UNION OF INDIA Vs. TULSIBHAI KANTIBHAI DANTANI

JUDGEMENT

(1.) CIVIL Application No.2138 of 2010 is filed praying that:-

(2.) ON perusal of papers, it is found that the said application is a camouflaged application. In fact, along with those paragraphs, the applicants-original petitioners-respondents before the Tribunal want to produce certain documents before this Court. Normally, the Court would not have taken a technical view in the matter, but this is a matter wherein this application cannot be entertained and allowed for the reason that the Central Administrative Tribunal, Ahmedabad Bench in its judgment and order dated 19.12.2008 in Original Application No.162 of 2008 with Misc.Application Nos.191, 308 and 357 of 2008, which is under challenge in the main petition, has observed at numerous places that the respondents before the Tribunal did not extend required cooperation to the Tribunal and took an adamant stand and not produced the documents called for. To illustrate, the Tribunal in para-5 has referred to its order dated 01.09.2008, which is quoted for ready reference:-

(3.) COMING to the merits of the matter, the Tribunal, on the basis of the material made available to it, has recorded the findings and decided the matter. In absence of any other material before the Tribunal, the conclusions drawn and findings recorded by the Tribunal are found just and proper. This Court finds no reason to interfere with the same. In the result, the petition fails and the same is dismissed. Rule is discharged. No costs.