Central Administrative Tribunal - Delhi
Dr Akanksha Tivari vs Employees State Insurance Corporation on 2 July, 2024
1
O.A. No.564/2020
Item No.20
Central Administrative Tribunal
Principal Bench, New Delhi
O.A. No.564/2020
Tuesday, this the 02nd day of July, 2024
Hon'ble Mr. Justice Ranjit More, Chairman
Hon'ble Mr. Sanjeeva Kumar, Member (A)
Dr. Akansha Tiwari
d/o Sh. Pradeep Tiwari
r/o RZ-30, a/k Block
Gandhi Market, Sagarpur,
New Delhi - 110 046
...Applicant
(Mr. Atul Kumar, Advocate)
Versus
1. Employees State Insurance Corporation
through
Director General, Panchdeep Bhawan
CIG Marg, New Delhi - 02
2. Union Ministry of Labour & Employment
through
Secretary, Labour & Employment
Shram Shakti Bhawan,
Rafi Marg, New Delhi - 01
...Respondents
(Mr. Amit Chawla, Advocate)
2
O.A. No.564/2020
Item No.20
O R D E R (ORAL)
Mr. Justice Ranjit More:
Learned counsel for the applicant, at the outset, under instructions from his client, seeks leave to withdraw this Application, inasmuch as the applicant has resigned from service.
2. Since the withdrawal is unconditional, leave, as prayed for, is granted. The Application is accordingly dismissed as withdrawn. No costs.
( Sanjeeva Kumar ) ( Justice Ranjit More )
Member (A) Chairman
July 2, 2024
/sunil/
Digitally signed by
SUNIL KUMAR SUNIL KUMAR SHARMA SHARMA Date: 2024.07.04 15:18:53 +05'30'