Central Administrative Tribunal - Delhi
Sujoy Neogi vs M/O Health And Family Welfare on 11 May, 2022
1
M.A. No.186/2020
O.A. No.138/201 4
Item No.1
Central Administrative Tribunal
Principal Bench, New Delhi
O.A. No.138/2014
M.A. No.186/2020
Wednesday, this the 11th day of May, 2022
Hon'ble Mr. R N Singh, Member (J)
Hon'ble Mr. Mohd. Jamshed, Member (A)
Sujoy Neogi
s/o Subrata Neogi
aged about 33 years
r/o Flat No.405, Dakshinayan Apartment
Sector-IV, Plot No.19
Dwarka, New Delhi - 75
...Applicant
(Mr. Bharat Bhushan, Advocate)
Versus
1. National Board of Examinations
Through Director
Ministry of Health & Family Welfare
Mahatama Gandhi Road, Ansari Nagar East
New Delhi
2. Medical Council of India
Through Director
Pocket 14, Sector 8, Dwarka Phase 1
New Delhi - 110 077
3. UPSC
Through Secretary
Man Singh Road Area
New Delhi - 110 001
...Respondents
(Ms. Michelle B. Das, Advocate for Mr. T Singhdev,
Advocate for respondent No.2 - Nemo for other
respondents)
2
M.A. No.186/2020
O.A. No.138/201 4
Item No.1
O R D E R (ORAL)
Mr. R N Singh:
The applicant has filed one M.A. seeking recall of the order dated 08.08.2019 vide which the O.A. No.138/2014 was dismissed by this Tribunal for non-prosecution. He has also filed M.A. No.186/2020 with a prayer to condone the delay of 125 days in filing the M.A. seeking recall of the order dated 08.08.2019.
2. For the reasons mentioned therein and keeping in view the no objection from the learned counsel for respondents, both the M.As. are allowed. Accordingly, O.A. No.138/2014 is restored to its original position. O.A. No.138/2014
3. Keeping in view the subsequent developments, learned counsel for applicant seeks permission of this Tribunal to withdraw the present O.A. with liberty to the applicant in accordance with law.
3M.A. No.186/2020 O.A. No.138/201 4 Item No.1
4. Permission is granted. The O.A. is accordingly dismissed as withdrawn with liberty as aforesaid. No costs.
( Mohd. Jamshed ) ( R N Singh )
Member (A) Member (J)
May 11, 2022
/sunil/