Orissa High Court
M/S. Swastik Builders And Developers vs Regional Director on 25 April, 2023
Author: G. Satapathy
Bench: G. Satapathy
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.A. No.831 of 2020
M/s. Swastik Builders and Developers .... Appellant
(P) Ltd.
Mr. S.C. Pani, Advocate
-versus-
Regional Director, Employees State .... Respondents
Insurance Corporation and others
CORAM:
THE CHIEF JUSTICE
JUSTICE G. SATAPATHY
ORDER
25.04.2023 Order No.
02. 1. Inasmuch as the impugned order merely relegates the Appellant to the statutory remedy of an appeal under Section 75 of the ESI Act, the Court does not consider it necessary to interfere with the impugned order.
2. The writ appeal is accordingly dismissed.
(Dr. S. Muralidhar) Chief Justice (G. Satapathy) Judge S.K. Guin