Karnataka High Court
M/S Grand Pressings And Tools vs The Assitant Regional Director on 19 November, 2008
Author: H.G.Ramesh
Bench: H.G.Ramesh
MFA NO. 3122/2008
11! THE HIGH COURT OF KARNATAKA A1'
DATED mzs ms 19" may or HOVEREER "
SEFORE % V
THE Homsm nm..ws1-1cz'ii;%t§;iz.s1.a_xs;aAT.:_':
H.F.A. No. 3122[2%oo__§ %
BETWEEN :
M/S GRAND PRESSWGS 8a,TOOLS.~"" --.
BY' yrs PRGPRIETOR J G PRASAD.' _ " --«
S/OJAYAPRAKASH «. '
KAMMAGONDANAHALLI _ .
JALAHALLIWEST 1
BANGALORE-56o_.o«35_ ...APPELIAN'¥'
(£3? SR1 1:31? v :£:'Jég<3;3:;~I:§A*:'ri,j[Ai§D'aI,_) '
Mn: ... .. ~.
1 THE ASSIS'I'AN'P .REG10N'1=aJ.. 'DERECTOR
REGEONAL o.FFi.r:E(KARNAt3AKA)
ESI CORPORATION,' 1'IO".*~ .10
BINNY FiELDS, BINHYFET
BANGALORE5560 023
" *s*HE;.¥eEcQvERY OFFICER
. ' - ES! _CQR--RORA'I'ION. N0. 10
Bizum mrnps, BINNYPEYI'
'5ANeAL,oRE~56o 023 RESPONDENTS
:.~.;i-
'TH:s_1v'MFk;'AmLED {US 82 OF THE EMPLOYEES STATE
'.{NSURANCE;ACT, AGAINST THE 0:211:22 DATED 31.12.2007
ij"".P}'a»SSED I3'*e'V__Ei*IISC. APPLICATION N02/200'? ON THE FILE 0!?'
V' THE '=,E1VIPLOYEES STATE INSURANCE, BANGALORE,
{J'!S§eiISSlNG THE PE'I'I'¥'ION FILE?) (US '?5 8; 78 Oi-1' THE 8131
_A,C'f'_ R'/'W ORDER 9 RULE 4 & 9 OF CFC ON 05.02.2007 FOR
'SETTING ASIDE THE ORDER D'? 20.12.2000 PASSED IN ESI~
'ss,+2999.
THIS MFA CC)M§NG GN FOR ORDERS THIS DAY, THE
' COURT DELWERED THE FOLLOWING:
3 irztcrftzrénce. ._
MFA NO. 3122/2008
JUDGMENT
There is a delay of two days in filing ,, However, I have hwrd the learned ' ' appellant on the merits of the :1' 'As': 1:
seen from the impugned olfdor, " V. dismissed Miscellaneous No. flied for mstoration of the $5/99 which was dismissed" on 20.12.2000. zfneggsi ojfliijoofisicfioration of the matter, has was shown for the six years in filing the appfio£ttVi!on.V of the case, I find no legal 1"nfi;'mit;;.. ihc: Or(.§eI' V'iI1ipu@1ed herein to warrant , Iudgé