Central Administrative Tribunal - Allahabad
Jugnu Kumar vs Controller General Of Decence Accounts on 25 November, 2025
Open Court
CENTRAL ADMINISTRATIVE TRIBUNAL
ALLAHABAD BENCH
ALLAHABAD
Allahabad this, the 25th day of November, 2025
Original Application No.165 of 2017
Hon'ble Mr. Justice Rajiv Joshi, Member (J)
Hon'ble Mr. Anjani Nandan Sharan, Member (A)
Jugnu Kumar, a/a 41 years, S/o late Laxmi Prasad, R/o Plot No.16,
Block-1 A, Lakhanpur, District Kanpur 208084 (U.P.)
............. Applicant
By Advocate: Shri Shyamal Narain
Versus
PUNIT KUMAR
MISHRA
Union of India, through the Secretary, Ministry of Defence, Government of
India New Delhi & 5 Ors.
... Respondents
By Advocate: Shri Rajni Kant Rai
ORDER
By Justice Rajiv Joshi, Member (J.):-
Heard Shri Shyamal Narain, learned counsel for the applicant and Shri Rajni Kant Rai, learned counsel for the respondents.
2. Learned counsel for the applicant submits that by the efflux of time, instant Original Application has become infructuous as the applicant has been granted the relief as claimed in Original Application. Therefore, he seeks permissions to withdraw the instant original application.
3. The applicant, who appears in Court admit that the grievances have already been redressed.
4. Learned counsel for the respondents does not object the same.
5. Accordingly, instant original application stands dismissed as withdrawn.
6. Pending M.A., if any, will be treated as disposed of.
(Anjani Nandan Sharan) (Justice Rajiv Joshi)
Member (A) Member (J)
PM/
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