Applicants may withdraw the original application with liberty to approach the appropriate forum.

Thirteen Site Engineers employed by the National Highways Authority of India filed a joint Original Application seeking common relief concerning a common cause of action.

They also sought permission to pursue the matter jointly and, subsequently, permission to withdraw the O.A. with liberty to approach the appropriate forum in accordance with law.

Counsel for the applicants separately sought withdrawal of the O.A. with the same liberty.

1. Whether the applicants should be permitted to contest the O.A. jointly on the basis of a common cause of action.

2. Whether the applicants should be permitted to withdraw the O.A. with liberty to approach the appropriate forum in accordance with law.

The order cites no statute, precedent, or substantive legal doctrine.

It records the Tribunal’s procedural decisions to allow the applicants to proceed jointly and to permit withdrawal of the O.A. with liberty to approach the appropriate forum in accordance with law.

The Tribunal accepted that the applicants sought common relief arising from a common cause of action and accordingly permitted them to contest the matter jointly.

It then allowed their request to withdraw the O.A. with liberty to approach the appropriate forum. No substantive dispute was considered or decided.

M.A. No. 4942/2026 was allowed, and the O.A. was dismissed as withdrawn with liberty to approach the appropriate forum in accordance with law.

No order was made as to costs.