Central Administrative Tribunal - Delhi
Sh. Bhagirath Sharma vs Sh. Ashok Nigam on 20 January, 2010
Central Administrative Tribunal Principal Bench CP No. 670/2009 in OA No. 2892/2009 New Delhi, this the 20th day of January, 2010 Honble Mr. Justice V. K. Bali, Chairman Honble Mr. L. K. Joshi, Vice Chairman (A) 1. Sh. Bhagirath Sharma, UDC in ND-5, DDA, Keshav Puram, Delhi 110 035. 2. Sh. Satish Kumar, UDC in RPD-6, Deepali Chowk, Delhi 110 085. 3. Sh. Mahavir Prasad Rohilla UDC in HAU-8, Rohi, Delhi 110 085. 4. Sh. Sukhpal Singh, UDC in the office of respondent WD-13, Office Complex, Lakad Masndi, Kirti Nagar, New Delhi. Applicants. (By Advocate: Mr. Malaya Chand) Versus 1. Sh. Ashok Nigam, Vice Chairman, Delhi Development Authority Vikas Sadan, INA, New Delhi. 2. Smt. Promilla Bhargav, Commissioner (P), Delhi Development Authority, Vikas Sadan, INA, New Delhi. Respondents (By Advocate: Mr. Rajinder Khattar) ORDER (ORAL) Justice V.K. Bali, Chairman:
Counsel for the applicant states that the directions of this Tribunal, non-compliance whereof has been complained in this contempt petition, have since been complied with and present petition has become infructuous. Contempt Petition No.670/2009 is closed with liberty to the applicant to challenge the order, which has been passed in compliance with directions of this Tribunal, by filing a separate Original Application.
(L.K. Joshi) (V.K. Bali) Vice Chairman (A) Chairman /naresh/