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Central Administrative Tribunal - Delhi

Ramesh Chander vs Sandeep Kumar on 11 July, 2018

           Central Administrative Tribunal
             Principal Bench, New Delhi
               C.P. No.712/2017 in O.A.No.2131/2017

                           Wednesday, this the 11th day of July, 2018

         Hon'ble Mr. K.N. Shrivastava, Member (A)
           Hon'ble Mr. S.N. Terdal, Member (J)

Ramesh Chander (Aged about 60 years)
s/o Lt. Sh. Mehar Dass
r/o H.No.770, Village & PO Barwasni
District & Tehsil
Sonipat, Haryana
                                                         ..Applicant
(Mr. Ravinder Kumar Sharma, Advocate)

                              Versus

1.   Sh. Sandeep Kumar
     Delhi Transport Corporation
     Govt. of NCT of Delhi, IP Estate
     New Delhi - 02

2.   Sh. B P Nigam
     The DCG Manager
     Delhi Transport Corporation
     Store & Purchase Department
     MSI, Banda Bhadur Marg Complex
     New Delhi - 2
                                                      ..Respondents
(Ms. Charu Sangwan, Advocate)

                       O R D E R (ORAL)

Mr. K.N. Shrivastava:

This C.P. has been filed alleging non-compliance of Tribunal's order dated 03.08.2017 passed in O.A. No.2131/2017. Ms. Charu Sangwan, learned counsel for respondents submits that the ibid order of the Tribunal has been challenged before the Hon'ble Delhi High Court by filing W.P. (C) No.3217/2018. She further submits that the 2 said W.P. came up for consideration before the Hon'ble High Court on 09.07.2018 wherein the following order was passed:-
"Heard the counsel for the petitioner for some time. Counsel seeks time to seek instructions from the petitioner. Now the matter is to come up on date already fixed i.e. 21/08/2018 for further hearing.
In the meantime the respondent is directed to take no coercive steps against the petitioner before the Ld. Tribunal in the pending Contempt Petition, till the next date of hearing before this Court."

2. She has also placed on record a copy of letter dated 09.07.2018 from Mr. Aldanish Rein, Advocate to the Deputy CGM (Law), DTC.

3. In view of the above developments, this C.P. is closed with liberty to the petitioner to seek its revival in case the order of the Tribunal survives in the Hon'ble High Court.

( S.N. Terdal )                                ( K.N. Shrivastava )
  Member (J)                                          Member (A)

July 11, 2018
/sunil/