M/S Shree Transport Corporation vs Employee State Insurance Corp
2022 Latest Caselaw 13414 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Misc. Appeal No. 2002/2022

1. M/s Shree Transport Corporation, 12, Swami Dayanand Marg, Sri Ganganagar, Through Dayaram Jhajhria Proprietor, Aged About 67 Years.

2. Dayaram Jhajhria S/o Shri Amar Singh, Aged About 67 Years, Proprietor, M/s Shree Transport Corporatin -12, Swami Dayanand Marg, Sri Ganganagar.

----Appellants Versus

1. Employee State Insurance Corp., Panchdeep Bhawani Singh Marg, Jaipur Through Its Deputy Director (Rajasthan)

2. Employees State Insurance Corporation, Panchdeep, Near Tower, Purani Abadi Sri Ganganagar, Through Its Inspector.

                                                                     ----Respondents


For Appellant(s)             :     Mr. Akhilesh Rajpurohit
For Respondent(s)            :

HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Order

15/11/2022

Heard.

Admit.

Issue notice to the respondents. Issue notice of stay

application also, returnable within a period of six weeks.

Till then, effect and operation of the impugned judgment and

decree dated 19.07.2022 passed by the Learned Employees State

Insurance Court and Senior Civil Judge, Sriganganagar in Civil

Misc. Case No.22/2010(M/s. Shree Transport Corporation & Anr.

(2 of 2) [CMA-2002/2022]

Vs. Employees State Insurance Corporation & Anr.) shall remain

stayed.

(MADAN GOPAL VYAS),J 30-neha/-

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