Biswajit Mohanty, J.:—
W.P.(C) No. 408 of 2022 & I.A. No. 190 of 2022
1. This matter is taken up by video conferencing mode.
2. Heard Mr. S. Mishra, learned counsel for the petitioner and Mr. A.P. Ray, learned counsel representing the Employees State Insurance Corporation.
3. Mr. Ray, learned counsel prays for some time to obtain instruction in the matter.
4. List this matter on 27 January, 2022.
5. Till next date no coercive action shall be taken against the petitioner pursuant to order under Annexure-5.
6. As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order available in the High Court's website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide Court's Notice No. 4587, dated 25 march, 2020, modified by Notice No. 4798, dated 15 April, 2021, and Court's Office Order circulated vide memo Nos. 514 and 515 dated 7 January, 2022.
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