Central Administrative Tribunal - Delhi
Mahanagar Telephone Nigam Limited vs Mahanagar Telephone Nigam Limited on 20 October, 2010
Central Administrative Tribunal Principal Bench, New Delhi T.A.No.828/2009 Wednesday, this the 20th day of October 2010 Honble Shri Shanker Raju, Member (J) Honble Dr. Veena Chhotray, Member (A) Mahanagar Telephone Nigam Limited Staff Union (Class III & IV) Regd. Through its Genl. Secretary, Ch. Sarup Singh Regd. Office: A-207, Pandara Road, New Delhi ..Applicant (By Advocate: Shri Mata Din) Versus 1. Mahanagar Telephone Nigam Limited Through its Chairman-Managing Director Jeevan Bharati, Tower I, Connaught Circus, New Delhi-1 2. The Executive Director Mahanagar Telephone Nigam Ltd. Khurshid Lal Bhavan, New Delhi-50 ..Respondents (By Advocate: Shri H K Gangwani) O R D E R (ORAL)
Shri Shanker Raju:
With liberty to the applicant to file a fresh OA before us impleading at least one aggrieved person apart from the representative of the Staff Union, this TA stands disposed of as withdrawn. We make it clear that while doing so, limitation would not come in the way of the applicant.
( Dr. Veena Chhotray ) ( Shanker Raju ) Member (A) Member (J) /sunil/