RAJ KAMAL v. UNION OF INDIA

3/8/24, 1:21 PM cis.cgat.gov.in/catlive/internal/order_content_view.php?no=24642

https://cis.cgat.gov.in/catlive/internal/order_content_view.php?no=24642 1/1

CENTRAL ADMINISTRATIVE TRIBUNAL LUCKNOW

Order Sheet Item no.: 5 O.A./261/2021 (LUCKNOW) [ PENSION ] [ SENIOR CITIZEN ] With M.A./672/2023 Court No.: 1

No of Adjournment: 23

Order Dated: 07/03/2024

RAJ KAMAL Vs

For Applicant(s) Advocate : NONE

For Respondent(s) Advocate : PRAYAGMATI GUPTA

Notes of The Registry Order of The Tribunal

Matter taken up in the revised list.

None present on behalf of the applicant to press the OA.

Heard learned counsel for the respondents and perused the records.

Perusal of order-sheet reveals that this OA was listed on 09.02.2024, on that day also applicant was absent.

Today also none present on behalf of the applicant to press the OA, hence, it appears that applicant is not interested in prosecution of the OA.

In view of above, the OA is dismissed for want of prosecution.

MAs pending, if any, also stand disposed of.

JUSTICE ANIL KUMAR OJHA MEMBER (J)

/JNS/