Central Administrative Tribunal - Delhi
Ct. Gurvinder Singh vs Gnct Of Delhi on 2 July, 2014
Central Administrative Tribunal Principal Bench New Delhi OA. No. 3072/2013 New Delhi this the 2nd day of July, 2014 Honble Shri Sudhir Kumar, Member (Administrative) Honble Shri A.K. Bhardwaj, Member (Judicial) Ct. Gurvinder Singh PIS No.28980097 S/o Sh. Chet Ram R/o Q No. B-9/68 Type IInd Pitam Pura Police Colony Delhi-34. Applicant (By advocate: None) Versus 1. GNCT of Delhi Through Commissioner of Police Police Head Quarters, IP Estate MSO Building, New Delhi. 2. Additional Commissioner of Police PCR, Delhi. Through Commissioner of Police Police Head Quarters, IP Estate MSO Building, New Delhi. 3. Deputy Commissioner of Police FRRO, New Delhi. Through Commissioner of Police Police Head Quarters, IP Estate MSO Building, New Delhi. 4. Special Commissioner of Police (Vigilance) Through Commissioner of Police Police Head Quarters, IP Estate MSO Building, New Delhi. 5. Additional Commission of Police (Vigilance) Through Commissioner of Police Police Head Quarters, IP Estate MSO Building, New Delhi. -Respondents (By Advocate: Shri Vijay Pandita) (2) ORDER (ORAL) Sh.Sudhir Kumar, Member (A):
Case called twice. None appears for the applicant even on second call. It is seen that nobody has appeared for the applicant on 25.10.2013, 27.11.2013, 10.01.2014, 06.02.2014, 14.04.2014 and 25.05.2014. It appears that the applicant is not interested in pursuing his case. Therefore, the Original Application is dismissed for default of non-appearance and non-prosecution.
(A.K.Bhardwaj) (Sudhir Kumar) Member (J) Member (A) /kdr/