Jharkhand High Court
M/S Jmd Enterprises vs The State Of Jharkhand on 29 February, 2024
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(C) No. 1569 of 2021
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M/s JMD Enterprises, company registered under the Companies Act, 1956, having its
office at D-5/7, New Cable Colony, Golmuri, P.O and P.S. Golmuri, Jamshedpur, East
Singhbhum, Jharkhand ... Petitioner(s).
Versus
1.The State of Jharkhand
2.The Assistant Director, Insurance Branch, Employee's State Insurance Corporation,
Panchdeep Bhawan, Namkum, Ranchi
3.The Recovery Officer, Employee's State Insurance Corporation, Panchdeep
Bhawan, Namkum, Ranchi
4.The Branch Manager, HDFC Bank Limited, Kanatotli Branch, Arunoday Tower, 1 st
Floor, Purulia Rd, Near Indian Oil's Petrol Pump, Kantatoli Chowk, Lalpur, Ranchi
... Respondent(s).
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CORAM : SRI ANANDA SEN, J.
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For the Petitioner(s) : Mr. Amit Kumar, Advocate For the Respondent(s) : Mr. Sachin Kumar, Advocate Mr. Ashutosh Anand, Advocate .........
05 /29.02.2024: Learned counsel for the petitioner, seeks permission to withdraw this writ petition with a liberty to approach the Labour Court in terms of Section 75 of the Employee State Insurance Act, 1948.
2. Permission is accorded.
3. If any application is filed with petition for condonation of delay for filing application under Section 5 of the Limitation Act read with Section 14 of the Limitation Act, the same will be considered sympathetically considering that the writ petition was pending before this Court since 2021.
4. This writ petition stands disposed of with the aforesaid liberty.
(ANANDA SEN, J.) R.S.