Employees State Insurance ... vs Lokmitra Co-Operative Yarn ...
2021 Latest Caselaw 13427 Bom

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                                                                                              (13)CAF-791-15.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
         11:56:11
         +0530

                                            CIVIL APPLICATION NO.791 OF 2015
                                                           IN
                                         FIRST APPEAL (STAMP) NO. 14326 OF 2014
                                                           IN
                                             APPLICATION (ESI) NO.01 OF 2004

                      Employees State Insurance Corp. & Anr.              ]    ..    Applicants
                                       vs.
                      Lokmitra Co-op. Yarn Processors Ltd.                ]    ..    Respondent


                      Mr.Shailesh Pathak a/w T.R. Yadav for Applicants.
                      Mr.Omkar Nagbvekar for Respondent.

                                                    CORAM :       N.R.BORKAR, J.

                                                     DATED :      18TH SEPTEMBER 2021.


                      P.C.:


                      1]             This is an application for condonation of delay in filing first appeal

against Judgment and Order dated 28.11.2013 passed by the learned Employees Insurance Court at Kolhapur in Application (ESI) No.01 of 2004.

2] For the reasons stated in the para 6 of the application and as the delay is only of 44 days, following order is passed :

                               i]             Civil Application is allowed.
                               ii]            Delay in filing the First Appeal is condoned.




                                                                           [N.R.BORKAR,J]


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