Central Administrative Tribunal - Delhi
Veer Sain vs Gyanesh Bharti Commissioner Municipal ... on 23 January, 2023
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CP No. 312/2022 IN OA No. 1509/2022
Item No.7
CENTRAL ADMINISTRATIVE TRIBUNAL
PRINCIPAL BENCH
C.P. No. 312/2022 in
O.A. No. 1509/2022
This the 23rd day of January, 2023
Hon'ble Mr. Justice Ranjit More, Chairman
Hon'ble Mr. Mohd. Jamshed, Member (A)
Veer Sain,
Age about 63 years,
S/o Lt. Shri Jaipal,
R/o House No. 293 VA,
Bagpat Road, Batpat,
U.P.-250609.
... Petitioner
(By Advocate: Mr. Pushpinder Yadav)
Versus
Shri Gyanesh Bharti,
Commissioner (MCD),
Municipal Corporation of Delhi,
Civic Centre, Minto Road Press Enclave
Ajmeri Gate, Delhi-110002.
...Respondents
(By Advocate: Ms. Sriparna Chatterjee)
O R D E R (ORAL)
Per Justice Ranjit More Heard.
2. This Contempt Petition is filed making grievance that the order of this Tribunal dated 01.06.2022 in O.A. No. 1509/2022 is not complied with.
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CP No. 312/2022 IN OA No. 1509/2022 Item No.7
3. Ms. Sriparna Chatterjee, learned counsel for the respondents, places on record the speaking order dated 23.01.2023 passed by the Deputy Director (Horticulture), with a copy thereof to the learned counsel for the petitioner. By the said speaking order, the petitioner's representation has been decided by the respondent.
4. The grievance raised by the petitioner accordingly stands redressed. The Contempt Petition will not survive and the same is disposed of. Notice issued to the alleged respondent is discharged.
5. Needless to mention that if the petitioner is aggrieved by the said order dated 23.01.2023 passed by the respondent, he is at liberty to challenge the same by filing fresh proceedings, in accordance with law.
(Mohd. Jamshed) (Justice Ranjit More)
Member (A) Chairman
/jyoti/