M/S Neelachal Ispal vs State Of Odisha And
2023 Latest Caselaw 2524 Ori

       IN THE HIGH COURT OF ORISSA AT CUTTACK
                      W.P.(C) No.20266 of 2017

M/s Neelachal Ispal                 .....                       Petitioner
Nigam Ltd, Duburi, Dist.
Jajpur
                                               Mr. A. Mishra, Advocate
                                    Vs.
State of Odisha and                 .....                Opposite Parties
others
                                            Mr. S.K. Mohanty, Advocate
                                                         (for O.P. No.3)


                 CORAM: JUSTICE SANJAY KUMAR MISHRA

                                       ORDER

28.03.2023 Order No. The matter is taken up through hybrid mode.

21.

2. Mr. A.K. Mishra, learned Counsel for the Petitioner, so also Mr. S.K. Mohanty, learned Counsel for the O.P. No.3 are present.

3. Both learned Counsel for the Parties have filed their respective Memos, enclosing thereto photocopy of the judgment dated 17th February, 2023 passed in RVWPET No.233 of 2017.

4. Mr. Mishra, learned Counsel for the Petitioner, in addition to filing the said Memo dated 28th March, 2023, prays for withdrawal of the Writ Petition with liberty to pursue the Appeal preferred by the Petitioner-Management before the Appellate Authority under the Payment of Gratuity Act, 1972.

5. In view of the said prayer of Mr. Mishra, Writ Petition stands dismissed as withdrawn.

6. Needless to mention here that in view of the Order passed in RVWPET No.233 of 2017, no further liberty is required to be ordered in this Writ Petition, as prayed for.

7. Interim Order dated 1st November, 2017 stands vacated.

padma (S.K. MISHRA) JUDGE