Central Administrative Tribunal - Lucknow
Ram Jiyawan Tiwari vs Union Of India on 10 March, 2021
Page 1 of 2
CENTRAL ADMINISTRATIVE TRIBUNAL
LUCKNOW BENCH, LUCKNOW
Withdrawal Application No. 332/00293/2021
In
Original Application No. 332/00058/2021
(Through Video Conferencing)
This, the 10th day of March, 2021
HON'BLE MR. A. MUKHOPADHAYA, MEMBER (A)
Ram Jiyawan Tiwari aged about 57 years son of late
Raj Bahadur Tiwari, residence of 53/3, Jail Road,
Rajendra Nagar, Sultanpur City, District-Sultanpur.
....Applicant
By Advocate: Shri Dharmendra Awasthi.
Versus
1. Union of India, through the Secretary, Department
of Posts, Dak Bhawan, New Delhi.
2. Director General, Department of Posts, Dak
Bhawan , Sansad Marg, New Delhi.
3. Chief Post Master General, U.P. Circle, Dak
Bhawan, U.P. Lucknow.
4. Post Master General, Department of Posts, Civil
Line, Allahabad region, Allahabad.
5. Regional Director, Department of Posts, Civil Line,
Allahabad Region, Allahabad.
6. Superintendent of Post Officers, Sultanpur Division,
Sultanpur.
....Respondents
By Advocate : Ms. Prayagmati Gupta.
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ORDER(ORAL)
Shri Dharmendra Awasthi, learned counsel for the applicant, submitted that he seeks the Court's permission to withdraw O.A. No. 58/2021 with liberty to file the same afresh as inadvertently, certain necessary documents and details have been omitted while filing the O.A.
2. Ms. Prayagmati Gupta, learned counsel for the respondents, has no objection to this.
3. Accordingly, withdrawal application No. 293/2021 withdrawing the O.A. No. 58/2021 is allowed with liberty to file the same afresh.
4. OA No. 58/2021 is accordingly dismissed as withdrawn with liberty as aforementioned.
(A.MUKHOPADHAYA) MEMBER (A) vidya