Central Administrative Tribunal - Delhi
Shri Pankaj Nayan vs Union Of India on 26 March, 2010
CENTRAL ADMINISTRATIVE TRIBUNAL PRINCIPAL BENCH O.A. NO.1020 of 2010 NEW DELHI, THIS THE 26th DAY OF MARCH, 2010 HONBLE Shri Shailendra Pandey, MEMBER (A) HONBLE DR. DHARAM PAUL SHARMA, MEMBER (J) 1. Shri Pankaj Nayan, Aged 32 years, S/o Late Shri S.S. Prasad, R/o GF-3/C 349, Garden Shalimar, Ext.-II, Sahibabad, Ghaziabad, U.P. 2. Shri Devender Kumar Singh, aged 41 years, S/o Shri Mohinder Singh, R/o D-72, Ground Floor, South City-II, Gurgaon-18. ..APPLICANTS (BY ADVOCATE : Shri Rajeev Kumar for Shri S.K. Pathak) VERSUS 1. Union of India, Through Secretary, Ministry of Finance, Department of Revenue, Central Board of Excise & Customs, North Block, New Delhi. 2. The Chairman, Central Board of Excise & Customs, Department of Revenue, Ministry of Finance, North Block, New Delhi. 3. The Chief Commissioner, Central Excise (DZ) C.R. Building, I.P. Estate, New Delhi-110002. .RESPONDENTS. ORDER (ORAL) SHRI Shailendra Pandey, MEMBER (A) :
After arguing for some time, learned counsel for the applicant seeks permission to withdraw the present Original Application with liberty to file better Application in which he shows some infringement of his right.
2. OA is dismissed as withdrawn with liberty to file a better OA, if so advised.
(Dr. Dharam Paul Sharma) (Shailendra Pandey)
Member (J) Member (A)
/ravi/