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Judgment
Arindam Sinha, J
Mr. Nayak, learned advocate appears on behalf of petitioner and submits, his client wanted to file employee’s compensation case in year 2019. His client has moved Court for direction upon opposite party no.2 to accept filing of the case, register and expeditiously deal with it. He submits, in paragraph-8 his client has stated that the case was filed on 15th January, 2019 but till date no step was taken by opposite party no.2.
Court is not inclined to direct issuance of notice upon opposite party no.2. In event E.C. case under annexure-1 has not yet been registered as filed, opposite party no.2 is directed to register it. This direction is being made without issuance of notice. Hence, it should not be seen as acceptance of petitioner’s contention that there was refusal to register the case.
In event the case is already registered or is to be registered, opposite party no.2 will deal with the same as expeditiously as possible.
The writ petition is disposed of.
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