Central Administrative Tribunal - Jodhpur
Ram Avtar Nai vs . Uoi on 17 May, 2016
OA No.382/2013Ram Avtar Nai vs. UOI Date of Order :17.05.2016 Mr. S.P.Singh, counsel for the applicant Mr. B.L.Bishnoi, counsel for respondents The learned counsel for the applicant submits that the matter has become infructuous and, therefore, the applicant is not prosecuting the matter any further. Accordingly, the OA is disposed of as above. No order as to costs.
(Praveen Mahajan) (U.Sarathchandran) Administrative Member Judicial Member R/