Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 3]

Central Administrative Tribunal - Delhi

Sumesh Kumar Dua S/O Sh. Krishan Lal Due vs Govt. Of Nct Of Delhi Through on 3 August, 2010

      

  

  

 Central Administrative Tribunal
Principal Bench

OA No. 21/2010


New Delhi, this the 3rd day of August, 2010

Honble Mr. Justice V.K. Bali, Chairman
Honble Mr. L.K. Joshi, Vice Chairman(A)


Sumesh Kumar Dua s/o Sh. Krishan Lal Due,
R/o First Floor, House NO.41,
New DDA Plots, Shivaji Enclave,
New Delhi  27.	    					            Applicant

(By Advocate: Mr. S.K. Gupta)

Versus

1.	Govt. of NCT of Delhi through
	Chief Secretary,
	Delhi Secretariat,
I.P. Estate, Players Building,
New Delhi.

2.	Director,
	Delhi Fire Service,
	Cannaught Circus,
	New Delhi  01.

3.	Secretary,
	Union Public Service Commission,
	Dholpur House, Sahajahan Road,
New Delhi.						    Respondents

(By Advocate: Ms. Alka Sharma)

ORDER (ORAL)

Justice V.K. Bali, Chairman:

Mr. Gupta, counsel representing the applicant, states that present Original Application has become infructuous and the same be accordingly closed. We order accordingly.

     (L.K. Joshi)							(V.K. Bali)
Vice Chairman (A)						Chairman

/naresh/