Central Administrative Tribunal - Mumbai
Omprakash Kasiram vs Defence on 12 March, 2024
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CENTRAL ADMINISTRATIVE TRIBUNAL
MUMBAT BENCH, MUMBAI.
ORIGINAL APPLICATION No.78/2023
Date of Decision: 12° March, 2024
CORAM: Ms. Harvinder Kaur Oberoi, Mamber {J}
Omprakash KRashiram
Designation : Office Superintendent
Department > Naval Armament Depot
Rar
ranja, Raigad - 406 704
iding at ~ Amol Apartment Flat No.16
ge Floor, Waldhuni Kalyan 421 301
Mobile :OQ9833915610
RMail:[email protected] oes Applicant
{ By Advocate Ms. Bhoomika Vyas i/b Shri Sangram
Chinnappa }
VERSUS
1. Union of India,
~ Ligoel.,
2. The Chief of Naval Staff
Por the Principal Director of
Civilian Personnel
Integr
rated Headquarters of
try of Defence (Navy}
New Delhi - 110 O11.
43
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re]
ey
cal Manager
Naval Armament Deno
Raranva, Raigad 400 704,
i)
O4 No 78/2023
4. Officer in Charge
NAD Dollyguny (Port Blair)
C/o Navy Mail Office,
Port Blair 744 102
Vizag
ta
ca o¢t
(ae)
3
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Respondents
(By Advocate Mrs. N.V. Masurkar)
ORAL ORDER
The present OA has been filed by the applicant Notices in the OA were issued but no interim protection was granted to the applicant. Thereafter, the respondents have filed their counter affidavit.
2. There was no appearance on behalf of the applicant on the last date. Today, Ms. Bhoomika Vyas, counsel appears and submits that they have tried to contact the applicant seeking further instructions. She has also placed on record the written communication sent te the apolicant informing that the counsels Shri Sangram Chinnappa/Shri Kartikeya Bahadur would bea eBay Pg : Soy ~ Voy Sy eee withdrawing their vakalatnama.
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3. In view of the aforesaid communication, vakalatnama is treated as withdrawn.
4, it seems that the applicant is not interested in pursuing this case any more. In the circumstances, the Original Application is dismissed in default for nhol~prosecution. Pending MAs, if any, stand closed. No order as to costs.
(Harvitch§: Kaur Oberoi) Member (J)