Karnataka High Court
M/S Grand Pressings And Tools vs The Assistant Regional Director on 13 November, 2009
Author: C.R.Kumaraswamy
Bench: C.R.Kumaraswamy
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED Tl-I18 THE 13" DAY OF NOVEMBER
BEFORE
THE HON'BLE MR. JUSTTCE c.R'.' '¥{L}r1.<xT<.AswAM.f«TVA['7_
MFA NO. 2273/2,o07VO('E$:.)
BETWEEN: O
M/5. Grand Pressings & TOQIS _
By its Proprietor J.G.Prasad' O ' .
S/0 Jayaprakash '
Kammagondanaha,Hi~.a I =
Jalahalii West .,
Bangalore-560 T APPELLANT
(By sn. s.\/. S.haAéOtri_.VAfijxrpcéte.) E
AND: 1' E O V V O O
The /¥¥...§g«sEs'Lant Re'g.iQnai_Director
'Regéo--n'ai1jOff5T--ce (Karfiétaka)
":_ESIfCQrpoT*aEéQ"n_,__ No.10,
B.§.rmi_~,* F*ie}'ds," E3'ér;VriTypet,
Ba'nga!'ore'~S"60fO23.
'%rl2_. The Recovrery Officer,
Corpcration, No.10,
' vE3inVny"'-fields, Binnypet,
'_:E{3ang'a'ibre~560 023. RESPONDENTS
Sré. V. Narasimha Holla and Smt. G. Lakshmi, Ads:'ocates) This MFA is filed under Section 82(2) of the Employees State Insurance Act against the order dated 2S.;12._2'O_O6 passed in E.S.I. Application No.22/2004 on the .fii"e,"o.ff".the Court of the ESI at Bangalore, dismissing the.:a'ppi'i_'catie[1"'. filed under Sections 75, "76 8.: 77 of the ESI Act for ojvuashiirwg of the notice bearing i\Jo.l<AR/ESIC/CJI,i?,.>S3-1'.i493}%67"VD'atesd 2 27.02.2004 etc., This MFA is coming on for,.h_eariVn'gA:'t*his day'.,.'A.the delivered the following:
JUDGMENT"
F This Miscellaneous .i:st3fi'!ed.,under Section 82(2) of the Emploj/e.es against the order dated E.S.I. Application No.22/200zis_on_ th'eir;0i~e_ 'erthecoairt of the E51 at Bangalore, dismissing the't--a'pipVlicati"'c;n »--fi:'|"e.d4V.under Sections 75, 75 a 77 of, the Act ':'oVrVVv_'___Hc;t.iashing of the notice bearing No.0§<AR,'.Es:.c/c:e,,'53--11493-57 dated 27.02.2004 and for perm.itt.ih'g' t'h'e\".",jap,pVl'icant therein to operate the accounts _::"i'e..yy4i't"h,_'Ind§an. SS1 Branch, Peenya, Bangalore and for a '._'_'di:refitioni"to the banks not to disburse the amounts to the it authorities. The appellant herein seeks to set aside 'iitv.:_f't»h_ef'aforementioned order of dismissal and also to pass a £2' judgment against the respondents herein quashin-§r'»t.he notice bearing I\iO.KAR/ESIC.CPw53--11493~67. (2) On 30.10.2009 with the consent_ prmg;uiéiarnedrp A counsei for the appeliant Sri S_.V, as.'v;if§.ie£»! {earned counsei for the respondeirietffimt. 'junior coiieague of Sri V. Narasinihae Hci"IVia:,f *th_is"i'm.atterV'waVvs heard. (3) ouring tVh4e:A'cour;seV';'o':fE: 30.10.2009 iearned that petition requesting contributions for the period was submitted to the Ernpioyee_s_Stait'e_Insu--.raAi'i_ce""':iVCorporation and on the said pjéfi"g;.oi-y-':c.jEErn"p|gy¢es"St'ate Insurance Corporation passed an oro'ér for reassessment of ESIC T'vllicontribu'tii_ons"for the period in question cannot be "44"_"cor-isidewcred as the matter is still under consideration before Court. Therefore the iearned counsel for the ap'pe!E--ants sought for a direction to the Empioyees State 1:
if insurance Corporation to examine the petition for__ re-- assessment and pass appropriate order in accord&ance~4'fwit'h law. Srrit. G. Lakshmi, junior colleague of Sri Hoffa, learned counsel for the respondienlt"dildonotC.oi:=jVevvc't'V"for« the same. Therefore on 30.10u..200§i"tAh'is Cou,rtt_ order that the request for 0'V""r§_';»assessm'ei1t ESIC contributions shall be considered Corporation in accordance with iawAwithinA,.th,re~e Narasirnha :'--.ljio|_la;.0VV't'h.e«v.._:|ieaprned~«counsel for the respondents under section:ijE'_Si1Vvof_.CV§?Cii°praying to recall order dated passed No.2273/2007. He has stated in af:fi'daVvi--tA_V'fiI'ed"=in support of the application that the :7'n.__above"a.p'peal'A*§&ias1'Vposted for final hearing on 30.10.2009 _fl~.ia.nd»ion that in view of some urgent work, he had been and hence he could not persorialiy appear ' Vrfbeiforeleithe Court and address the arguments. He has also 'iiV.:_é""sta:.t'ed in the affidavit that his junior coiieague Smt. G. Q, Lakshmi was also not able to fully prepare for the address the arguments on 30.10.2009.
prayed for an opportunity to make his.
above appeal. This Court vide or;der::'_'_dalted'--j§'3.;:3. passed in Mis<:.Cvl.20131/2009 ha,:s:"-Vrecalled_ t'he:vor"der"da:ted 0 l 30.11.2009 passed in this ap*pega~|""'-»a.nd "'g'rani't:ed an opportunity to Sri V. Na'ra's,ai'n1h-adfaddress the arguments. V (S) To:r.ia§f thewarguments of Sri S.V. Shastri, learned'. appellant and Sri V. Narasimha_H.olla,'leaVrned ceunsel For Respondents ft and 2.
counsel for the appellant Sr: S.V. ::°uS_h'astri stibtnits he is ready and willing to pay on actuaf Sri Narasimha Holla, learned counsel appearing for 1 and 2 does not oppose the same.
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