Citation : 2025 Latest Caselaw 1136 Bom
Judgement Date : 1 August, 2025
1 1n fa 750.19.odt..odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
FIRST APPEAL NO. 750 OF 2019
Employees' State Insurance Corporation and another
.Vs.
M/s Jayaswal Neco Limited F-8, M.I.D.C., Hingna Road, Nagpur, thr. its Manager
_________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions, Court's or Judge's orders.
and Registrar's Orders.
_______________________________________________________________
Mrs. B.P. Maldhure, Advocate for the appellants.
Mr. Vikram P. Marpakwar, Advocate for the respondent-sole.
CORAM : ABHAY J. MANTRI, J.
DATE : 01/08/2025
Heard learned Advocate for the appellants and gone through the impugned judgment and record as pointed out by the learned Advocate for the appellants.
2. The following substantial question of law arises for determination:
Whether the Employees' Insurance Court at Nagpur has erred in not considering Section 85(B) of the Employees' State Insurance Act, 1948, read with Regulation 31-C of the Employees' State Insurance (General) Regulations, 1950, in its proper perspective while determining the question of damages?
3. In view of the above substantial question of law, the appeal is 'Admitted'.
4. Issue notice to the respondent, returnable within three weeks.
5. Mr. Vikram P. Marpakwar, learned Advocate, waives service of notice for the respondent.
2 1n fa 750.19.odt..odt
6. Call for record and proceedings.
7. List the matter on 22.08.2025 on the final hearing Board.
(ABHAY J. MANTRI, J.)
manisha
Signed by: Mrs. Manisha Shewale Designation: PA To Honourable Judge Date: 01/08/2025 19:25:13
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!