- Bookmark
- Share
- CaseIQ
Ex Sub Hariom Sharma Applicant v. Union Of India And Others
Armed Forces Tribunal
Jan 5, 2023
1. Learned counsel for the applicant submits that the claim of the applicant, as prayed for, in this OA has been settled and there is nothing further to be adjudicated upon. He, therefore, prays that he may be permitted to withdraw the OA.
2. Ordered accordingly.
x
Alert
Please log in or sign up for a free trial to access this feature.