The Legal Manager vs Arjuna Roul & Anr
2025 Latest Caselaw 6779 Ori

Orissa High Court

The Legal Manager vs Arjuna Roul & Anr on 7 April, 2025

Author: S.K. Panigrahi

Bench: S.K. Panigrahi

                                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                     FAO No.261 of 2024
                                  The Legal Manager, M/s.          ....                 Appellant(s)
                                  Magma HDI General
                                  Insurance Co. Ltd.
                                                                          Mr. G.P. Dutta, Adv.
                                                             -versus-
                                  Arjuna Roul & Anr.               ....             Respondent(s)


                                             CORAM:
                                             HON'BLE DR. JUSTICE S.K. PANIGRAHI

                                                              ORDER

                           Order                             07.04.2025
                           No.                        I.A. No.489 of 2024

01. 1. This matter is taken up through hybrid arrangement.

2. In filing this I.A, the Appellant-Insurance Company has

prayed for two months time to file receipt showing deposit

of the awarded amount before the learned Commissioner for

Employee's Compensation-cum-Joint Labour Commissioner,

Cuttack.

3. Heard learned counsel for the Appellant.

4. Considering the submission made by the learned counsel

for the Appellant and looking to the reasons stated in this

I.A, this Court directs the Appellant-Insurance Company to

file the receipt showing deposit of the awarded amount

before the learned Commissioner for Employee's

Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa Compensation-cum-Joint Labour Commissioner, Cuttack Date: 08-Apr-2025 16:48:53

within two months hence, failing which, the FAO No.261 of

2024 shall stand dismissed without further reference to the

Bench.

5. This I.A. is, accordingly, disposed of.

6. In filing this I.A, the Appellants have prayed for

dispensing with filing of certified copy of the judgment

dated 07.02.2024 passed in E.C. Case No.272-D/2017.

7. Heard learned counsel for the Appellant.

8. Considering the submission made on behalf of the

Appellant and looking to the reasons stated in this I.A, this

Court directs that filing of certified copy of the judgment

dated 07.02.2024 passed in E.C. Case No.272-D/2017 is

dispensed with for the time being.

9. This I.A is, accordingly, disposed of.

10. In filing this FAO, the Appellant-Insurance Company has

challenged the judgment dated 07.02.2024 passed by the

learned Commissioner for Employee's Compensation-cum-

Joint Labour Commissioner, Cuttack in E.C. Case No.272-

D/2017.

7. Heard.

8. Admit.

9. Issue notice.

Designation: Personal Assistant

10. Notice be issued to the Respondents by Registered Post Reason: Authentication Location: High Court of Orissa Date: 08-Apr-2025 16:48:53 with A.D./Speed Post making it returnable by 15th May, 2025.

Requisites shall be filed within three working days hence.

11. List this matter on 16th May, 2025.

12. Issue notice as above.

13. Accept one set of process fee.

14. As an interim measure, it is directed that disbursement of

the amount deposited in connection with E.C. Case No.272-

D/2017 before the Court of learned Commissioner for

Employee's compensation-cum-Joint Labour Commissioner,

Cuttack shall remain stayed till the next date of listing of this

matter.

(Dr. S.K. Panigrahi) Judge Ayaskanta

Designation: Personal Assistant

Location: High Court of Orissa Date: 08-Apr-2025 16:48:53