Central Administrative Tribunal - Delhi
Sh. Sharad Kumar vs Chief Executive Officer on 29 January, 2010
CENTRAL ADMINISTRATIVE TRIBUNAL PRINCIPAL BENCH T.A. NO.727 of 2009 NEW DELHI, THIS THE 29TH DAY OF JANUARY, 2010 HONBLE SHRI L.K. JOSHI, VICE CHAIRMAN (A) HONBLE DR. DHARAM PAUL SHARMA, MEMBER (J) Sh. Sharad Kumar S/o shri H.C. Sharma, Bottling Plant, Greater Kailash-1, New Delhi-110048. And R/o 41/6, Water Works Wazirabad, Delhi110054. .APPLICANT (None present) versus 1. Chief Executive Officer, Delhi Jal Board, Varunalaya Phase-II, Jhandewalan, New Delhi-110005. 2. Shri Vinod Kumar, R/o H.No.908. Gali No.3, Loni Border Pipeline, Raj Nagar, Ghaziabad (U.P.) .RESPONDENT (By Advocate : Shri Shweta Mishra for Shri Manvinder Arora) ORDER (ORAL) SHRI L.K. JOSHI, VICE CHAIRMAN (A) :
No one appeared for the applicant even on second call. This is 1.00 p.m. OA is dismissed in default.
(Dr. DHARAM PAUL SHARMA) (L.K. JOSHI) MEMBER (J) VICE CHAIRMAN (A) Later on Shri Vikas Singh, counsel representing the applicant appeared immediately after the above order was dictated. OA is restored to its position. He undertakes to inform the counsel for respondents.
(Dr. DHARAM PAUL SHARMA) (L.K. JOSHI) MEMBER (J) VICE CHAIRMAN (A) /ravi/