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Central Administrative Tribunal - Delhi

Smt Sirja Devi vs Union Of India on 19 February, 2025

                                       1
                                                            MA No. 151/2025
                                                            OA No. 164/2025
Item No. 1(C-2)

                    CENTRAL ADMINISTRATIVE TRIBUNAL
                       PRINCIPAL BENCH, NEW DELHI

                                 MA No. 151/2025
                                 OA No. 164/2025

                  This the 19th Day of February, 2025

       Hon'ble Mr. R. N. Singh, Member (J)
       Hon'ble Dr. Sumeet Jerath, Member (A)

            Smt. Sirja Devi,
            W/o Lte Sh. Rakesh Ram
            'Ex-Syce'
            R/o Vill. Madar, P.O. Chitko,
            District, Jaunpur, U.P.
                                                        ...........Applicant
            (By Advocate : Mr Shesh Datt Sharma)
                                     VERSUS
           1. Union of India,
              Through,
              Secretary, Ministry of Defence
              Govt. of India, New Delhi- 11

           2. Director General,
              Remount Veterinary Services, (RV-1)
              Q.M.G's Branch, Integrated H.Qrs.
              Ministry of Defence (Army)
              West Block'3; Wing No. 4, R. K. Puram
              New Delhi-66

           3. Commandant,
              Pashu Chikitsa Corps,
              Center aur College
              RVC Center & College,
              Pin Code-9800459
              C/o 56. A.P.O
                                     2
                                                            MA No. 151/2025
                                                            OA No. 164/2025
Item No. 1(C-2)

           4. Commanding Officer
              Remount Veterinary Center & College
              Meerut Cantt.- 250001
                                                        .... Respondents
              (By Advocate : Mr U Srivastava)


                            ORDER (ORAL):


        Hon'ble Mr. R. N. Singh, Member (J):


Learned counsel, who appears for the applicant, at the outset seeks permission of this Tribunal to withdraw the instant MA as well as OA with liberty to him to file a better one in accordance with law.

2. Permission is granted.

3. In view of above, the captioned MA as well as OA stand dismissed as withdrawn with liberty as aforesaid.

          (Dr. Sumeet Jerath)                            (R. N. Singh)
            Member (A)                                    Member (J)


           /pinky/