Kerala High Court
The Director vs M/S.Indo German Carbons Limited on 25 April, 2013
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE P.D.RAJAN
FRIDAY, THE 13TH DAY OF JANUARY 2017/23RD POUSHA, 1938
INS.APP.NO. 50 OF 2013 ()
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AGAINST THE JUDGMENT IN IC NO.146/2012 OF EMPLOYEES INSURANCE COURT,
ALAPPUZHA DATED 25-04-2013
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APPELLANT(S)(RESPONDENT IN THE INSURANCE CASE) :
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THE DIRECTOR,
SUB REGIONAL OFFICE, EMPLOYEES STATE INSURANCE
CORPORATION, MALU'S COMPLEX,
ST.FRANCIS CHURCH ROAD, KALOOR,
ERNAKULAM, KOCHI-682 017.
BY ADVS.SRI.T.P.M.IBRAHIM KHAN, SC, ESI CORPN.
SRI.K.M.ABDUL MAJEED
RESPONDENT(S)(APPLICANT IN THE INSURANCE CASE):
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M/S.INDO GERMAN CARBONS LIMITED,
DEVELOPMENT AREA, BINANIPURAM P.O.,
EDAYAR - 683 502,
REPRESENTED BY ITS MANAGING DIRECTOR,
MR. M.M. ABDUL BASHEER.
BY ADVS. SRI.K.ANAND (SR.)
SMT.LATHA KRISHNAN
SRI.JOSEPH SEBASTIAN (PARACKAL)
THIS INSURANCE APPEAL HAVING BEEN FINALLY HEARD ON 13-01-2017,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
NS
P.D. RAJAN, J.
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Insurance Appeal No.50 of 2013
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Dated this the 13th day of January, 2017
J U D G M E N T
In view of the dismissal of C.M. Appln. No.2104 of 2013, this Insurance Appeal is dismissed for default.
Sd/-
P.D. RAJAN, JUDGE NS /True Copy / P.A. To Judge