Central Administrative Tribunal - Delhi
Harish Chand Bhatt S/O Shri M L Bhatt vs Union Of India Through Secretary on 13 August, 2009
Central Administrative Tribunal Principal Bench, New Delhi O.A.No.680/2009 Thursday, this the 13th day of August 2009 Honble Shri Shanker Raju, Member (J) Honble Dr. Veena Chhotray, Member (A) Harish Chand Bhatt s/o Shri M L Bhatt working as Stenographer Gr II office of the chief Departmental Representative Customs, Excise & Service Tax Appellate Tribunal West Block 2, Wing No.2 R K Puram, New Delhi ..Applicant (By Advocate: Shri R K Jain) Versus 1. Union of India through Secretary Department of Revenue, Ministry of Finance North Block, New Delhi-1 2. The Chairman Central Board of Excise & Customs Department of Revenue, Ministry of Finance North Block, New Delhi-1 3. The Director General Directorate General of Inspection Customs & Central Excise D-Block, IP Estate, New Delhi-2 ..Respondents (By Advocate: Shri R N Singh for Shri R V Sinha) O R D E R (ORAL)
Shri Shanker Raju:
With liberty to assail the order passed on representation in an original proceeding, if so advised, this OA is allowed to be withdrawn. No costs.
( Dr. Veena Chhotray ) ( Shanker Raju ) Member (A) Member (J) /sunil/