Central Administrative Tribunal - Cuttack
B Mohanty vs Indian Council Of Agricultural ... on 6 May, 2026
5/13/26, 2:52 PM cis.cgat.gov.in/catlive/internal/order_content_view .php?no=71888 CENTRAL ADMINISTRATIVE TRIBUNAL CUTTACK Order Sheet Item no.: 42 C.P./31/2022 (CUTTACK) No of Adjournment: 38 In O.A./529/2016 Order Dated: 06/05/2026 M.A./177/2018 Court No.: 1 B MOHANTY Vs INDIAN COUNCIL OF AGRICULTURAL RESEARCH For Applicant(s) Advocate : B S Tripathy For Respondent(s) Advocate : S B Jena Notes of The Registry Order of The Tribunal Heard both sides.
Ld. counsel for the respondents submitted that order of this Tribunal has been complied and he has filed compliance report.
Ld. counsel for the applicant submitted that he has got no instruction from the applicant.
Ld. counsel for the respondents submitted that as per direction of this Tribunal the respondents have disbursed 50% of family pension w.e.f. 25.10.2022 to 28.02.2025 vide disbursment order dated 04.04.2025 and steps taken for realization of excess amount paid for the period from 12.03.2018 to 28.02.2025.
In view of the above, the CP is dropped. Notices issued are discharged. Copy of the order to both sides.
PRAMOD KUMAR DAS SUDHI RANJAN MISHRA
MEMBER (A) MEMBER (J)
C Kumar
( court master )
Case No C.P./31/2022 Cuttack Bench List In: Main causelist Item No. 42 Generated by C Sadish Kumar CAT Central Administrative Tribunal Cuttack Bench on 06/05/2026 Signed By:C SADISH KUMAR Signing Date:13.05.2026 14:58 https://cis.cgat.gov.in/catlive/internal/order_content_view .php?no=71888 1/1