Employees State Insurance Corporation vs The Management Of M/S Scotts Garments ...
2025 Latest Caselaw 109 Kant

Karnataka High Court

Employees State Insurance Corporation vs The Management Of M/S Scotts Garments ... on 1 April, 2025

Author: Hanchate Sanjeevkumar

Bench: Hanchate Sanjeevkumar

                                                -1-
                                                            NC: 2025:KHC:13667
                                                         MFA No. 5107 of 2018




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                             DATED THIS THE 1ST DAY OF APRIL, 2025

                                             BEFORE
                       THE HON'BLE MR JUSTICE HANCHATE SANJEEVKUMAR
                      MISCELLANEOUS FIRST APPEAL NO. 5107 OF 2018 (ESI)
                      BETWEEN:

                      EMPLOYEES STATE INSURANCE CORPORATION,
                      SUB REGIONAL OFFICE,
                      BANGALORE NORTH (PEENYA)
                      HARINI TOWERS, 3RD CROSS,
                      III MAIN OFF RING ROAD,
                      2ND STAGE, INDUSTRIAL SUBURB,
                      YESHWANTHAPUR, BANGALORE - 560 022,
                      REPRESENTED BY ITS DEPUTY DIRECTOR.
                                                                  ...APPELLANT
                      (BY SMT. GEETHA DEVI M.P, ADVOCATE)

                      AND:

                      THE MANAGEMENT OF
Digitally signed by   M/S SCOTTS GARMENTS LIMITED,
RAMYA D
Location: HIGH        NO.481/B, IV PHASE, PEENYA,
COURT OF
KARNATAKA             PEENYA INDUSTRIAL AREA,
                      BANGALORE - 560 058,
                      REPRESENTED BY ITS DIRECTOR,
                      SRI. AWAIZ AHMED
                                                                ...RESPONDENT
                      (RESPONDENT SERVED)

                           THIS MFA IS FILED U/S.82(2) OF THE EMPLOYEES STATE
                      INSURANCE ACT, AGAINST THE JUDGMENT AND AWARD
                      DATED 28.03.2018 PASSED ON ESI NO.08/2017 ON THE FILE
                      OF THE EMPLOYEES STATE INSURANCE COURT, BENGALURU,
                      DIRECTING THE APPLICANT TO PAY THE 70% DAMAGES AS
                               -2-
                                         NC: 2025:KHC:13667
                                      MFA No. 5107 of 2018




PER THE RESPECTIVE ORDERS U/S.85-B & D-19 NOTICE OF
THE ESI ACT DATED 05.01.2017 PASSED BY THE RESPONDENT
CORPORATION AT ANNEXURE-C WITHIN TWO MONTH FROM
THE DATE OF ORDER.

    THIS APPEAL, COMING ON FOR HEARING, THIS DAY,
JUDGMENT WAS DELIVERED THEREIN AS UNDER:


CORAM:       HON'BLE MR JUSTICE HANCHATE SANJEEVKUMAR


                         ORAL JUDGMENT

1. Learned counsel for the appellant has filed memo

dated 01.04.2025 praying to withdraw the appeal with

liberty to prosecute the claim in insolvency proceedings.

2. Placing the memo on record, the appeal is

dismissed as withdrawn with liberty as sought for.

SD/-

(HANCHATE SANJEEVKUMAR) JUDGE

NG

CT: BHK