Central Administrative Tribunal - Delhi
Sh. B. Ravishankar S/O Sh. B. Chandra ... vs Sh. R.S. Gujral on 21 March, 2011
Central Administrative Tribunal Principal Bench CP 335/2011 in OA 2807/2009 New Delhi, this the 21st day of March, 2011 Honble Mr. Justice V.K. Bali, Chairman Honble Mr. L.K.Joshi, Vice Chairman(A) 1. Sh. B. Ravishankar s/o Sh. B. Chandra Sekhar R/o H.No. 2195, 11th Main A-Block, Sulramaaya Nagar, Rajaj Nagar, Bangalore 10. 2. Sh. T. Suresh Kumar s/o Sh. T. Survanarayana, R/o Plot No. 16, Street No. 13, Bharathinaga, Vijayawada 520008. 3. Sh. S. Vekata Rama Krishna Rao S/o Sh. S.S.V. Bhaskara Rao R/o Door No. 12.2.709/A/23, Second Floor, Karol Bagh, Mehdipatnam Ring Road, Hyderabad 500 028. 4. Sh. G. Sivarama Raju S/o Sh. Kodoude Rama Raj, R/o 6-3-596/63/3, Naveen Nagar, Hyderabad 500 004. Applicants (By Advocate: Mr. S.K. Gupta) Versus 1. Sh. R.S. Gujral, Secretary, Ministry of Road Transport and Highways, (Looking after the work of Chairman, National Highways Authority of India) G-5&6, Sector 10, Dwarka, New Delhi 110 075. Respondent ORDER (ORAL) Justice V.K. Bali, Chairman:
After arguing for some time, Mr. Gupta, counsel representing the applicant seeks permission to withdraw present contempt petition with liberty to file fresh one if some adverse orders are passed against the applicant.
2. With leave and liberty, as asked for, present contempt petition is dismissed as withdrawn.
(L.K. Joshi) (V.K. Bali) Vice Chairman (A) Chairman /naresh/