Regional Director vs Rakesh Hirabhai
2023 Latest Caselaw 4153 Guj

     C/CA/1957/2022                                     ORDER DATED: 07/06/2023




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      R/CIVIL APPLICATION NO. 1957 of 2022
                                       In
                        F/FIRST APPEAL NO. 22249 of 2022

==========================================================
                              REGIONAL DIRECTOR
                                    Versus
                               RAKESH HIRABHAI
==========================================================
Appearance:
MR AV NAIR(5602) for the Applicant(s) No. 1
HCLS COMMITTEE(4998) for the Respondent(s) No. 1
SHIVANG P JANI(8285) for the Respondent(s) No. 1
==========================================================

 CORAM:HONOURABLE MR. JUSTICE BHARGAV D. KARIA

                                Date : 07/06/2023

                                 ORAL ORDER

1. By this application under section 5 of the

Limitation Act, 1963, the applicant seeks

condonation of delay of 42 days caused in

filing the captioned First Appeal against the

judgment and order dated 14.02.2020 passed by

Employees State Insurance Court, Ahmedabad in

ESI Second Appeal No.32 of 2019.

2. Heard learned advocate Mr.A.V.Nair for the

applicant. Though served no one appears for

C/CA/1957/2022 ORDER DATED: 07/06/2023

the opponents.

3. Having regard to the submissions advanced

by the learned advocates for the applicant and

more particularly considering the averments

made in the memorandum of application, the

Court is of the view that the delay caused in

filing the First Appeal has been sufficiently

explained.

4. The application, therefore, succeeds and

is, accordingly, allowed. The delay caused in

filing the First Appeal is hereby condoned.

(BHARGAV D. KARIA, J) PALAK