Bombay Gymkhana Ltd vs Regional Director, Esi ...
2021 Latest Caselaw 17487 Bom

                                                                   39-FA1149-2015.DOC

                                                                               Santosh
                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                     CIVIL APPELLATE JURISDICTION


                                      FIRST APPEAL NO. 1149 OF 2015

                      Bombay Gymkhana Ltd.                              ...Appellant
                                            Versus
                      Regional Director, ESI Corporation              ...Respondent

                      Mr. S. C. Naidu, a/w Manoj Gujar, T. R. Yadav, Divya Yajurvedi
                            & Pradeep Paswan, i/b C. R. Naidu & Co., for the
                            Appellant.
                      Mr. Sujeet Kurup, for the Respondent.
SANTOSH
SUBHASH                                        CORAM:      N. J. JAMADAR, J.

KULKARNI Digitally signed by DATED : 15th DECEMBER, 2021 PC:-

SANTOSH SUBHASH KULKARNI Date: 2021.12.15 19:03:56 +0530

1. Mr. Kurup, the learned Counsel, undertakes to file

Vakalatnama on behalf of the respondent, within a period of one

week from today.

2. Heard Mr. Naidu, the learned Counsel for the appellant

and Mr. Kurup, the learned Counsel for the respondent.

3. Closed for judgment to be pronounced on 7 th January,

2022.

[N. J. JAMADAR, J.]