Central Administrative Tribunal - Delhi
Ajay Kumar vs New Delhi Municipal Council on 20 September, 2022
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O.A. No. 3512/2019
Central Administrative Tribunal
Principal Bench: New Delhi
O.A. No. 3512/2019
This Tuesday the 20th day of September, 2022
Hon'ble Mr. Justice Ranjit Vasantrao More, Chairman
Hon'ble Mr. Mohd. Jamshed, Member (A)
Ajay Kumar, (Aged 46) (G-A),
Son of Ram Chandra Prasad, Post (CSO),
Aged about 46 years,
Resident of House No. 532, Gali No. 21,
Chandan Vihar, Nehru Gali, Sant Nagar,
Burari, Delhi - 110084.
...Applicant
(By Advocate: Ms. Ruchika Mittal)
Versus
New Delhi Municipal Council,
Through the Secretary,
Sansad Marg,
New Delhi - 110011.
...Respondents
(By Advocates: Ms. Sriparna Chatterjee with Mr. Dhananjay
and Mr. Uttam Kumar)
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O.A. No. 3512/2019
ORDER (ORAL)
Per: Justice Ranjit Vasantrao More, Chairman:
Learned counsel for the applicant having taken instructions from his client makes a statement that the applicant does not intend to prosecute this matter. Accordingly, learned counsel for the applicant seeks leave to withdraw the Original Application. Since, the withdrawal is unconditional, leave is granted.
2. Accordingly, the OA is dismissed as withdrawn. No costs.
(Mohd. Jamshed) (Justice Ranjit Vasantrao More) Member (A) Chairman /as/