Central Administrative Tribunal - Chandigarh
Netar Pal vs V.P Badnore And Others on 28 March, 2018
CENTRAL ADMINISTRATIVE TRIBUNAL CHANDIGARH BENCH one c.P. NO.60/14/2018 ©. A. nNo.60/1168/2017 M.A. No.60/191/2018 Date of decision: 28.03.2018 CORAM: HON'BLE MR. SANJEEV KAUSHIK, MEMBER (3). ~ Re)
10. HON'BLE MRS. P. GOPINATH, MEMBER (A). xe Netar Pal s/o Mamraj, House No. 100, Village Dadumajara, Chandigarh.
Saminder Singh S/o Chanda Singh Village Paragpur, Tehsil Dera Bassi, District SAS Nagar, Mohali. Moti Lal s/o Lt. Sh. inder Bahadur r/o H. No.551, Kamano Nagar, Nayagaon, Tehsil & District SAS Nagar, Mohali. Tirumal s/o Pumalay r/o House No.068, Mauljagran, Vikas Nagar, Chandigarh.
Ram Adhar s/o Sita Ram r/o House No.4800, Maloya Colony, Maloya, Chandigarh.
Ram Chander s/o Puttu r/o House No.13, Chahail Farm, Maloya, Chandigarh.
Jai Ram s/o Surat Deem r/o House No.68, Shahpur, Rajiv Colony, Chandigarh.
Sukhai s/o Magrey r/o Jughi No.170, Shahpur Rajiv Colony, Chandigarh.
Sant Ram s/o Amar Nath, r/o House No.840/B, small flat, Dhanas, Chandigarh.
Subramanium s/o Kalian r/o House No.3983, Maulyjagran colony, Chandigarh.
.. PETITIONERS VERSUS V.P. Singh Badnore, Administrator, Punjab Raj Bhawan, Sector 6, Chandigarh.
Parimal Rai, Advisor to Administrator, Deluxe Building, Sector-9, Chandigarh.
Ajoy Kumar Sinha, Finance Secretary, 4th Floor, UT Secretariat, Sector 9, Chandigarh.
K. K. Jindal Secretary, Department of Personal UT Secretariat, Sector-9, Chandigarh.
Shri Harish Nayar, Special Secretary, Fiance Sports Complex, Sector 42, Chandigarh.
Ajit Balaji Joshi, Deputy Commissioner cum Estate Officer, Estate Office Building, Sector-17, Chandigarh. Amarinder Singh. Tehsiudar (Enforcement) Estate Office Building, Sector-17, Chandigarn. ... RESPONDENTS PRESENT: Sh. Manish Dadwal, counsel for the petitioners. 4 Ms. Nidhi Kalia vice Sh, Rajesh Punj, course for respondents No.3 to 7.
ORDER (OraD SANJEEV KAUSHIK, MEMBER (J):-
Learned proxy counsel appearing on behalf of respondents no.3 to / ¥ re foot produced a copy of order dated 14.03.2018, passed by the respondents in compliance of order of this Court. The same is taken on record.
>. Learned counsel for the parties are in agreement that this petition has been rendered infructuous and may be disposed of as such. 3 In view of the above, the C.P. Is closed. Notices issued to respondents No.3 to 7? are discharged. MA also stands disposed of accordingly.
(Pp. GOPINATH (SANIJEEV KAUSHIK) MEMBER (A) MEMBER (J) Date: 28.03.2018.
Place: Chandigarh.