Employees State Insurance ... vs Ramsons (India)
2021 Latest Caselaw 17390 Guj

      C/CA/831/2020                                ORDER DATED: 17/11/2021




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 831 of 2020

                      In F/FIRST APPEAL NO. 38244 of 2019

                                     With
                      R/CIVIL APPLICATION NO. 861 of 2020
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             EMPLOYEES STATE INSURANCE CORPORATION
                              Versus
                         RAMSONS (INDIA)
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Appearance:
MR.KRUTARTH K PANDYA(7092) for the Applicant(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE

                               Date : 17/11/2021
                                ORAL ORDER

Heard learned advocate for the applicant. Though served, none appears on behalf of the respondent.

The present application under Section 5 of the Limitation Act is preferred to condone the delay which has occurred in preferring First Appeal to assail the impugned judgment and award.

Considering the averments made in this application, the delay is condoned. The application stands disposed of. Rule is made absolute.

(A.G.URAIZEE, J) ALI