Central Administrative Tribunal - Chandigarh
J.R. Sood vs . N.S. Kasturi Nandan & Others on 21 October, 2010
10. CP44/`0 in O.A. No.800/PB/2007 J.R. SOOD VS. N.S. KASTURI NANDAN & OTHERS 21.10.2010 Present: Mr. Jagdeep Jaswal, counsel for the applicant Mr. G.S. Bal, counsel for the respondents
1. A Division Bench of this Tribunal had directed the applicant herein to explain the relevant aspect to the respondents in order to obtain dilution of impugned recovery.
2. It is common ground that the applicant has interacted with the respondents and the exercise in terms of the order aforementioned has concluded.
3. Learned counsel for the respondents states that the decision on the basis of the representation made by the applicant shall be taken by the competent authority amongst the respondents within two months from today.
3. The offer is acceptable to the learned counsel for the applicant who does not press for further orders in the CP for the time being.
4. CP shall stand disposed of accordingly.
(PROMILLA ISSAR) (JUSTICE S.D. ANAND) MEMBER(A) MEMBER(J) mw