Central Administrative Tribunal - Delhi
Hukum Chand vs Shri Vivek Sahay on 26 March, 2010
Central Administrative Tribunal Principal Bench, New Delhi C.P.No.58/2010 in O.A.No.1393/2009 Friday, this the 26th day of March 2010 Honble Shri Shanker Raju, Member (J) Honble Dr. Veena Chhotray, Member (A) Hukum Chand Ex Goods Supervisor Sonepat, r/o Vill Bandh Tehsil ISRANA, Dist Panipat Haryana, Aged about 61 years ..Applicant (By Advocate: Shri Malaya Chand) Versus Shri Vivek Sahay General Manager Northern Railway Baroda House, New Delhi-2 ..Respondent (By Advocate: Shri Shailendra Tiwary) O R D E R (ORAL)
Shri Shanker Raju:
A weeks time is allowed to the respondent to send the calculation done vide PPO dated 5.3.2010 to the Bank.
2. With this, CP stands disposed of. Notices are discharged. No costs.
( Dr. Veena Chhotray ) ( Shanker Raju ) Member (A) Member (J) /sunil/