Shriram vs Dy. Director, Employees State ...
2022 Latest Caselaw 5069 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 8720/2021

Shriram

----Petitioner

Versus

Dy. Director, Employees State Insurance Corp.

----Respondent

For Petitioner(s) : Mr. Rajesh Joshi, Sr. Advocate assisted by Mr. Devesh A Purohit For Respondent(s) : Mr. Kuldeep Vaishnav

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

04/04/2022

Learned counsel for the petitioner has submitted that the

appeal filed by the petitioner under Section 45-A of Employees

State Insurance Act, 1948 is dismissed by the appellate court

treating it as a time bard.

It is further submitted that in view of the order dated

10.01.2022 passed by the Hon'ble Supreme Court in Misc.

Application No.21/2022 along with other matters, the appeal

preferred by the petitioner is required to be treated within

limitation.

Learned counsel for the respondents seeks time to complete

his instructions.

List on 08.04.2022.

(VIJAY BISHNOI),J 223-AjaySingh/-

Powered by TCPDF (www.tcpdf.org)