Karnataka High Court
M/S Grand Pressings And Tools vs The Assistant Regional Director on 19 November, 2008
Author: H.G.Ramesh
Bench: H.G.Ramesh
MF'A.NO.3127/2008
IN THE HIGH COGRT OF KARRATAIIA AT B.A!lGALOK'i$
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BEFORE
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M/S GRAND PRESSINGS as TOOLS '
BY rrs PROPRIETOR J G pmsap
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KAMMAGONDANAHALLI ._
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BANGALORE-560 02.5 g - _ - APPELLANT
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1 THE ASS¥S'1'Ar~f!T_ REGi()N.'.9sL DIRECTOR
REG¥ONAL'OFF¥.C~E ('i£AR§{ATAKAl
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A . "ESE CORPORATION, NO. 10
BENNFZ 'P?'E1«"}I,{)S, BINNYPET
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A FILED {HS 82 OF THE EMPLOYEES STATE
-:NsuRAmc:~:_Acr, AGMNST THE ORDER DATED 3:.12.2oo':r *«.«.j'j.~<.._PA.SSED IN MISC. APPLICATION No.5/mo? on THE mt: or» _ THE EMPLOYEES STATE INSURANCE, BANGALORE, * EEISMISSING THE PE'I'I'I'ION FILED 11/8 75 85 73 OF THE ESI ACT WW ORDER 9 RULE 4 8% 9 0? cpc on 05.02.2007 ms:
_ 's-'E'mNG ASIDE THE ORDER m" 20.12.2000 PASSEEI) IN ESE- j "35/.2999.
THIS MFA COMING ON FOR ORDERS THIS DAY, THE u COUP21' DELIVERED THE FOLLOWING:
MFA.NO.3 127/2008 §1 There is a delay of two days in filing " ' However, I have heard the learned 3 ' appellant on the merits of the appeel. 1: seen from the impugned order, fhe E3SI . dismissed Miscellaneous filed for restoration. of the :10. 1999 which was dismissed. on 20.12.2000. _ of the matter, hee was shown for the _ than six years in filing the applieéitiefi. the case, I find no lgal the herein to wamant . Sd/"' e % Judge