Kartik Chandra Nayak vs Employees State Insurance .... ...
2025 Latest Caselaw 1042 Ori

Orissa High Court

Kartik Chandra Nayak vs Employees State Insurance .... ... on 8 July, 2025

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                          W.P.(C) No.9563 of 2025

                  Kartik Chandra Nayak                              ....          Petitioner
                                                             Mr. A. Khandelwal, Advocate


                                       -versus-
                  Employees State Insurance                         ....   Opposite Parties
                  Corporation & others
                                                                     Mr. A.P. Ray, Advocate

                        CORAM: JUSTICE SANJAY KUMAR MISHRA

                                                         ORDER

Order No. 08.07.2025

05. This matter is taken up through hybrid mode.

2. Pursuant to order dated 14.05.2025, Mr. Khandelwal, learned Counsel for the Petitioner files website copy of the order of the High Court of Madhya Pradesh at Jabalpur dated 3rd March, 2023 passed in Writ Petition No.3449 of 2023 (Manoj Ifratel Vrs. Appellate Authority under Employees State Insurance Corporation, Madhya Pradesh) after handing over a copy of the same to Mr. Ray, learned Counsel for the Opposite Parties-Corporation. The said judgment be kept on record.

3. Mr. Ray, learned Counsel for the Opposite Parties- Corporation prays for a short adjournment to examine the said judgment and have his further say in the said regard.

4. The matter be listed in the week commencing from 28th July, 2025.

5. Interim order passed earlier shall continue till the next date.

Prasant (S. K. MISHRA) JUDGE

Signed by: PRASANT KUMAR PRADHAN

Location: High Court of Orissa, Cuttack. Date: 09-Jul-2025 18:41:22