Central Administrative Tribunal - Delhi
Tungal Giri vs Delhi Transport Corporation, Govt. Of ... on 12 January, 2016
Central Administrative Tribunal
Principal Bench, New Delhi
OA No.142/2016
New Delhi, this the 12th day of January, 2016
Hon'ble Dr. Brahm Avtar Agrawal, Member (J)
Sh. Tungal Giri, Age -59 yrs., Post Conductor
S/o Late Sh.Kishan Giri,
R/o Village Bharana,
P.O. Bharana,
Ditt. Bulandshehar,
Greater Noida-II,U.P. ...Applicant
(By Advocate: Mr. A.V. Shukla)
Versus
Delhi Transport Corp.
I.P. Headquarters, New Delhi
Through its Chairman/
Managing Director. ... Respondent.
(By Avocate: Ms. Deepakashi, proxy for Mr. Ajesh Luthra)
ORDER (ORAL)
Learned counsel for the applicant submits that he would like to withdraw the instant OA, with liberty to file a fresh one in a modified form.
The OA is dismissed as withdrawn with liberty as aforesaid.
(Dr. Brahm Avtar Agrawal) Member (J) /mk /