Original Application Dismissed as Withdrawn Due to Applicants' Non-Pursuit.

The present Original Application (O.A. No. 793/2026) was filed by multiple applicants, beginning with Vishwash, aged 24, residing in New Delhi, and including twenty-eight other individuals

The respondents named were the Employees' State Insurance (ESIC) through its Director General, the Regional Director of ESIC Delhi NCR, the Union of India through the Secretary, Ministry of Labour Employment, and the Directorate (Medical) Delhi

The applicants, through their counsel Ms. Sriparna Chatterjee, sought permission from the bench to withdraw the Original Application

Whether the applicants should be granted permission to withdraw the present Original Application

The court's decision was based on the procedural principle allowing an applicant to withdraw their case if they no longer wish to pursue the matter before the tribunal

This is a common procedural right exercised by litigants.

The learned counsel for the applicants, Ms. Sriparna Chatterjee, explicitly sought permission to withdraw the Original Application, stating that the applicants did not wish to pursue the matter

The Tribunal, comprising Hon'ble Mr. Manish Garg, Member (J), and Hon'ble Dr. Anand S Khati, Member (A), considered this request

Given that the applicants themselves, through their counsel, expressed no desire to proceed further, the Tribunal found no reason to deny the withdrawal

Consequently, O.A. No. 793/2026 was dismissed as withdrawn

All pending M.A.s, if any, were also disposed of

No costs were awarded