Central Administrative Tribunal - Delhi
Smt. Sneh Lata vs Sh. R.Bandyopadhyay on 27 January, 2011
Central Administrative Tribunal Principal Bench CP No.50/2011 MA No.234/2011 OA No.2208/2004 New Delhi this the 27th day of January, 2011 Honble Mr. Justice S.D. Anand, Member (J) Honble Dr. Veena Chhotray, Member (A) Smt. Sneh Lata, W/o Sh. Jawahar Lal, R/o 257, Sector-15 Sonepat, Haryana -Applicant (Applicant in person) -V E R S U S- 1. Sh. R.Bandyopadhyay, Secretary, Ministry of Corporate Affairs, Government of India, Shastri Bhawan, Dr. Rajendra Prasad Road, New Delhi 2. Sh. Navrang Saini, Regional Director (N.R.), Ministry of Corporate Affairs, PDIL Bhawan, Ground Floor, A-14 Sector-1, Noida, Uttar Pradesh 3. Sh. S.B. Gautam, Official Liquidator, A-2 W-2, Curzon Road Barracks, Kasturba Gandhi Marg, New Delhi-110001 -Respondents (By Advocate: Shri A.K. Bhardwaj) O R D E R (Oral)
Justice S.D. Anand:
In view of the order by the Delhi High Court in W.P. (C) 444/2011 dropping the contempt proceedings, no further orders, in this CP, are required.
2. Disposed of accordingly.
(Dr. Veena Chhotray) (S.D. Anand) Member (A) Member (J) /lg/