Central Administrative Tribunal - Chandigarh
Mes No.314148 Som Nath Sharma vs Union Of India Through Secretary on 8 July, 2016
CENTRAL ADMINISTRATIVE TRIBUNAL
CHANDIGARH BENCH
MA 060/00796/2016 Date of decision-08.07.2016
In OA No. 060/00564/2016
CORAM: HONBLE MR. SANJEEV KAUSHIK, MEMBER (J)
HONBLE MR. UDAY KUMAR VARMA, MEMBER (A)
MES No.314148 Som Nath Sharma, UDC son of Sh. Chhangu Ram Sharma, aged 55 years, Group-C, C/o Garrison Engineer, Jalandhar.
APPLICANT
BY ADVOCATE : Sh. Rajesh Kumar, proxy Advocate.
VERSUS
1. Union of India through Secretary, Ministry of Defence, South Block, New Delhi.
2. The Engineer in Chief, Integrated HQ of MOD (Army), Kashmir House, New Delhi.
3. The Chief Engineer, Western Command, Chandimandir.
4. Commander Works Engineer, Jalandhar.
5. Garrison Engineer (EP), Jalandhar.
RESPONDENTS
BY ADVOCATE: Sh. Ram Lal Gupta.
ORDER (ORAL)
HONBLE MR. SANJEEV KAUSHIK, MEMBER (J):-
1. MA No. 060/00796/2016 has been moved by the applicant with a prayer to withdraw the instant O.A which is posted for hearing on 28.07.2016.
2. Issue notice to the counsel opposite.
3. Sh. Ram Lal Gupta, Sr. CGSC puts in appearance on behalf of the respondents. He does not raise any objection to the allowance of the prayer made in the MA.
4. MA is allowed. Date of hearing in O.A is preponed for today and in view of the prayer made in MA, the applicant is allowed to withdraw the instant O.A and accordingly, O.A is disposed of as withdrawn.
5. MA stands disposed of.
(UDAY KUMAR VARMA) (SANJEEV KAUSHIK)
MEMBER (A) MEMBER (J)
Dated: 08.07.2016.
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OA No. 060/00564/2016
(Som Nath Sharma Vs. UOI & Ors.)