M/S Aditi Annanya Construction vs Employees State Insurance ...
2021 Latest Caselaw 5748 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                     Civil Writ Jurisdiction Case No.9867 of 2021
     ======================================================

M/s Aditi Annanya Construction, through its Partner, namely Ashwani Narayan Singh, aged about 53 years, Gender- Male, S/o R.N. Singh, having its office situated at Jairam Bhawan, Sadar Bazar, Danapur Cantt., P.O.- Danapur Cantt., P.S.- Danapur, District- Patna- 801503.

... ... Petitioner/s

Versus

1. Employees' State Insurance Corporation, Panchdeep Bhawan, Jawahar Lal Nehru Marg, Patna- 800001, Bihar through its Regional Director.

2. Regional Director, Employees' State Insurance Corporation, Panchdeep Bhawan, Jawahar Lal Nehru Marg, Patna- 800001, Bihar.

3. Authorised Officer, Employees' State Insurance Corporation, Regional Office (RO- Pana), Panchdeep Bhawan, Jawahar Lal Nehru Marg, Patna- 800001, Bihar.

4. Recovery Officer-cum-Deputy Director, (Recovery), Employees' State Insurance Corporation, Panchdeep Bhawan, Jawahar Lal Nehru Marg, Patna- 800001, Bihar.

5. Assistant Director, Employees' State Insurance Corporation, Panchdeep Bhawan, Jawahar Lal Nehru Marg, Patna- 800001, Bihar.

6. Branch Manager, Employees' State Insurance Corporation, Branch Office, Patna.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr. Manish Jha, Advocate For the Respondent/s : Dr. Anshuman, Advocate Mr. Sanjay Kumar, Advocate ====================================================== CORAM: HONOURABLE MR. JUSTICE RAJAN GUPTA ORAL JUDGMENT Date : 01-12-2021

Heard learned counsel for the parties.

Learned counsel for the petitioner submits that he may

be allowed to withdraw the writ petition with liberty to file an

appeal before the appellate authority. According to him, an

amount of Rs.3,41,392.00 has already been recovered from the

petitioner and the same may be adjusted towards the pre-

Patna High Court CWJC No.9867 of 2021 dt.01-12-2021

deposit.

In the eventuality, he moves such an application

before the authority, it shall decided the same as per the law.

As regards the period of limitation, the authority may

take a lenient view.

The authority shall take endeavor to decide the matter

at the earliest, preferably, within three months from the date of

receipt/production of a copy of this order.

The writ petition stands disposed off as withdrawn

with the liberty as aforesaid.

(Rajan Gupta, J)

J. Alam/-

AFR/NAFR            NAFR
CAV DATE            N/A
Uploading Date      03.12.2021
Transmission Date   N/A