Central Administrative Tribunal - Delhi
N.S. Bhola vs Union Of India & Ors. Through on 7 February, 2013
CENTRAL ADMINISTRATIVE TRIBUNAL PRINCIPAL BENCH O.A. No. 2974/2011 New Delhi, this the 7th day of February, 2013. HONBLE MRS. MANJULIKA GAUTAM, MEMBER (A) HONBLE MR. V. AJAY KUMAR, MEMBER (J) N.S. Bhola, S/o Shri Hardwari Singh, R/o 799/27, Medical More, Rohtak. .. Applicant (By Advocate : Shri M.K. Bhardwaj) Versus Union of India & Ors. through 1. The Secretary, Ministry of Finance, Department of Revenue, North Block, New Delhi. 2. The Chairman, Central Board of Excise and Customs, North Block, New Delhi. 3. The Commissioner, Customs, Central Excise and Service Tax, Commissionerate, Rohtak. .. Respondents (By Advocate : Shri J.B. Mudgil) ORDER (ORAL)
Honble Mrs. Manjulika Gautam, Member (A) Counsel for the applicant states that the facts in this OA are similar to the facts in OA 1844/2011, which was allowed in Review Application No.27/2012 vide order dated 08.01.2013. He has placed copy of the order on record.
2. We are satisfied that the facts in the present OA are identical to the facts in OA 1844/2011 and, therefore, this matter is squarely covered by the orders dated 08.01.2013. Accordingly, the present OA is allowed in the same way as in RA 27/2012 in OA 1844/2011. No costs.
(V. AJAY KUMAR) (MRS. MANJULIKA GAUTAM) Member (J) MEMBER (A) /Jyoti/