Central Administrative Tribunal - Delhi
S M Matloob vs Indian Council For Cultural Relations ... on 1 December, 2022
1
Item No. 21 RA 73/2022 in OA 1832/2018
Central Administrative Tribunal
Principal Bench, New Delhi
RA No. 73/2022
in
OA No. 1832/2018
This the 1st day of December, 2022
Hon'ble Mr. Justice Ranjit Vasantrao More, Chairman
Hon'ble Mr. Mohd. Jamshed, Member (A)
Mr. S.M. Matloob
S/o S.M. Quiyum,
Age -67 years,
R/o I-102, Batla House,
Jamia Nagar,
New Delhi - 110025
...Review Applicant
(None)
Versus
Director General
ICCR, Azad Bhawan,
I.P. Estate,
New Delhi - 110002
...Respondent
(By Advocates: Mr. M.K. Bhardwaj)
2
Item No. 21 RA 73/2022 in OA 1832/2018
ORDER (ORAL)
Justice Ranjit Vasantrao More :
None for the review applicant.
2. It has been observed that on the last occasion also, i.e., on 31.10.2022, none appeared on behalf of the review applicant. It appears that the applicant is not interested in pursuing the matter. Accordingly, the RA is dismissed in default on account of non-prosecution on the part of applicant. No order as to costs.
(Mohd. Jamshed) (Justice Ranjit Vasantrao More) Member (A) Chairman /akshaya/