Asst. Provident Fund ... vs Benga Devi
2023 Latest Caselaw 2401 Ori

                           IN THE HIGH COURT OF ORISSA AT CUTTACK
                                            W.A. No. 70 of 2020

                  Asst. Provident Fund Commissioner ....                Appellant
                  (Accounts), Employees Provident Fund
                  Organization, Bhubaneswar
                                   Mr. Santosh Kumar Pattanaik, Senior Advocate
                                             -versus-
                  Benga Devi                           ....           Respondent
                                                                          None

                  CORAM:
                  THE CHIEF JUSTICE
                  JUSTICE G. SATAPATHY


                                              ORDER

Order No. 23.03.2023

02. 1. The writ appeal is being listed three years after the judgment of the learned Single Judge and the Respondent is a widow. Undoubtedly, recovery of the outstanding loan at this stage from the widow, apart from the litigation expenses she would have to incur, would cause her enormous hardship.

2. In the circumstances, the question of law arising from the impugned judgment is left open for consideration in some other appropriate case. It is clarified that the said order will not constitute a precedent. The writ appeal is disposed of in the above terms.

(Dr. S. Muralidhar) Chief Justice

(G. Satapathy) Judge S.K. Jena/Secy.