Lakshmi Polymer Corporation vs The Deputy Director
2021 Latest Caselaw 5660 Mad

                                                                              C.M.A.No.1296 of 2014

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 Dated : 03.03.2021

                                                     CORAM:

                                   THE HONOURABLE MRS.JUSTICE T.V.THAMILSELVI

                                               C.M.A.No.1296 of 2014
                                                and M.P.No.1 of 2014

                   Lakshmi Polymer Corporation,
                   represented by its Proprietor,
                   Thiru.N.Ramachandar, No.6, Meccano Estate,
                   Velappanchavadi,
                   Chennai - 600 077.

                                                                                     .. Appellant
                                                       Vs.
                   1.The Deputy Director,
                   ESI Corporation, No.143, Sterling Road,
                   Nungambakkam, Chennai - 600 034.

                   2.The Recovery Officer,
                   ESI Corporation, No.143, Sterling Road,
                   Nungambakkam, Chennai - 600 034.
                                                                                .. Respondents


                   PRAYER : Civil Miscellaneous Appeal is filed under Section 82(2) of the
                   Employees State Insurance Act, 1948, praying to set aside the order passed in
                   ESI.O.P.No.67/07, dated 12.02.2014, on the file of the Principal Labour
                   Court, Chennai.


                   1/3


https://www.mhc.tn.gov.in/judis/
                                                                              C.M.A.No.1296 of 2014

                                        For Appellant     : No Appearance
                                        For Respondents : No Appearance


                                                  JUDGMENT

When the matter came up before this Court on 01.03.2021, there was

no representation for the appellant. Hence, it was adjourned i.e., 03.03.2021

under the caption 'for dismissal'. Even today, there is no representation for

the appellant. Hence, this Petition is dismissed for non prosecution.

Consequently, connected miscellaneous petition is closed. No costs.

03.03.2021

ub Index : Yes/No Speaking Order: Yes/No

https://www.mhc.tn.gov.in/judis/ C.M.A.No.1296 of 2014

T.V.THAMILSELVI,J.

ub

C.M.A.No.1296 of 2014

03.03.2021

https://www.mhc.tn.gov.in/judis/