Employee State Insurance ... vs Rajniben Jagdishbhai Chavda
2023 Latest Caselaw 1383 Guj

     C/CA/1584/2022                                 ORDER DATED: 08/02/2023




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 1584 of 2022

                      In F/FIRST APPEAL NO. 20948 of 2022

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              EMPLOYEE STATE INSURANCE CORPORATION
                              Versus
                   RAJNIBEN JAGDISHBHAI CHAVDA
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Appearance:
MR SACHIN D VASAVADA(3342) for the Applicant(s) No. 1
MR KRUNAL D PANDYA(3283) for the Respondent(s) No. 1,2
MR PS GOGIA(2751) for the Respondent(s) No. 3
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 CORAM:HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                                Date : 08/02/2023

                                 ORAL ORDER

1. Heard learned advocate Mr. Sachin Vasavada appearing on behalf of the applicant, learned advocate Mr. Krunal Pandya appearing on behalf of respondent Nos. 1 & 2 and learned advocate Mr. P.S. Gogia appearing on behalf of respondent No.3.

2. By way of this application, the applicant prays for condoning the delay of 51 days, which has occurred in challenging the judgment and order passed by the learned Employees' State Insurance Court, Rajkot in ESI Application No. 3 of 2018 dated 03.02.2022.

3. Considering the submissions made by the learned advocate for the applicant and having regard to the averments

C/CA/1584/2022 ORDER DATED: 08/02/2023

on record, sufficient cause is being made out for condoning the delay, the same stands condoned. The present application stands allowed. Registry to list First Appeal on 20.02.2023.

(NIKHIL S. KARIEL,J) SALIM/