Facts
The matter, O.A. No. 792/2026, was listed before the Central Administrative Tribunal on March 2, 2026.
Source reference: no citationMr. Manish, learned counsel appearing as proxy for Ms. Sriparna Chatterjee, learned counsel for the applicants, sought permission from the Tribunal to withdraw the present Original Application
Source reference: p.4Issues
1. Whether the applicants should be granted permission to withdraw the present Original Application
Source reference: p.4Law Applied
The court applied the procedural principle regarding the withdrawal of an application upon the request of the applicant's counsel, thereby allowing the dismissal of the application as withdrawn
Source reference: p.4Reasoning
The learned counsel representing the applicants, Mr. Manish, acting as a proxy for Ms. Sriparna Chatterjee, explicitly requested the Tribunal's permission to withdraw the O.A.
Source reference: p.4Based on this instruction and request from the applicants' legal representative, the Tribunal proceeded to address the application for withdrawal
Source reference: p.4Holding
The Tribunal granted permission to the applicants' counsel to withdraw the O.A.
Consequently, the O.A. No. 792/2026 was dismissed as withdrawn.
Source reference: p.4Any pending M.A.(s) also stood disposed of.
Source reference: p.4There was no order as to costs
Source reference: p.4Original Court PDF
Dileep Kumar & Ors. v. Employees’ State Insurance (ESIC) & Ors. O.A. No. 792/2026
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