Central Administrative Tribunal - Hyderabad
D Srinivasa Reddy vs National Institute Of Fashion ... on 17 December, 2020
OA/790/2020
CENTRAL ADMINISTRATIVE TRIBUNAL
HYDERABAD BENCH
OA/21/790/2020
HYDERABAD, this the 17th day of December, 2020
Hon'ble Mr. Ashish Kalia, Judl. Member
Hon'ble Mr. B.V. Sudhakar, Admn. Member
D. Srinivasa Reddy,
S/o. D. Jagan Mohan Reddy,
Aged about 45 years,
Occ: Steno Grade-I, Group-B,
R/o. LIG 599, 7th Phase, KPHB Colony,
Hyderabad - 500 072.
...Applicant
(By Advocate : Smt K. Uday Sri)
Vs.
1. Union of India rep. by its
Secretary, Ministry of Textiles,
Udyog Bhawan, National Institute of
Fashion Technology, Head Office,
New Delhi.
2. The Director General,
National Institute of Fashion Technology (NIFT),
Establishment Department, NIFT Head Office,
Hauz Khas, New Delhi.
3. The Registrar,
National Institute of Fashion Technology (NIFT),
Establishment Department, NIFT head Office,
Hauz Khas, New Delhi.
4. The Director,
National Institute of Fashion Technology (NIFT),
Opp. Hytech City, Madhapur,
Hyderabad - 500 018.
5. The Joint Director,
National Institute of Fashion Technology,
Opp. Hytech City, Madhapur,
Hyderabad - 500 018.
....Respondents
(By Advocate : Sri D. Satyaveer, Addl. CGSC )
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OA/790/2020
ORAL ORDER
(As per Hon'ble Mr. B.V. Sudhakar, Admn. Member) Through Video Conferencing:
Learned counsel for the applicant submitted that the applicant would like to withdraw the OA. Permission is granted. The OA is dismissed as withdrawn. No order as to costs.
(B.V.SUDHAKAR) (ASHISH KALIA)
ADMINISTRATIVE MEMBER JUDICIAL MEMBER
/al/
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