Central Administrative Tribunal - Delhi
Sh. Rajender Singh vs Sh. Naresh Kumar on 15 March, 2010
Central Administrative Tribunal Principal Bench CP No. 200/2010 in TA No. 55/2009 New Delhi, this the 15th day of March, 2010 Honble Mr. Justice V. K. Bali, Chairman Honble Mr. L.K. Joshi, Vice Chairman (A) Sh. Rajender Singh S/o late Sh. Dharam Singh, R/o H.No. 500, Village BNajitpur, P.O. Nangalthakran, Delhi 110 039. Applicant (By Advocate: Mr. N.L. Bareja) Versus 1. Sh. Naresh Kumar, Chairman, Delhi Transport Corporation (DTC), IP Estate, New Delhi 110 002. 2. Sh. R.B.L. Srivastava, Depot Manager, Delhi Transport Corporation (DTC) Bawana Depot, New Delhi 110 039. Respondents (By Advocate: Ms. Simran for Mrs. Avnish Ahlawat) ORDER (ORAL) Justice V.K. Bali, Chairman:
Inasmuch as orders sought to be implemented in present contempt petition are stated to have been stayed by the Honble High Court of Delhi. Present contempt petition is closed at this stage with liberty to the applicant to file fresh petition if the writ is dismissed or stay is vacated.
(L.K. Joshi) (V.K. Bali) Vice Chairman (A) Chairman /naresh/