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Judgment
SACHIN DATTA, J. (ORAL)
CM APPL.34109/2026 (Exemption) in W.P.(C) 6938/2026
CM APPL.34304/2026 (Exemption) in W.P.(C) 6988/2026
Allowed, subject to all just exceptions.
Applications stand disposed of.
W.P.(C) 6938/2026 and CM APPL.34108/2026
W.P.(C) 6988/2026 and CM APPL.34303/2026
The present petitions have been filed by the petitioner assailing the jurisdiction of the respondent no.1 as regards certain proceedings pending before it under the Employees’ Compensation Act, 1923.
Vide order dated 27.04.2026 passed in Case Ref No. EC/WD/2O/77-82/22 the concerned Authority ordered as under:-
It transpires that vide the aforesaid order the concerned Authority listed the matter for further arguments on 18.05.2026.
In the circumstances, this Court is not inclined to interfere with the ongoing proceedings before the concerned Authority at this stage.The parties are requested to cooperate with the concerned Authority for expeditious disposal of the same.
Needless to say, the petitioner shall be at liberty to make appropriate submissions with regard to the issue of jurisdiction at the time of final arguments before the concerned Authority, which shall necessarily be considered in the final order to be passed by the concerned Authority.
Needless to say, the final order that may be passed shall be subject to the rights and remedies of the parties, including on the issue of jurisdiction.
These petitions are disposed of in the above terms. Pending application also stands disposed of.