Esic vs M/S Mahalaxmi Industries Limited
2024 Latest Caselaw 5864 P&H

Punjab-Haryana High Court

Esic vs M/S Mahalaxmi Industries Limited on 14 March, 2024

                                                      Neutral Citation No:=2024:PHHC:036838




                                                   2024:PHHC:036838

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

     142                                       FAO-1888-1993 (O&M)
                                              Date of Decision: 14.03.2024

ESIC
                                                       ... Petitioner
                                     VERSUS

M/S MAHALAXMI INDUSTRIES LIMITED
                                                       ....Respondent

CORAM:         HON'BLE MRS. JUSTICE RITU TAGORE

Present:       None for the parties.

                             *****

RITU TAGORE, J.(Oral)

1. It is a burnt case.

2. It is revealed that present FAO was filed against the

judgment dated 16.09.1993, titled as ESIC vs. M/s Mahalaxmi

Industries Ltd. (as per downloaded copy of High Court website).

Further as per office report, notice was given to Mr. K.L.Kapur,

Advocate, and he could not be contacted due to non-availability of full

particulars and his name in the Bar Directory as well.

3. The report of learned District and Sessions Judge,

Chandigarh also reveals that record of the case could not be secured

for want of particulars.

4. On call of this case, there is no representation on behalf

of any of the parties.

5. In view of the above facts and circumstances, it is clear

that there is nothing on record from where the names/identity of the

parties involved in the present FAO can be retrieved, enabling this

Court for further possible progress in this matter.

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Neutral Citation No:=2024:PHHC:036838

FAO-1888-1993 (O&M) :2: 2024:PHHC:036838

6. In these circumstances, it is not desirable to keep this

FAO for indefinite period, hence, same is consigned to the record

room with remark "dismissed for non-prosecution".

7. However, liberty is given to move an appropriate

application if anyone is aggrieved with the order.

(RITU TAGORE) JUDGE 14.03.2024 Rimpal

Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

Neutral Citation No:=2024:PHHC:036838

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