Central Administrative Tribunal - Delhi
Sh. Vasu Dev Sharma vs Union Of India & Ors. Through on 23 September, 2008
Central Administrative Tribunal Principal Bench, New Delhi.
CP-349/2008 MA-1458/2008 OA-1839/2008 New Delhi this the 23rd day of September, 2008.
Honble Mr. Justice M. Ramachandran, Vice-Chairman(J) Honble Mr. N.D. Dayal, Member(A)
1. Sh. Vasu Dev Sharma, S/o late Sh. Radhey Shyam Sharma, R/o H.No. 371, Sector-14, Hissar.
2. Sh. Raj Kumar, S/o Sh. Jagishar Ram, R/o H.No. 339, Nehru Lane, Gurgaon. . Petitioners (through Sh. M.K. Bhardwaj, Advocate) Versus Union of India & Ors. through
1. Sh. Arun Ramanathan, Secretary, Ministry of Finance, North Block, New Delhi.
2. Smt. Sachi Choudhary, Director of Income Tax,(IT) Directorate of Income Tax, (Income-Tax and Audit), Ministry of Finance, Department of Revenue, 5th Floor, Mayur Bhavan, Connaught Circus, New Delhi.
3. Sh. G.S. Panwar, Commissioner of Income Tax, Income Tax Office, Rohtak, Haryana. . Respondents (through Sh. R.N. Singh, Advocate) Order (Oral) Mr. M. Ramachandran, VC(J) It is submitted by Sh. M.K. Bhardwaj, learned counsel for petitioners on instructions that the application is not being prosecuted by the petitioners. Submission noted. The Contempt Petition stands closed. Notices are discharged.
(N.D. Dayal) (M. Ramachandran) Member(A) Vice-Chairman(J) /vv/