Employees' State vs Safa Marine Industries
2025 Latest Caselaw 6781 Ori

Orissa High Court

Employees' State vs Safa Marine Industries on 7 April, 2025

Author: S.K. Panigrahi

Bench: S.K. Panigrahi

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                          FAO No.501 of 2019

         Employees' State          ....              Appellants
         Insurance Corporation &         Mr. Amarendra Pr. Ray,
         Ors.                                       Advocate
                                -versus-
         Safa Marine Industries    ....             Respondents
         Ltd., & Anr.



                  CORAM:
                  DR. JUSTICE S.K. PANIGRAHI
                                ORDER

   Order                       07.04.2025
   No.
03.      1.      This matter is taken up through hybrid arrangement.

         2.      Heard.

3. The Appellants have filed this Appeal with the

following prayer:-

"The Appellants therefore, pray that, your Lordships may be graciously pleased to admit this Appeal, call for the records from the learned Court below and after hearing the counsel for the Appellants, allow the same and set-aside the impugned judgment;"

4. In such view of the matter, let notice be issued to the

Respondents.

5. Let notice be issued to the Respondents by Registered

Post with A.D./Speed Post. Requisites shall be filed within

three working days from today.

6. List this matter on 05.05.2025.

(Dr. S. K. Panigrahi) Judge

Gitanjali