Central Administrative Tribunal - Delhi
P.C. Misra vs Union Of India Through on 20 December, 2010
CENTRAL ADMINISTRATIVE TRIBUNAL PRINCIPAL BENCH O.A. No.4255 of 2010 New Delhi, this the 20th day of December, 2010 HONBLE DR. DHARAM PAUL SHARMA, MEMBER (J) P.C. Misra, Danics, Joint Director (Retd.) Agriculture Marketing Govt. of Delhi, R/o C-7/53, Safdarjung Development Area, New Delhi-110016. Applicant. (Applicant in person) versus Union of India through 1. Secretary to Govt. of India, Ministry of Home Affairs, UTS-II, North Block, Central Secretariat, New Delhi. 2. Director, Agriculture Marketing Govt. of NCT Delhi, 49 Shyam Nath Marg, Old Secretariat, Delhi-54. 3. Chief Secretary, Govt. of NCT of Delhi, Vth Label, Delhi Secretariat, I.P. Estate, New Delhi. Respondents ORDER (ORAL)
The applicant appearing in person seeks to withdraw this Application with liberty to make representation to the respondents for grant of interest as per the admissible rules. Leave granted.
2. The Application is dismissed with leave as aforesaid.
(DR. DHARAM PAUL SHARMA) MEMBER (J) /ravi/