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Puspak Nayak vs Union Of India .... Opposite Parties
2025 Latest Caselaw 3791 Ori

Citation : 2025 Latest Caselaw 3791 Ori
Judgement Date : 7 February, 2025

Orissa High Court

Puspak Nayak vs Union Of India .... Opposite Parties on 7 February, 2025

Author: V. Narasingh
Bench: V. Narasingh
                                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                            W.P.(C) No. 33396 of 2022

                                   1. Puspak Nayak          ....        Petitioners
                                   2. Dasharath Mahanta

                                                            Mr. J. Dash , Advocate

                                                     -versus-

                                   1. Union of India        ....   Opposite Parties
                                   2. Employees State
                                      Insurance
                                      Corporation
                                   3. Regional Director,
                                      ESIC Regional
                                      Office,
                                      Bhubaneswar
                                   4. Chairperson of the
                                      Interim
                                      Commission for
                                      Allied & Health
                                      Care professions

                                                             Mr. S.N. Patnaik, Adv.
                                                                        (for O.P.3)

                                             CORAM: JUSTICE V. NARASINGH

                                                    ORDER

07.02.2025 Order No.

05. 1. The judgment is dictated in the open Court and kept in separate sheets.

Designation: Senior Stenographer

(V. Narasingh) Location: High Court of Orissa Judge Date: 20-Feb-2025 18:56:37

Santoshi

 
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