of Indirect Taxes and Customs,
Department of Revenue,
Ministry of Finance,
Government of India,
3rd Floor, A-Wing, Pushpa Bhawan,
Madangir, New Delhi-110062
2. Shri C Viswanth Secretary,
Pension, Administrative Reforms and Grievances,
Department of Pension and Pensioner's Welfare,
Ministry of Personnel, Public Grievances and
Pensions, Lok Nayak Bhawan,
Khan Market, New Delhi - 110003
... Respondents
(By Advocate: Sh. Satish Kumar)
2
Item No. 1 C.P. No. 622/2023
Court No. IV in
O.A. No. 2197/2020
ORDER (ORAL)
Hon'ble Mr. Manish Garg, Member (J) At the outset, learned counsel for the applicant wishes to withdraw the present Original Application to take appropriate remedy in light of the judgment passed by the Hon'ble Apex Court in Civil Appeal No. 2471 of 2023 decided on 11.04.2023 titled as Director (Admn. And HR) KPTCL and Others Vs. C.P. Mundinamani and Others, reported in (2023) SCC Online SC 401.
2. In view of the same, the C.P. stand closed, with liberty to the applicant to revive the same, if so required, in accordance with law.
3. No order as to costs.
(Dr. Chhabilendra Roul) (Manish Garg)
Member (A) Member (J)
/SG/