Central Administrative Tribunal - Delhi
Shri Manoj Kumar vs New Delhi Municipal Corporation on 7 February, 2011
Central Administrative Tribunal Principal Bench TA No. 729/2009 New Delhi this the 7th day of February, 2011 Honble Shri M.L. Chauhan, Member (J) Honble Dr. Veena Chhotray, Member (A) 1. Shri Manoj Kumar, S/o Shri Chander Pal, R/o J-112, Dakhin Puri, New Delhi-110062 2. Shri Ashok Kumar, S/o Shri Brij Bhushan, R/o B-65, New Ashok Nagar, New Delhi-110096 3. Shri Suresh Kumar, S/o Shri Murlidhar, R/o F-3/140, Sangam Vihar, New Delhi-110062 4. Shri Kailash Chand, S/o Shri Brij Bhushan, R/o B-65, New Ashok Nagar, New Delhi-110096 -Applicants (By Advocate: Shri S.D. Sharma) -VERSUS- New Delhi Municipal Corporation, Through its Chairperson, Palikak Kendra, Sansad Marg, New Delhi-110001 -Respondent (By Advocate: Ms. Jasvinder Kaur) O R D E R (Oral)
Shri M.L. Chauhan:
Learned counsel for respondents submits that he does not want to press this TA, as the relief prayed for has been granted by the department.
2. In view of what has been stated above, the present TA is disposed of as withdrawn with no order as to costs.
(Dr. Veena Chhotray) (M.L. Chauhan) Member (A) Member (J) /lg/