Patliputra Vidyapeeth vs Employees State Insurance Corporation on 18 September, 2025

[Cites 2, Cited by 0]

Patna High Court - Orders

Patliputra Vidyapeeth vs Employees State Insurance Corporation on 18 September, 2025

Bench: A. Abhishek Reddy

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                                Civil Writ Jurisdiction Case No.9186 of 2025
                 ======================================================
                 Patliputra Vidyapeeth having its office situated at Campus of Indian Institute
                 of Health Education and Research, Near Central Jail Beur, Anishabad, P.O.-
                 Anishabad, P.S.- Beur, Town and District - Patna - 800002, through its
                 secretary, namely Akash Kumar, aged about 38 years, gender - male, S/o Sri
                 Anil Sulabh.

                                                                          ... ... 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 - Patna), 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.    Branch Manager, Employees State Insurance Corporation, Branch Office,
                 Patna.

                                                           ... ... Respondent/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s   :      Mr. Manish Jha, Advocate.
                 For the Respondent/s   :      Mr. Sudhir Kumar Bijpuria, Advocate.
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE A. ABHISHEK REDDY
                                    ORAL ORDER

5   18-09-2025

Learned counsel appearing on behalf of the petitioner seeks permission to withdraw the present Writ Petition with a leave to avail statutory remedy of appeal under Section 45-AA of the ESI Act against the orders passed by the respondent- authority under Section 45-A of the ESI Act.

2. Permission is granted.

3. Accordingly, the present Writ Petition stands Patna High Court CWJC No.9186 of 2025(5) dt.18-09-2025 2/2 dismissed as withdrawn with a leave to the petitioner to avail the alternate remedy of filing a statutory appeal to approach the authority concerned within a period of two weeks from today under Section 45-AA of the ESI Act as it is stated by the learned counsel appearing on behalf of the respondents that an amount of approximately Rs. 1,61,829/- has already been recovered by the authority which is more than 25% of the adjudicated amount. The authority shall take the same into consideration while admitting the appeal. If any Interlocutory Application is filed by the petitioner, the authority shall pass necessary orders on the same.

(A. Abhishek Reddy, J) shakir/-

Unlock Advanced Research with PRISMAI

Patna High Court - Orders