JAI GANESH ENGINEERING INDUSTRIES AND TWO OTHERS Vs. EMPLOYEES STATE INSURANCE CORPORATION, PANCHDEEP BHAWAN, SARVODAYA NAGAR, KANPUR AND TWO OTHERS

JUDGEMENT

(1.) Heard learned counsel for the parties and perused the record.

(2.) By means of this writ petition, the petitioners have sought a writ in the nature of certiorari quashing the impugned order dated 11-8-2011 passed by Employees State Insurance Court/Civil Judge (Senior Division) Haridwar(for short the ESI Court) in Misc. Civil Case No. 186 of 2003, M/s Jai Ganesh Engineering Industries and others Vs. Employees State Insurance Corporation and others (Annexure-3 to the writ petition). By the order dated 11-8-2011 the ESI Court has closed the opportunity of evidence to the plaintiff-petitioners.

(3.) The learned counsel for the respondents has submitted that this writ petition may be disposed of as on today itself without counter version of the respondents at the admission stage.