Orissa High Court
M/S. Essel Mining & Industries Ltd vs Regional Labour Commissioner -Cum- ... on 6 March, 2025
Author: Murahari Sri Raman
Bench: Murahari Sri Raman
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.30261 of 2011
M/s. Essel Mining & Industries Ltd. .... Petitioner
Mr. Durga Prasad Nanda, Senior Advocate along
with Mr. Rupesh Kumar Kanungo, Advocate
-versus-
Regional Labour Commissioner -Cum- .... Opposite Parties
Controlling Authority and another
CORAM:
HON'BLE MR. JUSTICE MURAHARI SRI RAMAN
Order No. ORDER
05. 06.03.2025
This matter is taken up through Hybrid Mode.
2. A memo (Flag-X) has already been filed by the learned counsel seeking to withdraw the writ petition in view of the fact that the Petitioner has already paid dues of the workman as per the order of the Opposite Parties. Thus, the writ petition has been rendered infructuous.
3. In view of the above, the writ petition stands disposed of as withdrawn.
4. Interim order dated 17.11.2011 passed by this Court stands vacated.
(M.S. Raman) Judge Laxmikant Signature Not Verified Digitally Signed Signed by: LAXMIKANT MOHAPATRA Designation: Senior Stenographer Reason: Authentication Location: High Court of Orissa, Cuttack Date: 06-Mar-2025 16:23:24 Page 1 of 1