Central Administrative Tribunal - Delhi
Wali Mohd vs Shri A K Punthia on 29 January, 2016
Central Administrative Tribunal
Principal Bench, New Delhi.
CP-302/2015
in
OA-64/2013
New Delhi this the 29th day of January, 2016.
Hon'ble Sh. V. Ajay Kumar, Member (J)
Hon'ble Mr. Shekhar Agarwal, Member (A)
Wali Mohd. .... Petitioner
(By Advocate: Shri H.K. Bajpai for Ms. Meenu Mainee)
VERSUS
1. Shri A.K.Punthia,
General Manager,
Northern Railway,
Baroda House,
New Delhi.
2. Shri B.K.Gupta,
Divisional Railway Manager,
Northern Railway,
State Entry Road,
New Delhi.
3. Shri S.K.Gupta,
Divisional Personnel Officer,
DRM Office,
State Entry Road,
New Delhi .... Respondents.
(By Advocate: Shri Rajneesh Vats for Mr. Kripa Shankar Prasad)
ORDER (ORAL)
Mr. V. Ajay Kumar, Member (J) Learned proxy counsel for Ms. Meenu Mainee, learned counsel for the petitioner, seeks leave of this Tribunal to withdraw the CP. Accordingly, the CP is dismissed as withdrawn. No costs.
(Shekhar Agarwal) (V. Ajay Kumar) Member (A) Member (J) /ns/