Central Administrative Tribunal - Delhi
Smt. Raj Kumari Sharma vs Union Of India Through on 27 May, 2011
Central Administrative Tribunal Principal Bench, New Delhi O.A.No.1937/2011 Friday, this the 27th day of May 2011 Honble Shri M.L. Chauhan, Member (J) Smt. Raj Kumari Sharma w/o late Shri Suresh Chand Sharma d/o Shri Ram Pal Sharma r/o Village kasoomi, Post Sohi Distt. Bulandshehar ..Applicant (By Advocate: Shri Lalta Prasad) Versus 1. Union of India through General Manager Northern Railway Baroda House, New Delhi 2. Divisional Railway Manager Delhi Division State Entry Road Near New Delhi Railway Station Paharganj, New Delhi ..Respondents O R D E R (ORAL)
Learned counsel for the applicant submits that he wants to withdraw this OA as he wants to procure certain documents from the respondents under Right to Information Act 2005 and if need be, he will file substantive OA thereafter.
2. In view of what has been stated above, the OA is disposed of as withdrawn in the aforesaid terms.
( M L Chauhan ) Member (J) /sunil/