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Mohan Kumar vs Director General Esi Corporation on 13 November, 2019

Bench: R. Banumathi, A.S. Bopanna

     ITEM NO.48                                 COURT NO.5                  SECTION XIV

                                   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).     25578/2019

     (Arising out of impugned final judgment and order dated 16-07-2019
     in WPC No. 4341/2019 passed by the High Court Of Delhi At New
     Delhi)

     MOHAN KUMAR                                                             Petitioner(s)

                                                       VERSUS

     DIRECTOR GENERAL ESI CORPORATION & ANR.                                 Respondent(s)

     (FOR ADMISSION )

     Date : 13-11-2019 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MRS. JUSTICE R. BANUMATHI
                             HON'BLE MR. JUSTICE A.S. BOPANNA

     For Petitioner(s)                   Mr.   L.R. Khatama,Adv.
                                         Mr.   Sudhir Naagar, AOR
                                         Mr.   Siddharth Khatama,Adv.
                                         Mr.   Mohit Singh,Adv.
                                         Mr.   Arif Khan,Adv.

     For Respondent(s)

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

We have heard Mr. L.R. Khatama, learned counsel appearing for the petitioner.

Issue notice.

(MAHABIR SINGH) (NISHA TRIPATHI) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by MAHABIR SINGH Date: 2019.11.14 16:05:48 IST Reason: