Central Administrative Tribunal - Delhi
Sh. K.S. Meena S/O Late Sh. B.L. Meena vs Sh. K.K. Sharma on 22 November, 2010
Central Administrative Tribunal Principal Bench CP No.807/2010 In OA 812/2009 New Delhi, this the 22nd day of November, 2010 Honble Mr. Justice V.K. Bali, Chairman Honble Mr. L.K. Joshi, Vice Chairman (A) Sh. K.S. Meena s/o late Sh. B.L. Meena, R/o Government Flat No. 17/5, Rajpur Road, Civil Lines, Delhi 110 054. Applicant (By Advocate: Ms. Meenu Mainee for Mr. Ashwani Bhardwaj) Versus Sh. K.K. Sharma Secretary, Public Works Department, Government of NCT of Delhi, 5th Level, Delhi Secretariat, Delhi 110 002. Respondent (By Advocate: Mr. Amandeep Joshi for Mrs. Jyoti Singh) ORDER (ORAL) Justice V.K. Bali, Chairman:
Counsel for the applicant seeks permission to withdraw this contempt petition with liberty to challenge the order that has been passed in purported compliance of the order of this Tribunal, non-compliance whereof has been complained in this contempt petition.
2. With leave and liberty, as asked for, present contempt petition is dismissed as withdrawn.
(L.K. Joshi) (V.K. Bali) Vice Chairman (A) Chairman /naresh/