Caledonian Jute & Industries ... vs Employees State Insurance ...
2022 Latest Caselaw 5345 Cal

11.08.2022
Sl. Nos.1 & 2
K.S.


                                  W.P.A. 8906 of 2001
                      Caledonian Jute & Industries Limited & Anr.
                                          Vs.
                     Employees State Insurance Corporation & Anr.
                                         With
                                  W.P.A. 8907 of 2001
                                         With
                    IA No. CAN 2 of 2016 (Old No. CAN 8663 of 2016)
                       Caledonian Jute & Industries Limited & Anr.
                                           Vs.
                      Employees State Insurance Corporation & Anr.


                                  Mr. P. B. Chowdhury
                                  Mr. S. K. Singh
                                  Mr. R. K. Dubey
                                                    .....For the Petitioners




                      Though by order dated 2nd August, 2022 this Court

                after hearing the counsel for the petitioner has fixed for

                passing judgment but while going through the record it is

                found that the matter was lastly listed on 16 th January, 2022

                and thereafter on 6th December, 2021. After 6th December,

                2021 the matter was listed on 4 th July, 2022.            The

                respondents have neither appeared on 6 th December, 2021

nor 14th July, 2022. Hence, this Court is of the view before

passing the final order and an opportunity is to be given to

the respondents to appear before this Court. Hence, the

order dated 2nd August, 2022 is recalled and an opportunity

is given to the respondents to appear before this Court on

30th August, 2022 at 2 p.m.

Counsel for the petitioners is directed to inform the

next date of hearing to the respondents and to file affidavit

of service. In case none appears on behalf of the

respondents inspite of the notice, the matter be taken up in

the absence of the respondents.

(Krishna Rao, J.)