Central Administrative Tribunal - Delhi
Mam Chand & Ors. vs . Union Of India & Ors. on 12 October, 2009
Central Administrative Tribunal Principal Bench CP No. 484/2009 in OA No. 578/2009 New Delhi, this the 12th day of October, 2009 Honble Mr. Justice V.K. Bali, Chairman Honble Mr. L.K. Joshi, Vice Chairman (A) In the matter of: Mam Chand & Ors. V/s. Union of India & Ors. Gulshan Singh, Service No.14690918 505 Army Base Work Shop Delhi Cantt. Applicant (By Advocate: Mr. U. Srivastava) Versus Sh. Narendra Kumar, Secretary, Ministry of Defence, South Block, New Delhi. Respondent ORDER (ORAL) Justice V.K. Bali, Chairman:
After arguing for some time, counsel representing the applicant seeks permission to withdraw this contempt petition with liberty to file such proceedings as may be competent under the law.
2. With leave and liberty, as asked for, present contempt petition is dismissed as withdrawn.
(L.K. Joshi) (V.K. Bali) Vice Chairman (A) Chairman /naresh/