M/S Adarsh Life Care Hospital Pvt. ... vs Employees State Insurance ...
2021 Latest Caselaw 6322 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.19056 of 2018
     ======================================================

M/s Adarsh Life Care Hospital Pvt. Ltd. Represented through its Director namely Ajay Kumar, S/o Late Biltu Tanti, address at 90 feet Road, Janki Nagar, Hanuman Nagar, Patna-20, permanent resident of House No. 101 Block B Ganesh Tower, P.S. Agamkuan, District- Patna.

... ... Petitioner/s Versus

1. Employees State Insurance Corporation, Panchdeep Bhawan, Jawahar Lal Nehru Marg, Patna- 1.

2. Regional Director, E.S.I.C., Panchdeep Bhawan, J.L.N. Marg, Patna- 1.

3. Deputy Director cum authorized officer, E.S.I.C., Panchdeep Bhawan, J.L.N.

Marg, Patna- 1.

4. Assistant Director, E.S.I.C., Panchdeep Bhawan, J.L.N. Marg, Patna- 1.

6. The Branch Manager, HDFC Bank, Kankarbagh Branch, B/33 Binodini Sadan, Patrakar Nagar, Kankarbagh,

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

     For the Petitioner/s   :     Mr. Anil Kumar Gupta with
                                  Mr. Baban Kumar, Advocates
     For the ESIC           :     Dr. Anshuman with
                                  Mr. Sanjay Kumar, Advocates
     For the HDFC Bank      :     Mr. Girijesh Kumar, Advocate

====================================================== CORAM: HONOURABLE MR. JUSTICE RAJAN GUPTA and HONOURABLE MR. JUSTICE MOHIT KUMAR SHAH ORAL JUDGMENT (Per: HONOURABLE MR. JUSTICE RAJAN GUPTA)

Date : 21-12-2021

Heard learned counsel for the parties.

Admittedly, appeal is maintainable against the order

passed under Section 45-A of the E.S.I. Act, 1948 (hereinafter

referred to as the 'Act'). The petitioner has approached this Court

by way of this writ petition at the stage of execution of the order

passed under Section 45-A of the Act.

Patna High Court CWJC No.19056 of 2018 dt.21-12-2021

Yet we feel, he can be given liberty to file an appeal

before the Appellate Authority. This proposal is acceptable to him.

He thus submits that he may be allowed to withdraw this petition

with liberty to file an appeal along with the appropriate

application.

Permission granted.

The writ petition is dismissed as withdrawn with liberty

aforesaid.

(Rajan Gupta, J)

( Mohit Kumar Shah, J)

Anjani/-

AFR/NAFR
CAV DATE              N.A.
Uploading Date        22.12.2021
Transmission Date     N.A.