Amulya Kumar Biswal @ Amulya vs State Of Odisha And Others .... Opp. ...
2025 Latest Caselaw 1091 Ori

Orissa High Court

Amulya Kumar Biswal @ Amulya vs State Of Odisha And Others .... Opp. ... on 10 July, 2025

Bench: K.R. Mohapatra, Savitri Ratho

Signature Not Verified
Digitally Signed
Signed by: SASANKA SEKHAR SATAPATHY
Reason: Authentication
Location: HIGH COURT OF ORISSA CUTTACK
Date: 11-Jul-2025 17:49:44


                                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                W.P.(C) No. 18103 OF 2025
                               Amulya Kumar Biswal @ Amulya         ....              Petitioners
                               Biswal and another
                                                             Mr. Prajit Kumar Pradhan, Advocate
                                                         -versus-
                               State of Odisha and others                 ....       Opp. Parties
                                                                       Mr. Swayambhu Mishra,
                                                                    Additional Standing Counsel
                                                                (For Opposite Party Nos.1 and 2)

                                           CORAM:
                                           JUSTICE K.R. MOHAPATRA
                                           JUSTICE SAVITRI RATHO
                                                   ORDER

       Order No.                                  10.07.2025
            1.        1.       This mater is taken up through hybrid mode.

2. It appears from the notice in EC Case No.06 of 2025 that the date of posting was left blank.

3. It is submitted by Mr. Pradhan, learned counsel for the Petitioners that on the date of posting of the case, i.e., on 29 th April, 2025, an ex-parte judgment was passed in EC Case No.06 of 2025. As no date was mentioned in the notice issued to the Petitioners, they could not know about the date of posting for which they could not be represented.

4. In view of the above, this Court feels that the matter requires consideration.

5. Hence, issue notice.

5.1 Since Mr. Mishra, learned ASC accepts notice on behalf of Opposite Party Nos.1 and 2 no requisites need be filed for issuance of notice to them.

5.2 Requisites for issuance of notice to Opposite Party No.3 by registered post with AD shall be filed by 14th July, 2025.

Signed by: SASANKA SEKHAR SATAPATHY

Location: HIGH COURT OF ORISSA CUTTACK Date: 11-Jul-2025 17:49:44

6. Put up this matter on 18th August, 2025 along with tracking report of the Postal Department.

(K.R. Mohapatra) Judge

(Savitri Ratho) Judge

2. IA No.10397 2025

1. Notice as above.

2. Accept one set of process fee.

3. As an interim measure, it is directed that order dated 29th April, 2025 (Annexure-3) passed by the Commissioner of Employees Compensation-cum-Divisional Labour Commissioner in EC Case No.06 of 2025 shall remain stayed till the next date.

(K.R. Mohapatra) Judge

(Savitri Ratho) Judge s.s.ssatpathy