Central Administrative Tribunal - Mumbai
V M Thomas vs D/O Atomic Energy on 4 December, 2018
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1 OAN11571/2013
CENTRAL ADMINISTRATIVE TRIBUNAL, Mama]: BENCH , MUMBAI '0.A"Ne.57l/2018 Dated this Wednesday the 4th day sf December, 2018 Coram: Hen'hle Dr. Bhagwan Sahai, Member (A).
1. V. M. Thomas Aged 59 years, Presently serving as . Chief Administrative Officer Directorate of Purchase and Stores,
-Department of Atomic Energy, Vikram Sarabhai Bhavan, Anushakti Nagar, Trombay, Mumbaim40O O94, and §§ Residing at D--10, Ellora, ~ Anushakti Nagar, Mumbai--400 094. _
- ...Applicant.
( By Adveeate Shri Sai Kumar Ramamurthy ).
Versus
1. Union of India ' Through Secretary, Department of Atomic Energy, Government of India, Anushakti Bhavan, CSM Marg, Mumbaie400001.
" " "a 2. The Director, Directorate of Purchase and Stores, Department of Atomic Energy, Anushakti Bhavan, Vikram Sarabhai Bhavan, Anushaktinagar, Mumbai--400 O94.
3. The Chief Executive, Heavy Water Board, Vikram Sarabhai Bhavan, Department of Atomic Energy, Government of India, Anushakti Nagar, Trombay, Mumbai*40O O94.
... Respondents.
( By Advocate Shri A..M; Sethna ). .-
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. 2 OANo.57l/2018
.9 RTQ R -(,9 R}. L)
Present.
Shri Ramesh Ramamurthy, learned counsel
for the applicant.
- Shri Mohd Navid Mulla, learned proxy
counsel holding for Shri A. M. Sethna, learned
counsel for Respondents.MA No.643/2018
By this bflk the applicant see§§permission to withdraw the OA. Permission is granted. ¢41==--'*~'.<i5E j-_'-.
In idrnv of above, the (Mk is dismissed as withdrawn. No order as to costs.
(Dr. Bhagwan Sahaifl'*' Member (A) V. .9 J ~<_, §;:' "
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