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Builders Association Of India vs The Employees State Insurance ... on 6 July, 2018

Bench: Ranjan Gogoi, S. Abdul Nazeer

     ITEM NO.59                             COURT NO.2                  SECTION IX

                                 S U P R E M E C O U R T O F        I N D I A
                                         RECORD OF PROCEEDINGS

     PETITION(S) FOR SPECIAL LEAVE TO APPEAL (C) NO(S). 13351/2018
     (ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 14-03-2017
     IN WP NO. 846/2016 PASSED BY THE HIGH COURT OF JUDICATURE AT BOMBAY
     AT GOA)

     BUILDERS ASSOCIATION OF INDIA                                       PETITIONER(S)
                                                      VERSUS

     THE EMPLOYEES STATE INSURANCE CORPORATION & ORS.                    RESPONDENT(S)

     Date : 06-07-2018 This petition was called on for hearing today.

     CORAM :              HON'BLE MR. JUSTICE RANJAN GOGOI
                          HON'BLE MR. JUSTICE S. ABDUL NAZEER

     For Petitioner(s)                      Mr.    Gopal Jain, Sr. Adv.
                                            Mr.    Jose Abraham, AOR
                                            Ms.    Prashanti, Adv.
                                            Mr.    M.P. Srivignesh, Adv.
                                            Mr.    B. Mathews, Adv.
                                            Ms.    Neema Noor Mohamed, Adv.

     For Respondent(s)                      Mr.    Rajeev Shukla, Adv.
                                            Ms.    Shivani Kapoor, Adv.
                                            Mr.    Lakshay Mangla, Adv.
                                            Mr.    Prakash Ranjan Nayak, AOR

                           UPON hearing the counsel the Court made the following
                                              O R D E R

Upon hearing the learned counsels for the parties and taking into account the orders passed by several High Courts in respect of the same subject matter, we are of the view that an interim order would be justified in the facts of the present case. Accordingly, the order of the Bombay High Court at Goa dated 14th March 2017 passed in W.P. No. 846 of 2016 as also the Circular dated 31 st July, 2015 of the Employees State Insurance Corporation shall remain stayed until further orders.

                          [VINOD LAKHINA]                          [ASHA SONI]
                               AR-cum-PS                          BRANCH OFFICER