M/S. Mahanth Engineering Works ... vs The Assistant Director
2022 Latest Caselaw 2698 Kant

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            IN THE HIGH COURT OF KARNATAKA
                    DHARWAD BENCH

       DATED THIS THE 17TH DAY OF FEBRUARY, 2022

                          BEFORE

           THE HON'BLE MR. JUSTICE R. NATARAJ

              M.F.A. NO.22415 OF 2010 (ESI)

BETWEEN:

M/S. MAHANTH ENGINEERING WORKS PRIVATE LIMITED
JANGAMARAKOPPA BEHIND KSRTC QUARTERS
GOKUL ROAD, HUBLI - 580030
BY ITS CHAIRMAN AND MANAGING DIRECTOR
SHRI SHANTHAYYA MADDAYYA LUTIMATH
AGE. 55 YEARS, OCC. BUSNESS, R/O.HUBLI.
                                                 ... APPELLANT
(BY SHRI SANTOSH B. MALAGOUDAR, ADVOCATE)

AND:

THE ASSISTANT DIRECTOR
EMPLOYEES STATE INSURANCE CORPORATION
SUB-REGIONAL OFFICE,
SURVODAYA CIRCLE,
KESHWAPUR, HUBLI - 580023.

                                              ... RESPONDENT
(BY SHRI S. V. DESHPANDE, ADVOCATE)

     THIS M.F.A. IS FILED UNDER SECTION 82(2) OF THE
EMPLOYEES STATE INSURANCE ACT, 1948 PRAYING TO PASS AN
ORDER ALLOWING THE PRESENT APPEAL DIRECTED AGAINST THE
ORDER DATED 06.11.2009 PASSED BY THE LEARNED JUDGE OF
EMPLOYEES STATE INSURANCE COURT, HUBLI, IN ESI APPLICATION
NO.15/2005 AND STAYING THE OPERATION OF THE SAME AND ETC.

     THIS M.F.A. COMING ON FOR FINAL HEARING, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:
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                           JUDGMENT

There is no representation for the appellant and

respondent.

The appeal is dismissed for non-prosecution.

Pending I.A., if any, does not survive for consideration.

Sd/-

JUDGE

Hnm