E.S.I. Corporation vs M/S Star Security Services
2022 Latest Caselaw 3046 Kant

                           :1:


         IN THE HIGH COURT OF KARNATAKA
                 DHARWAD BENCH

 DATED THIS THE 22ND DAY OF FEBRUARY, 2022

                         BEFORE

        THE HON'BLE MR. JUSTICE R. NATARAJ


           M.F.A. NO.102315 OF 2015 (ESI)

BETWEEN:

ESI CORPORATION
REPRESENTED BY ITS
ASSISTANT DIRECTOR,
SU REGIONAL OFFICE,
SARVODAYA CIRCLE, KESHWAPUR,
HUBBALLI.
NOW REPRESENTED BY
THE DIRECTOR I/C
ESI CORPORATION,
SOUTH REGIONAL OFFICE
NO.4 DOLLARS HEIGHT
DOLLARS COLONY,
GOKUL ROAD, HUBBALLI.
                                       ... APPELLANT
(BY SRI. V. M. SHEELVANT, ADV. AND
 SRI. S. H. MITTALKOD, ADV.)

AND:
1.     M/S. STAR SECURITY SERVICES,
       DODDAPET, RANEBENNUR,
       DISTRICT HAVERI
       BY ITS PROPRIETOR
       SRI. MAHESH M. PASTEY.
                                 :2:


2.      SRI. MAHANTAYYA S/O. VEERAYYA HIREMATH
        AGE: 37 YEARS, OCC: LAB TECHNICIAN,
        R/O. C/O. MANOJKUMAR P.,
        PASTAY BUILDING, JAINAGAR CROSS,
        DHARWAD.

3.      SMT. SREEDEVI RAMANNA BENCHINMARDI
        AGE: 36 YEARS, OCC: LAB TECHNICIAN,
        KIMS HUBBALLI, C/O. SRIPAD KHATAWKAR
        H.NO.176, KHATAWKAR CHAWL,
        BEHIND VENKATESH HOTEL,
        DURGADBAIL, HUBBALLI.
                                            ... RESPONDENTS

(BY SRI. S. K. HEGDE, ADV. FOR R1)


      THIS APPEAL IS FILED UNDER SECTION 82(2) OF THE
E.S.I. ACT, 1948, AGAINST THE ORDER DATED 30.05.2015,
PASSED IN E.S.I. APPLICATION NO.24/2008, ON THE FILE OF
THE EMPLOYEES STATE INSURANCE COURT, HUBBALLI,
ALLOWING THE ESI APPLICATION FILED UNDER SECTION 75 OF
THE EMPLOYEES STATE INSURANCE ACT, 1948.

    THIS APPEAL COMING ON FOR ORDERS, THIS DAY, THE
COURT DELIVERED THE FOLLOWING:


                           JUDGMENT

Despite the order dated 03.02.2022, steps for

substitute service of notice to respondent Nos.2 and 3 is not

taken.

The learned counsel for the appellant again seeks for

time.

In view of the peremptory order dated 03.02.2022,

the appeal is dismissed for non prosecution.

Sd/-

JUDGE

SMM