Page No.# 1/2 vs Prabhat Dutta
2022 Latest Caselaw 2364 Gua

                                                                   Page No.# 1/2

GAHC010040882022




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                   Case No. : MFA/72/2022

            THE REGIONAL DIRECTOR EMPLOYEES STATE INSURANCE
            CORPORATION AND 2 ORS.
            NORTHEASTERN REGION. PANCHADEEP BHAWAN, BAMUNIMAIDAM,
            GUWAHATI

            2: THE RECOVERY OFFICER

             ESI CORPORATION
             REGIONAL OFFICE
             NE REGION
             PANCHADEEP BHAWAN
             BAMUNIMAIDAM
             GUWAHATI

            3: THE INSPECTOR

            EMPLOYEES STATE INSURANCE CORPORATION
            TINSUKI

            VERSUS

            PRABHAT DUTTA
            S/O LATE PUNURAM DUTTA, PROPRIETOR OF M.S STEEL WEL. A.T ROAD,
            RUPAI SIDING, TINSUKIA, ASSAM 786153



Advocate for the Petitioner   : MS. A NEOG

Advocate for the Respondent :

Page No.# 2/2

BEFORE HON'BLE MR. JUSTICE DEVASHIS BARUAH

18.07.2022

Heard Ms. A. Neog, the learned counsel for the appellants.

The instant appeal is admitted for hearing on the following substantial question of law:-

1) Whether the non-consideration of the report of the ESI Inspector exhibited as Exhibit-A has rendered the judgment perverse?

Issue notice, returnable by 6 (six) weeks.

Steps for service of notice upon the sole respondent by registered post with A/D as well as through usual process within 3 (three) days.

Call for the LCR.

List accordingly.

JUDGE

Comparing Assistant