Regional Director vs Matangi Industries
2023 Latest Caselaw 1664 Guj

      C/CA/3197/2022                                 ORDER DATED: 17/02/2023




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                       R/CIVIL APPLICATION NO. 3197 of 2022

                       In F/FIRST APPEAL NO. 30595 of 2022
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                              REGIONAL DIRECTOR
                                    Versus
                              MATANGI INDUSTRIES
===============================================================
Appearance:
MS HINA DESAI(1023) for the Applicant(s) No. 1
MR HEM R DAVE(11961) for the Respondent(s) No. 1
RULE UNSERVED for the Respondent(s) No. 2
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  CORAM:HONOURABLE MR. JUSTICE A.Y. KOGJE

                                 Date : 17/02/2023
                                  ORAL ORDER

[1] This application is filed by the applicant for condonation of

delay of 102 days caused in preferring the appeal against the

judgment dated 05.04.2022 passed in ESI Application No.68 of 2015

by the ESI Court.

[2] Learned advocate for the applicant has drawn attention of this

Court to the pleadings, particularly contained in para-3 to give the

reasons for which the delay has occurred. It is also submitted that

the there was no deliberate intention to cause the delay as the

corporation in due course of its functioning was required to pass

through certain administration decisions before deciding to prefer

the appeal in the present case.

       C/CA/3197/2022                        ORDER DATED: 17/02/2023




[3]    Learned advocate for the opponent has opposed the grant of

delay by submitting that the delay is of 102 days and that the

opponent has not received any amount towards the compensation.

[4] In view of the aforesaid, the Court is of the view that

sufficient cause is made out for condonding the delay of 102 days.

The application is thus allowed. Main matter to be listed for

hearing on 07.03.2023.

(A.Y. KOGJE, J) SIDDHARTH