Central Administrative Tribunal - Cuttack
Brundaban Sahu vs Shri Shantmanu, Dg, Nift, New Delhi And ... on 19 August, 2024
CENTRAL ADMINISTRATIVE TRIBUNAL CUTTACK Order Sheet Item no.: 41 C.P./14/2022 (CUTTACK) In No of Adjournment: 20 O.A./67/2022 M.A./345/2022 Order Dated: 19/08/2024 M.A./290/2022 Court No.: 1 BRUNDABAN SAHU Vs SHRI SHANTMANU, DG, NIFT, NEW DELHI AND SOVAN KRISHNA SAHU, DIRECTOR, NIFT, BHUBANESWAR.
For Applicant(s) Advocate : K N Das For Respondent(s) Advocate : B N Swain Notes of The Registry Order of The Tribunal None for the applicant.
Learned counsel for the respondents is present and submitted that none has been appearing on behalf of applicant on previous dates.
It is seen from records that none appeared on behalf of applicant on 24.06.2024 and 29.07.2024.
It appears that the applicant is not interested in pursuing the matter.
Accordingly CP is dropped. Notices issued are discharged. Copy of the order to both sides.
PRAMOD KUMAR DAS SUDHI RANJAN MISHRA
MEMBER (A) MEMBER (J)
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