Central Administrative Tribunal - Bangalore
Ajay Merchant vs Sri Amarendra Khatua, Dg, Iccr on 25 July, 2017
1 CP.48/17/CAT/BANGALORE
CENTRAL ADMINISTRATIVE TRIBUNAL
BANGALORE BENCH, BANGALORE
CONTEMPT PETITION NO.170/00048/2017
IN
OA. NO.170/00354/2015
DATED THIS THE 25TH DAY OF JULY, 2017
HON'BLE DR K.B. SURESH, MEMBER(J)
HON'BLE SHRI P.K. PRADHAN, MEMBER(A)
Ajay Merchant,
S/o Late Dr. Krishnaraj Merchant,
Aged about 36 years,
Residing at No.27-28,
Shanthi Layout,
Jalahalli West,
Bangalore-560 015. ...Petitioner.
(By Advocate Shri A.R. Holla)
V/s.
1. Shri Amarendra Khatua,
Director General,
Indian Council of Cultural Relations,
Azad Bhavan,
Indraprastha Estate,
New Delhi-110 002.
2. Shri Vanlathuma,
The Deputy Director General,
Indian Council of Cultural Relations,
Azad Bhavan,
Indraprastha Estate,
New Delhi-110 002. ....Respondents.
(By Advocate Shri P. Roy Chauduri)
2 CP.48/17/CAT/BANGALORE
O R D E R(ORAL)
HON'BLE DR K.B. SURESH, MEMBER(J) Heard. It appears that a Writ Petition No.32335/2017 had been filed. Therefore, there is no need for the matter to continue in the interregnum.
2. Therefore, the Contempt Petition is dismissed. Notice discharged, but with liberty. No order as to costs.
(P.K. PRADHAN) (DR. K.B.SURESH) MEMBER(A) MEMBER(J) vmr.