Employees State Insurance And Anr vs Texas Jeans Company Through Mr. ...
2022 Latest Caselaw 2030 Bom

           Digitally signed
           by HEMANT
           CHANDERSEN
HEMANT     SHIV
CHANDERSEN
SHIV       Date:
           2022.02.28
           11:07:30
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                    Shiv

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                                                                                         20.a4497.18.doc
                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      CIVIL APPELLATE JURISDICTION
                                       CIVIL APPLICATION NO.4497 OF 2018
                                                      IN
                                       FIRST APPEAL ST. NO.17814 OF 2018

                    Employees State Insurance & Anr.                   ... Applicants
                              V/s.
                    Texas Jeans Company                                ... Respondent

                    Mr.P.M.Palshikar for the Applicants.


                                                  CORAM :         MADHAV J. JAMDAR, J.

                                                  DATE      :     26TH FEBRUARY 2022
                    P.C:-

1. Heard Mr Palshikar, learned Counsel appearing for the Applicants. None for the Respondents although served.

2. The Civil Application is taken out for condonation of 52 days in filing the First Appeal. The First Appeal is filed challenging the judgment and order of Employees Insurance Court, Mumbai dated 31/01/2018 in Application (ESI) No 07 of 2012.

3. The reasons are set out in paragraphs 2 and 3 of the Civil Application. Although the Respondent is served, none appears for the Respondent and no reply is filed to the Civil Application.

4. In view of this the contentions raised in Civil Application have remained uncontroverted. For the reasons set out in Civil Application, the same is allowed in terms of prayer clause (a).

[MADHAV J. JAMDAR, J.]