Central Administrative Tribunal - Bangalore
M H Bankapur vs Sri Pravin Kumar Purwar, Managing ... on 29 September, 2022
1 CP.No.170/00045/2022/CAT/BANGALORE
CENTRAL ADMINISTRATIVE TRIBUNAL
BANGALORE BENCH
CONTEMPT PETITION NO.170/00045/2022
IN
TRANSFER APPLICATION NO.170/00294/2009
DATED THIS THE 29th DAY OF SEPTEMBER, 2022
CORAM:
HON'BLE MS. JUSTICE S SUJATHA, MEMBER (J)
HON'BLE SHRI RAKESH KUMAR GUPTA, MEMBER (A)
Sri. M. H. Bankapur
S/o Hanumanthaiah
Aged about 59 years,
Occ'RTd S D E,
R/AT D. NO 2017 IIND Block
C D A Layout Kalayan Nagar
Chikmangalur - 577102. ....Petitioner
(By Advocate Shri Babu Rao M)
Vs.
1. Shri. Pravin Kumar purwar
M/ S Bharat Sanchar Nigam Limited (BSNL),
Through Chairman and Managing Director,
No.20, Sanchar Bhavan, Ashoka Road,
New Delhi - 110001.
2. Shri. Devesh Kumar
Chief General Manager (Telecom).
Karnataka Telecom Circle, No.1,
Swamy Vivekananda Road,
Ulsoor, Bangalore - 560008.
2 CP.No.170/00045/2022/CAT/BANGALORE
3. Shri. Dhananjay Kumar Tripathi
General Manager (Telecom),
Chikmagalur Telecom District - 577101. ...... Respondents
(By Shri. N Amaresh, Senior Panel Counsel for Respondents
No.2 and 3)
O R D E R (ORAL)
PER: JUSTICE S SUJATHA, MEMBER (J)
Learned counsel appearing for the complainant has filed a memo seeking permission to withdraw the Contempt Petition with liberty to seek redressal of his grievances, if any, before the appropriate forum in accordance with law.
2. The memo is placed on record. Permission is granted as sought for.
3. Contempt Petition stands dismissed as withdrawn with liberty as sought for.
(RAKESH KUMAR GUPTA) (JUSTICE S SUJATHA)
MEMBER (A) MEMBER (J)
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