Central Administrative Tribunal - Delhi
Manoj Kumar Singh vs Railway on 21 March, 2024
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Item No. 18 O.A. NO. 4057/2023
Central Administrative Tribunal
Principal Bench, New Delhi
O.A. No. 4057/2023
Dated this the 21st day of March, 2024
Hon'ble Mr. R N Singh, Member (J)
Hon'ble Mr. Sanjeeva Kumar, Member (A)
Manoj Kumar Singh
S/o Late Shri Raj Singh R/o Village Shahpur Klan
(Kala) District Bulandshar, Utter Pradesh 203141
.....Applicant
(Advocate: Mr. Dwarka Sawale)
Versus
1. Union of India
Through Secretary Railway Ministry, Govt. of India [ Railway
Board), Room No. 235 Raisina Road, New Delhi-110001,
2. The Division Railway Manager (DRM) Northern Railway office
Delhi, 1100 55
3. The Coaching Depo Officer (CDO), Anand Vihar Terminal
Northern Railway Delhi 110092
...Respondents
(Advocate: Ms. Priyanka Swami)
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Item No. 18 O.A. NO. 4057/2023
O R D E R (ORAL)
Hon'ble Mr. R. N. Singh, Member (J) Learned counsel for the applicant submits that M.A. No. 4677/2023 has been filed by the applicant seeking condonation of delay in filing of the captioned O.A. He further submits that M.A. No. 759/2024 has been filed seeking certain amendments in the O.A.
2. In the facts and circumstances of the case, under instructions, learned counsel for the applicant seeks permission of the Tribunal to withdraw the captioned O.A. and M.A. with liberty to the applicant to file fresh O.A. and M.A. seeking condonation of delay, if so advised.
3. Permission is granted. O.A. and M.A. stand dismissed as withdrawn with liberty as aforesaid. No order as to cost.
(Sanjeeva Kumar) (R.N. Singh)
Member (A) Member (J)
kk/