Karnataka High Court
M/S Grand Pressing And Tools vs The Assistant Regional Director on 19 November, 2008
Author: H.G.Ramesh
Bench: H.G.Ramesh
MFA.NO.3124/2008 III THE 1116}! COURT OF KARHATAKA AT mrmn was THE 19111 mar or xovsmsn ~ BEFORE mm Hozrnm MR.aus*r1cEfi;'G;r:M1ES:£€:AJ%;;' V ' .1? o BETWEER : M/S GRAND PRESSINGS 85 trams _ " av IT'S PROPRIETGR .1 G p:eA.-s.~;_AD_~" T- s/0 JAYAPRAKASH .% _ --_ KAMMAGONDANAHALLI V V JAIAHALLIWEST v_ BANGALORE--56O Q15 I ...APPELI.AN'I' (BY SR! DR V g34'JA:;A71$INATH;,5t>v.V; ' AND: V V _ ¢ 1 'I'HE'*ASS_IS'l'AN'1'.R§lGlQNAL..DIRECTOR REGIONAL OFFICEALKARIQATAKAJ ESI CORPQRATYQN,' .b¥(}... ~10 BRJNY FIELDS; 'BINN"'!PE'!' .B¥5NG£:LORE--'56OV_Q23 2 v .,'13HE":é§;ct'>vERY OFFICER * Es; 'cQRP<:.'-.::eA';':oN, NO. 10 " ._ '-Iszwzw 'mE2.p's, BINNYPET . ?BANc}ALc2Rs~56o 023 RESPONDENTS
14H:s"'m¥*A man 1.1/8 32 99 THE EMPLOYEES STATE i;"'~.{N'SURANC§?.__'AC!P, AGAINST THE 01213312 DATED 31.12.2007 " Eassw IN MISC. APPLICATION N0.3/32007 on THE FILE OF =.'I'H_Ex _ EMPLOYEES STATE INSURANCE, BANGALORE, msmzssrwa THE F*E'I'I'I'ION' FILED ws '?5 85 73 01:' THE ES! ACT %R/W 0120212 9 RULE 4 & 9 09' cm on 05.02.2007 FOR , SETTING ASIDE THE ORDER' :31' 23.94.2001 PASSED IN ES!-
":27/1996.2 MF'A.NO.3124/2008
'I'HiS MFA COMING ON FOR' ORDERS TI'§§S DAY, THE COURT DELJVERED THE FOLLOWING:
J U D Q N E E T There is a delay of two days in filing the However, I have heard the learned com'ase1__ appefiant on the merits of the appgal. 3 seen 30111 the impugned order, dismissed Miscellaneous Appii_caf;io1Ai" 3/ for restoration of the which was dismisst§<'1....V:%" ::_»1;V1<.:>i'r'x;1 ;.»zy.§:'¢>:gm_c:utio11 on 23.4.2001. The. of the matter, has h;eid_ was shown for the incr{1inz§te.de1aV3V:( A six years in filing of the case, I find no legal 1I1fi1'!1l° ; irnpugned herein to Warrant Judge