M/S Rajesh Exports Limited vs The Recovery Officer
2022 Latest Caselaw 1793 Kant

 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

   DATED THIS THE 04TH DAY OF FEBRUARY, 2022

                       PRESENT

       THE HON'BLE MRS.JUSTICE S.SUJATHA

                        AND

   THE HON'BLE MR. JUSTICE RAVI V. HOSMANI

              M.F.A.No.2751/2016 (ESI)
BETWEEN:
M/s. RAJESH EXPORTS LIMITED
(RED BUILDING), PLOT NO.2
ROAD NO.8, EXPERT PROMOTION
INDUSTRIAL PARK WHITEFIELD
BANGALORE-560 066
REP. BY ITS GENERAL MANAGER
SRI. R.DWARKINATH.
NOW AT NO.4,
BATAVIA CHAMBERS
KUMARAKRUPA ROAD
KUMARA PARK EAST
BANGALORE-560 001
REP. BY ITS MANAGING DIRECTOR.
                                           ...APPELLANT
[SRI. RAMACHANDRAN K., AND SRI. PRASHANTH B.R.,
ADVOCATES ARE PERMITTED TO RETIRE VIDE ORDER
DATED 04.02.2022]
[APPELLANT - ABSENT]

AND:

THE RECOVERY OFFICER
ESI CORPORATION
NO.10, BINNYPET
BANGALORE-560 023.
                                         ...RESPONDENT

    THIS MFA IS FILED UNDER SECTION 82(2) OF
EMPLOYEES STATE INSURANCE ACT, AGAINST THE ORDER
DATED 25.01.2016 PASSED IN ESI.NO.25/2010 ON THE FILE
OF   THE    EMPLOYEE    STATE    INSURANCE    COURT,
                                2




BENGALURU, PARTLY ALLOWING THE APPLICATION FILED
U/S 75 OF THE ESI ACT, 1948.

     THIS APPEAL COMING ON FOR ORDERS, THIS DAY, S.
SUJATHA J., DELIVERED THE FOLLOWING:


                       JUDGMENT

Learned counsel for the appellant has filed a memo

seeking permission to retire from the case submitting that

the appellant is not co-operating to conduct the case.

2. The said memo is placed on record along with

the letter dated 15.09.2021 and the postal

acknowledgement filed before the court.

3. Learned counsel for the appellant is permitted

to retire from the case.

4. Since, no arrangement is made by the

appellant to engage any other counsel and there being no

representation on behalf of the appellant, appeal stands

dismissed for non prosecution.

Sd/-

JUDGE

Sd/-

JUDGE BVK