Central Administrative Tribunal - Allahabad
S M Nomaan vs Nsic on 11 December, 2023
Open Court
Central Administrative Tribunal, Allahabad Bench, Allahabad
This the 11th day of December, 2023
Hon'ble Mr. Justice Om Prakash VII, Member (J)
Civil Misc. Withdrawal Application No. 4219 of 2023
In
Original Application No. 486 of 2023
S.M. Nomaan, aged about 59 years, Son of Late S.M. Sami, Resident of
NSIC, Transit House, Udhyog Nagar, Naini, Allahabad.
........... APPLICANT
By Advocate: Shri Dharmendra Tiwari
Versus
1. Union of India through the Secretary, Ministry of Micro Small and
Medium Enterprises, New Delhi.
2. The Chairman-cum-Managing Director, National Small Industry
Corporation Limited, NSIC Bhawan, Okhala Industries Estate, New
Delhi - 110020.
3. The General Manager (SG), CMD, Secretariat, International Co-
operation and Human Resource, NSIC Bhawan, Okhala Industries
Estate, New Delhi - 110020.
4. The General Manager (SG), Zonal General Manager, North - 1, NSIC
Bhawan, C-41, Sector - 58, Noida (UP) 201301.
..........RESPONDENTS
By Advocate: Shri Sanjay Kumar Om
ORDER
Shri Dharmendra Tiwari, learned counsel for the applicant and Shri P K Mishra, holding brief of Shri Sanjay Kumar Om, learned counsel for the respondents, are present.
2. Drawing attention to his withdrawal application MA No. 4219 of 2023, learned counsel for the applicant submitted that although the next date fixed in the OA is 15.01.2024, the same may be dismissed at this stage itself as not pressed because the grievance of the applicant has been redressed.
3. Learned counsel for the respondents has no objection to the above prayer of the applicant's counsel.
4. Accordingly, as prayed by the learned counsel for the applicant, Withdrawal Application No. 4219 of 2023 is allowed and subject OA No. 486 of 2023 is dismissed as withdrawn.
25. All associated MAs stand disposed of accordingly.
6. There shall be no order as to costs.
(Justice Om Prakash VII) Member (Judicial) (Ritu Raj)