Central Administrative Tribunal - Delhi
Sh H D Nautiyal vs Avinas K Srivastava on 11 January, 2018
Central Administrative Tribunal
Principal Bench
CP No.604/2017
In
OA No.1587/2014
New Delhi this the 11th day of January, 2018
Hon'ble Mr. Justice Permod Kohli, Chairman
Hon'ble Ms. Praveen Mahajan, Member (A)
H.D. Nautiyal (Ex-Registrar, NCDRC)
S/o Late Shri B. NautiyaLl,
Aged about 63 years,
R/o House No. 409 Nitikhand-3
Indirapuram, Ghaziabad, Uttar Pradesh
-Petitioner
(By Advocate: Shri Naresh Kaushik with
Shri Udit Agrawal)
Versus
1. Shri Avinash K. Srivastava, Secretary
Ministry of Consumer Affair,
Food & Public Distribution,
Department of Consumer Affairs
Krishi Bhawan, New Delhi.
2. Shri S. Hanumanta Rao,
Joint Registrar (Acting Registrar)
NCDRC, Upbhokta Nyay Bhawan,
"F" Block, G.P.O Complex, INA,
New Delhi-110023
-Respondents
(By Advocate: Dr. Ch. Shamsuddin Khan)
ORDER (Oral)
Justice Permod Kohli:
Learned counsel for the respondents has placed on record copy of order dated 09.01.2018 passed by the Hon'ble Supreme Court in 2 CP No.604/2017 In OA No.1587/2014 Special Leave Petition (Civil) Diary No(s). 40241/2017, whereby interim directions have been issued.
2. In view of the above, the present contempt proceedings are hereby dropped with liberty to the petitioner to seek revival in the event the judgment of the Tribunal upheld by the Hon'ble High Court survives before Hon'ble Supreme Court.
(Praveen Mahajan) (Justice Permod Kohli) Member (A) Chairman cc.