M/S I.D.F. Sujeevana Federation ... vs The Deputy Director
2025 Latest Caselaw 111 Kant

Karnataka High Court

M/S I.D.F. Sujeevana Federation ... vs The Deputy Director on 1 April, 2025

Author: Hanchate Sanjeevkumar

Bench: Hanchate Sanjeevkumar

                                                 -1-
                                                             NC: 2025:KHC:13672
                                                          MFA No. 4836 of 2019




                           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. 4836 OF 2019 (ESI)
                      BETWEEN:

                      1.    M/S I.D.F. SUJEEVANA FEDERATION KUNIGAL
                            5TH CROSS, NEAR NAGAPRIYA SCHOOL,
                            ANDANAIAH EXTENSION,
                            KUNNIGAL - 572130,
                            REP BY ITS CHAIRMAN,
                            MR. KARUNAKARA S.H.
                                                                      ...APPELLANT
                      (BY SRI. ANNU BHARADWAJ, ADVOCATE)
                      AND:

                      1.    THE DEPUTY DIRECTOR
                            EMPLOYEES STATE INSURANCE CORPORATION,
                            SUB REGIONAL OFFICE,
                            BANGALORE NORTH (PEENYA),
                            HARINI TOWERS, 3RD CROSS,
                            3RD MAIN, OFF RING ROAD,
Digitally signed by
RAMYA D                     (NEAR FTI), II STAGE,
Location: HIGH
COURT OF                    INDUSTRIAL SUBURB,
KARNATAKA                   YESHWANTHPUR,
                            BANGALORE 560022

                      2.    THE ESI APPELLATE AUTHORITY
                            AND DIRECTOR,
                            EMPLOYEES STATE INSURANCE CORPORATION,
                            SUB REGIONAL OFFICE, PEENYA,
                            YESHWANTHPURA
                            BANGALORE NORTH-560029.
                                                              ...RESPONDENTS

                      (BY SRI. NARASIMHA SWAMY N.S., ADVOCATE)
                               -2-
                                         NC: 2025:KHC:13672
                                     MFA No. 4836 of 2019




     THIS MFA IS FILED UNDER SECTION 82(2) OF
EMPLOYEES STATE INSURANCE ACT, SETTING ASIDE THE
ORDER DATED 30.04.2019 PASSED IN ESI NO.8/2019 ON THE
FILE OF THE PRESIDING OFFICER, INDUSTRIAL TRIBUNAL
(DISTRICT).

    THIS APPEAL, COMING ON FOR ADMISSION, 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 seeking permission to withdraw the

appeal.

2. Placing the memo on record, the appeal is dismissed

as withdrawn.

SD/-

(HANCHATE SANJEEVKUMAR) JUDGE

NG