Employees State Insurance vs Shri Harijivanbhai B Patel
2021 Latest Caselaw 13413 Bom

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                                                                                     (9)CAF-3706-14.doc


         Digitally
         signed by
                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
         RAJSHREE
RAJSHREE KISHOR
KISHOR   MORE
MORE
                                            CIVIL APPELLATE JURISDICTION
         Date:
         2021.09.20
         11:56:10
         +0530




                                         CIVIL APPLICATION NO.3706 OF 2014
                                                         IN
                                      FIRST APPEAL (STAMP) NO.36177 OF 2013


                      Employees State Insurance Corporation        ]   ..    Applicant
                                        vs.
                      Shri Harjivanbhai B. Patel                   ]   ..    Respondents


                      Ms.Shraddha Chavan i/b P.M. Palshikar for Applicant.



                                               CORAM :      N.R.BORKAR, J.

DATED : 18TH SEPTEMBER 2021.

P.C.:

1] This is an application for condonation of delay in filing the First Appeal against the Judgment and order dated 10.06.2013 passed by the I/C Judge Employees Insurance Court, Mumbai in Application (ESI) No.13 of 2004.

2] I have gone through the order impugned. It appears from the impugned order that the application filed by respondent herein under Section 77(1-A)(b) came to be partly allowed and action of the present applicant in relation to demand of contribution after closure of factory is held to be illegal.

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                                                                     (9)CAF-3706-14.doc

3] The present application is of the year 2014. The factory is already closed. Thus, there is no point in condoning the delay. Civil Application is thus dismissed.

4] Needless to state that, in view of dismissal of Civil Application for condonation of delay, First Appeal(S) No.36177/2013 alongwith Civil Application/ Interim Application, if any, shall stand disposed of.

                                               [N.R.BORKAR,J]




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