Central Administrative Tribunal - Delhi
Shri Ved Prakash Bansal vs Delhi Development Authority on 19 January, 2010
Central Administrative Tribunal Principal Bench TA No. 342/2009 New Delhi, this the 19th day of January, 2010 Honble Mr. Justice V.K. Bali, Chairman Honble Mr. L.K. Joshi, Vice Chairman(A) Shri Ved Prakash Bansal s/o Late Shri Mam Raj Bansal, R/o C-4G/139A, Janakpuri, New Delhi. Applicant (By Advocate: None) Versus Delhi Development Authority Through its Vice Chairman Vikas Sadan, I.N.A. New Delhi. Respondent (By Advocate: Mr. Rajinder Khattar) ORDER (ORAL) Justice V. K. Bali, Chairman:
No one appeared in support of this Application when the matter came up for hearing on 27.11.2009. In the interest of justice, we issued fresh notices to the parties, returnable for today. As per office report, service is complete.
2. Today, when the case was called at its number, no one chose to appear on behalf of the applicant and, therefore, in the interest of justice, the matter was passed over. The matter has now been taken up for second time even after transacting some regular matters, the position is no different. This matter pertains to the year 1993 when Civil Writ Petition No. 4879 of 1993 came to be filed before the Honble High Court of Delhi, even though it may have been transferred to this Tribunal very recently. Dismissed in default.
(L.K. Joshi) (V.K. Bali) Vice Chairman (A) Chairman /naresh/