The Regional Director vs M/S Hotel Golden Gates
2024 Latest Caselaw 22699 Kant

Karnataka High Court

The Regional Director vs M/S Hotel Golden Gates on 5 September, 2024

                                         -1-
                                                    NC: 2024:KHC:36462
                                                  MFA No. 4066 of 2016




            IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                 DATED THIS THE 5TH DAY OF SEPTEMBER, 2024

                                      BEFORE
             THE HON'BLE SMT. JUSTICE LALITHA KANNEGANTI
            MISCELLANEOUS FIRST APPEAL NO. 4066 OF 2016 (ESI)
            BETWEEN:

            1.   THE REGIONAL DIRECTOR
                 EMPLOYEES STATE INSURANCE
                 CORPORATION, 10, BINNY FIELDS,
                 BINNYPET, BANGALORE-560 023

            2.   THE RECOVERY OFFICER
                 REGIONAL OFFICE (KARNATAKA)
                 EMPLOYEES STATE INSURANCE CORPORATION, 10,
                 BINNYFIELDS, BINNYPET,
                 BANGALORE-560 023
                                                          ...APPELLANTS
            (BY SRI.KRISHNAPPA, ADVOCATE)

            AND:

                 M/S. HOTEL GOLDEN GATES
                 NO.200/3, LAKSHMI TOWERS,
Digitally        R.V.ROAD, BANGALORE-560 004,
signed by        REPRESENTED BY ITS
SUVARNA T        MANAGING DIRECTOR,
Location:        G. VENKATESHWARA RAO
HIGH                                                ...RESPONDENT
COURT OF    (SERVICE OF NOTICE TO RESPONDENT HELD SUFFICIENT V/O
KARNATAKA       DATED: 15.03.2024)

                  THIS MFA FILED U/S 82(2) OF THE EMPLOYEES STATE
            INSURANCE ACT, AGAINST THE ORDER DATED: 31.03.2016 PASSED
            IN ESI APPLICATION NO.38/2012 ON THE FILE OF THE EMPLOYEES
            STATE INSURANCE COURT BANGALORE, PARTLY ALLOWING THE
            APPLICATION FILED U/S 75 OF THE ESI ACT.

                 THIS APPEAL, COMING ON FOR ADMISSION, THIS DAY,
            JUDGMENT WAS DELIVERED THEREIN AS UNDER:
                                    -2-
                                                  NC: 2024:KHC:36462
                                                MFA No. 4066 of 2016




CORAM:         HON'BLE SMT. JUSTICE LALITHA KANNEGANTI


                           ORAL JUDGMENT

Learned counsel for the appellant submits that the suit

itself is disposed off. Hence, the appeal has become

infructuous. Submission is taken on record.

2. Accordingly, the appeal is dismissed as infructuous.

3. All I.As., in the appeal, shall stand closed.

SD/-

(LALITHA KANNEGANTI) JUDGE

BN