Central Administrative Tribunal - Delhi
Amarjeet Singh vs Medical Council Of India, M/O Health And ... on 24 April, 2024
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Item No. 86- (C-II)
O.A. No.561/2020
CENTRAL ADMINISTRATIVE TRIBUNAL
PRINCIPAL BENCH, NEW DELHI
O.A. No. 561/2020
This the 15th Day of April, 2024
Hon'ble Mr. R. N. Singh, Member (J)
Hon'ble Mr. Sanjeeva Kumar, Member (A)
Amarjeet Singh
S/o Sh. Jaswant Singh
R/o 12/103, IInd Floor, Geeta Colony
Delhi - 110031.
(Aged about 44 years) (Group 'C')
(Compulsory retired LDC)
...Applicant
(By Advocate : Ms. Sabia for Mr. Ajesh Luthra )
Versus
1. Medical Council of India
Through its Secretary General
Board of Governors
In supersession of Medical Council of India
Pocket-14, Sector-8
Dwarka, New Delhi - 110077.
2. Union of India through its Secretary
Ministry of Health & Family Welfare
Govt. of India, Nirman Bhawan, N ew Delhi.
...Respondents
(By Advocate: Mr. T. Singhdev with Mr. Aabhaas Sukhramani for R-1)
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Item No. 86- (C-II)
O.A. No.561/2020
ORDER (ORAL)
Hon'ble Mr. R. N. Singh, Member (J) It is observed that initially Mr. Ajesh Luthra, learned counsel, represented the applicant. Thereafter some other learned counsel appeared for the applicant on few dates. On 23.12.2022 and 30.01.2023, the applicant appeared in person. Thereafter the matter was listed on various dates, i.e. 17.04.2023, 28.07.2023, 20.11.2023, 07.03.2024, when there was no representation on behalf of the applicant. Again on 08.03.2024, learned proxy counsel appeared on behalf of Mr. Ajesh Luthra, learned counsel for the applicant.
2. Today, Ms. Sabia, learned proxy counsel appearing for Mr. Ajesh Luthra, learned counsel for the applicant, submits that Mr. Ajesh Luthra learned counsel, is no more representing the applicant and he has returned the brief to the applicant long back.
3. It appears that the applicant has lost interest in pursuing his case. Accordingly, the OA stands dismissed in default and for non-prosecution.
(Sanjeeva Kumar) (R. N. Singh)
Member (A) Member (J)
/anjali/