Ajay Kumar Bhramar Bar vs Union Of India And Others .... Opposite ...
2025 Latest Caselaw 1197 Ori

Orissa High Court

Ajay Kumar Bhramar Bar vs Union Of India And Others .... Opposite ... on 14 July, 2025

             IN THE HIGH COURT OF ORISSA AT CUTTACK

                            W.P.(C) No.105 of 2022

                 Ajay Kumar Bhramar Bar           ....          Petitioner
                 Ray

                                   Mr. S.K. Parida,
                                   Advocate

                                       -versus-
                 Union of India and others        .... Opposite Parties

                                   Mr. M.K.Pradhan, Sr. Panel Counsel
                                   (For Opposite Party No.1)
                                   Mr. B. Dash, Advocate
                                   (For the Corporation)

                  CORAM: JUSTICE SANJAY KUMAR MISHRA


                                      ORDER

14.07.2025 Order No.

19. This matter is taken up through hybrid mode.

2. Heard Mr. Parida, learned Counsel for the Petitioner, so also Mr. Das, learned Counsel for the Opposite Party Nos.2 & 3-Corporation and Mr. M.K. Pradhan, learned Sr. Panel Counsel for Union of India.

3. In addition to the judgment in Employees' State Insurance Corporation Vrs. HMT Ltd. and another, reported in (2008) 3 SCC 35, to substantiate the prayer made in the writ petition, learned Counsel for the Petitioner also files photocopy of the Judgment of this Court in M/s Samrat Industries Vs. Regional Director, Employees State Insurance Corporation, reported in 1994 (II) OLR 328, which be kept on record.

4. Hearing is concluded.

5. Judgment is reserved.

Prasant                                              (S. K. Mishra)
                                                         Judge

Signed by: PRASANT KUMAR PRADHAN

Location: High Court of Orissa, Cuttack. Date: 15-Jul-2025 16:14:25