M/S. Shree Balaji Enterprises ... vs M/S. United India Insurance Co. Ltd. And ...
2024 Latest Caselaw 10151 Jhar

Jharkhand High Court

M/S. Shree Balaji Enterprises ... vs M/S. United India Insurance Co. Ltd. And ... on 24 October, 2024

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                    IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                   W.P.(L) No. 5791 of 2023

                 M/s. Shree Balaji Enterprises Represented by its managing partner
                 Sanjay Kumar                                ...     ...     Petitioner
                                          Versus
                 M/s. United India Insurance Co. Ltd. And others
                                                       ...        ...      Respondents
                                          ---

CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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                 For the Petitioner       : None
                 For the Resp. no. 1      : Mukesh Kumar Dubey, Advocate
                                          ---

06/24.10.2024             Nobody appears on behalf of the petitioner.

2. Learned counsel for the respondent no. 1 has submitted that the petitioner has a remedy of appeal under Section 30 of the Employees Compensation Act, 1923.

3. Since the petitioner is absent, post this case tomorrow i.e. 25.10.2024.

4. The learned counsel for the respondent no. 1 has referred to the judgment passed by this Court reported in 2010 (1) JCR 568.

5. The learned court master is directed to forward a soft copy of this order to Mr. Mahesh Tewari, Advocate on record for the petitioner.

(Anubha Rawat Choudhary, J.) Binit