Central Administrative Tribunal - Jaipur
Unknown vs Mr. M.K. Chaturvedi on 14 February, 2017
CENTRAL ADMINISTRATIVE TRIBUNAL JAIPUR BENCH, JAIPUR ,,,,,,,,,,,,,,,ORDERS OF THE BENCH ,,,,,,,,,,,, Date of Order: 14.02.2017 OA No. 291/00478/2015 with MA No. 291/00502/2016 Mr. M.K. Chaturvedi, proxy counsel for Mr. Sanjay Sharma, counsel for applicant.
Mr. Hawa Singh, counsel for respondent nos. 1 to 4.
It is a D.B. matter. D.B. is not formed today.
Proxy counsel for Mr. Sanjay Sharma, counsel for applicant submits that he would like to withdraw the Original Application because the applicant has been given the desired relief by the respondents as sought for in the O.A. Counsel for respondent nos. 1 to 4 agrees to the same and has no objection to the withdrawal of the O.A., and he further submits that he has filed M.A. No. 291/00502/2016 by which the fact regarding the transfer of the applicant to the desired place has been brought on record. In view of the above submissions, proxy counsel for Mr. Sanjay Sharma, counsel for applicant is allowed to withdraw the O.A. Accordingly, the Original Application is dismissed as withdrawn. In view of this order, the M.A. stands disposed of.
(MS. MEENAKSHI HOOJA) ADMINISTRATIVE MEMBER Kumawat