Employees State Insurance ... vs M/S. Panna Enterprises Through ...
2021 Latest Caselaw 14408 Bom

                                                    3. CAF 3577-16 in FAST 16674-16.doc


            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION

                       CIVIL APPLICATION NO. 3577 OF 2016
                                        IN
                       FIRST APPEAL (ST.) NO. 16674 OF 2016

 Employees State Insurance Corporation                            ... Appellant
            Vs.
 M/s Panna Enterprises
 Through Mr. Jayantibhai Sawla                                    ...Respondent

None for the Applicant.

None for the Respondent.

                               CORAM      :     ABHAY AHUJA, J
                               DATE       :     4TH OCTOBER 2021

 P. C.

1. None for the appellant. None for the respondent.

2. By this application, applicant is seeking condonation of delay of

163 days in filing appeal against judgment and order dated 16 th

September 2015 in Application (ESI) no. 37 of 2007.

3. Since this application is being listed after some time after being

filed and none appears for the parties, list the matter on 25 th October

2021, when this application will be disposed of irrespective of whether

parties/counsel remain present or not.

                                                         ( ABHAY AHUJA, J. )

 Nikita Gadgil                                                             1 of 1