D. DUNDI BABU Vs. CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) Heard Sri K. Pavan Kumar, learned counsel for the petitioners and Sri Mallampalli Srinivas, learned Central Government Counsel for the respondents.

(2.) I.A.No.3 of 2023, is for setting aside the order dated 03. 07.2023 dismissing the writ petition for want of prosecution.

(3.) The cause for non-appearance on the date fixed 3/7/2023, is sufficient. The order dtd. 3/7/2023 is recalled. The petition is restored to its original number.