M/S. Orissa Agrico (P) Ltd vs Regional Director
2023 Latest Caselaw 12075 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                            W.P.(C) No.18604 of 2017


                 M/s. Orissa Agrico (P) Ltd         ....       Petitioners
                 and another

                                    None

                                        -versus-
                 Regional Director, ESI             .... Opposite Parties
                 Corporation and another

                                    Mr. A.P. Ray,
                                    Advocate

                  CORAM: JUSTICE SANJAY KUMAR MISHRA
                                       ORDER

Order No. 05.10.2023

07. This matter is taken up through hybrid mode.

2. Learned Counsel for the Petitioner is absent on call. Earlier also when the matter was listed on 07.04.2021, the Counsel for the Petitioner was found absent.

3. Mr. A.P. Ray, learned Counsel for the Opposite Parties/Corporation submits, though there was interim order passed by this Court which was extended from time to time and it was last extended vide order dated 07.04.2021, in view of the Judgment passed by the apex Court in Asian Resurfacing of Road Agency Pvt. Ltd. and another Vs. Central Bureau of Investigation, reported in 2020 (II) OLR 948, the E.S.I. Court proceeded further in E.S.I. Misc. Case No.14 of 1994 and delivered judgment on merit . Being aggrieved by the said Judgment passed by the E.S.I. Court in E.S.I Misc. Case No.14 of 1994, the present Petitioner preferred F.A.O No.445 of 2022, which is now subjudice before this Court. Accordingly, the writ petition has become infructuous.

4. In view of the submissions made by Mr. Ray, the Writ Petition is disposed of as infructuous.

5. Interim order dated 12.09.2017 stands vacated.

(S. K. Mishra) Judge Prasant

Signature Not Verified Digitally Signed Signed by: PRASANT KUMAR PRADHAN

Reason: Authentication Location: High Court of Orissa, Cuttack Date: 06-Oct-2023 11:45:09