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The Union Of India & Ors vs Central Administrative Tribunal, ... on 8 August, 2018

Author: Jyoti Saran

Bench: Jyoti Saran, Sharan Singh

         Patna High Court MJC No.1002 of 2018 (2) dt.08-08-2018




                         IN THE HIGH COURT OF JUDICATURE AT PATNA
                                   Miscellaneous Jurisdiction Case No.1002 of 2018
                                                           In
                                     Civil Writ Jurisdiction Case No. 16312 of 2004
                      ======================================================
                      The Union Of India & Ors
                                                                            .... .... Petitioner/s
                                                         Versus
                      Central Administrative Tribunal, Patna Bench, Patna Through The
                      Registrar & Ors
                                                                           .... .... Respondent/s
                      ======================================================
                      Appearance :
                      For the Petitioner/s     : Mr. Anshay Bahadur Mathur, CGC
                      For the Respondent/s      : Mr.
                      ======================================================
                      CORAM: HONOURABLE MR. JUSTICE JYOTI SARAN
                                 and
                                 HONOURABLE MR. JUSTICE CHAKRADHARI
                                 SHARAN SINGH
                      ORAL ORDER
                      (Per: HONOURABLE MR. JUSTICE JYOTI SARAN)

2    08-08-2018

As prayed, four weeks' time is granted to the petitioners to remove the defects, as pointed out by the Stamp Reporter, failing which this application shall stand rejected without further reference to the Bench.

(Jyoti Saran, J) (Chakradhari Sharan Singh, J) Surendra/-

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