Central Administrative Tribunal - Delhi
Shri Hari Om P. Sharma vs Union Of India on 19 October, 2011
Central Administrative Tribunal Principal Bench OA No.789/2010 New Delhi, this the 19th day of October, 2011 Honble Mr. Justice V. K. Bali, Chairman Honble Dr. Ramesh Chandra Panda, Member (A) Shri Hari Om P. Sharma S/o SHri Rahunath Parshad, R/o V-719/2, Street No.9, Vijay Park, Majapuri, Delhi 110053. . Applicant. (By Advocate : None) versus 1. Union of India The Secretary, Ministry of Home Affairs, North Block, New Delhi. 2. The Director General BPRD, CGO Complex, Lodhi Road, New Delhi. Respondents. (By Advocate : None) : O R D E R (ORAL) : Justice V. K. Bali, Chairman :
Order dated 18.10.2011 reads as follows:-
Record of the case would reveal that whereas the applicant has sought adjournment by circulating papers three times, respondents have likewise indulged in seeking adjournment on four occasions. No one is even present in support of the request of adjournment despite having been circulated that no request for adjournment shall be entertained unless the same is supported by the counsel or his proxy. We will, however, not pass any adverse orders today. List the matter again on 19.10.2011.
Counsel for the parties be informed about the next date fixed making it clear that no further adjournment shall be granted in the matter.
2. Despite the order aforesaid and the information having been given to the counsel for the parties, no one has chosen to appear. Dismissed in default.
(Dr. Ramesh Chandra Panda) (V. K. Bali) Member (A) Chairman /pj/