The Regional Manager vs The Additional Commissioner And ...
2023 Latest Caselaw 13363 Mad

                                                                 C.M.A.Nos.2230 and 2240 of 2023

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED: 29.09.2023

                                                    CORAM :

                                  THE HONOURABLE MR.JUSTICE SUNDER MOHAN

                                          C.M.A.Nos.2230 and 2240 of 2023
                                       and C.M.P.Nos.21371 and 21498 of 2023


                  C.M.A.No.2230 of 2023
                  The Regional Manager,
                  Tamil Nadu Handloom Weavers,
                  Co-operative Society Ltd.,
                  Cuddalore District.                               ...Appellant/Petitioner

                                                   Vs.

                  The Additional Commissioner and Regional Director,
                  Employee State Insurance Corporation,
                  Regional Office, 143, Sterling Road,
                  Nungambakkam,
                  Chennai – 600 034.                          ...Respondent/Respondent



                  Prayer: This Civil Miscellaneous Appeal has been filed under Section 82 of
                  Employees State Insurance Act, 1948 against the Judgment and Decree dated
                  14.03.2022 passed in E.S.I.O.P.No.3 of 2021 directing the petitioner to pay
                  the sum of Rs.98,404 damages within a period of 30 days from the date of

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https://www.mhc.tn.gov.in/judis
                                                                C.M.A.Nos.2230 and 2240 of 2023

                  order on the file of learned Employees State Insurance Court (Labour Court)
                  at Cuddalore.
                                    For Appellant      : No Appearance
                                    For Respondent     : No Appearance


                  C.M.A.No.2240 of 2023
                  The Regional Manager,
                  Tamil Nadu Handloom Weavers,
                  Co-operative Society Ltd.,
                  Cuddalore District.                              ...Appellant/Petitioner

                                                       Vs.

                  1.The Assistant Director,
                    Employee State Insurance Corporation,
                    Regional Office, 143, Sterling Road,
                    Nungambakkam,
                    Chennai – 600 034.

                  2.The Recovery Officer,
                    Employee State Insurance Co.,
                    Nungambakkam,
                    Chennai – 600 034.                          ...Respondents/Respondents


                  Prayer: This Civil Miscellaneous Appeal has been filed under Section 82 (2)
                  of Employees State Insurance Act, 1948 against the Judgment and Decree
                  dated 14.03.2022 passed in E.S.I.O.P.No.2 of 2021 on the file of the learned
                  Employees State Insurance Court (Labour Court) at Cuddalore.

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https://www.mhc.tn.gov.in/judis
                                                                      C.M.A.Nos.2230 and 2240 of 2023

                                         For Appellant   : No Appearance
                                         For Respondents : No Appearance


                                          COMMONJUDGMENT
                             These Civil Miscellaneous Appeals have been filed to set aside the

                  orders dated 14.03.2022 passed in E.S.I.O.P.No.2 of 2021 and E.S.I.O.P.No.3

                  of      2021,    on   the file   of   the   Employees   State Insurance      Court

                  (Labour Court) at Cuddalore.



                             2. When the matter was listed on 25.09.2023, this Court was not

                  inclined to admit these appeals and at the request of the learned counsel for

                  the appellant in both the appeals, adjourned to 27.09.2023. On 27.09.2023,

                  there was no representation for the appellant in both the appeals, and hence,

                  this Court listed these cases today under the caption “For Dismissal”.



                             3. Even today, there is no representation for the appellant in both the

                  appeals. Hence, these appeals are liable to be dismissed for non-prosecution.




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https://www.mhc.tn.gov.in/judis
                                                                   C.M.A.Nos.2230 and 2240 of 2023

                             4.Accordingly, these Civil Miscellaneous Appeals are dismissed for

                  non prosecution. No Costs. Consequently, the connected miscellaneous

                  petitions are closed.


                                                                                      29.09.2023

                  dk

                  Speaking Order / Non-Speaking Order
                  Neutral Citation: Yes / No

                  Copy to:-
                  1.The Labour Court
                    Cuddalore


                  2. The Section Officer,
                     VR Section,
                     High Court of Madras.




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https://www.mhc.tn.gov.in/judis
                                            C.M.A.Nos.2230 and 2240 of 2023

                                                  SUNDER MOHAN, J.

dk

C.M.A.Nos.2230 and 2240 of 2023 and C.M.P.Nos.21371 and 21498 of 2023

29.09.2023

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