AO/275/2013
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Uttarakhand High Court

AO/275/2013 on 13 March, 2026

Author: Ravindra Maithani

Bench: Ravindra Maithani

                Office Notes,
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S2-
01                                AO No.275 of 2013
                                  Hon'ble Ravindra Maithani, J.

Mr. Pradeep Kumar Tripathi (through video conferencing) and Mr. Mohit Kumar Kashyap, Advocates for the appellant.

Mr. C.K. Sharma, Advocate for the respondents.

Supplementary affidavit is taken on record. Miscellaneous Application, IA No.6475 of 2023, stands disposed of, accordingly.

Heard on Miscellaneous Application, IA

The instant appeal is preferred against the order dated 04.05.2013, passed in Original Suit No.166 of 2007, M/s Anchor Electricals Pvt. Ltd. Vs. Regional Director Employees State Insurance Corporation and others, by the Employees State Insurance Court/Civil Judge (Senior Division), Haridwar. Now, the appellant has filed Miscellaneous Application, IA No.6477 of 2026, seeking permission of the Court for amicable settlement of the dispute out of the court under The New Amnesty Scheme, 2025 ("the scheme").

Learned counsel for the appellant submits that they are in appeal before this Court, but the Employees State Insurance Corporation has launched the scheme, but before the appellant could get the benefit of the scheme, he needs to get permission of the Court for out of Court settlement of the matter under litigation. He has referred to the scheme which, under the caption of 'Dispute of Contribution' provides that The employer shall file a petition before the Hon'ble Court where he has raised the dispute and seek permission of Hon'ble Court for out of Court settlement of matter under litigation.

Learned counsel for the respondents has no objection to this application.

The miscellaneous application is allowed.

The appellant may approach the authorities for out of the court settlement of the matter under litigation.

List this matter for final hearing on 28.05.2026.

(Ravindra Maithani J.) 13.03.2026 RV