Employees State Insurance ... vs M/S Globe Glass Containers
2021 Latest Caselaw 21 Tel

                   HON'BLE JUSTICE G. SRI DEVI

       CIVIL MISCELLANEOUS APPEAL No.535 of 2020

JUDGMENT :

This appeal is filed challenging the order dated 14.06.2019

passed by the Employees Insurance Court-cum-Chairman, Industrial

Tribunal-I, Hyderabad in E.I.C.No.28 of 2014.

Heard the learned counsel for the appellant.

During the course of arguments, counsel for the appellant has

requested for remanding the matter to the Court below, as the matter

was decided only on the question of limitation, with an observation

that it cannot review it's own orders.

In view of the above submission, without going into merits of

the matter, this appeal is disposed of at the admission stage and the

matter is remanded to the Court below i.e. the Employees Insurance

Court-cum-Chairman, Industrial Tribunal-I, Hyderabad, for disposal

afresh on merits after affording opportunity to both the parties. No

order as to costs.

Consequently, pending miscellaneous applications, if any, shall

stand closed.

________________ G. SRI DEVI, J

5th January 2021 ajr